SUJYOTI KUMAR CHATTOPADHYAY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This writ petition had been filed challenging the impugned order dated November 21, 2019 passed by the West Bengal Administrative Tribunal (for short, 'the Tribunal') in OA No. 1218 of 2016 (Sujyoti Kumar Chattopadhyay -versus- The State of West Bengal whereby OA No. 1218 of 2016 (for short, the Original Application) filed by the writ petitioner, was dismissed.

(2.) On or about April 3, 1968 the writ petitioner was appointed as Milk Recorder in the Department of Animal Husbandry, Government of West Bengal and subsequently was promoted and designated as Director of Animal Resources and Animal Health, West Bengal. The petitioner was promoted as an Upper Division Clerk on February 3, 1990 w.e.f. April 1, 1981. On and from April 3, 1989 he was placed in pay scale of â "? ?1260-2610 by way of conferment of Carrier Advance Scheme (C.A.S) benefit after completion of 20 years of service. The writ petitioner claims that he is entitlement to get 25 years Carrier Advancement (C.A.) benefit, which the petitioner was denied without any reason being assigned to him. The writ petitioner was further discriminated by the State employer as he was not granted the scale of U.D.C. i.e. â "? ?4000- 8850 after grant of the C.A.S. Benefit on completion of 25 years of service, though the same was granted to other similarly placed employees. The writ petitioner claims that he was eligible for the post of Head Clerk in his department during his period of service.

(3.) The writ petitioner retired from service on March 31, 2006 after serving the State employer for 38 years without any interruption. The petitioner did not suffer any complaint during his service carrier.