MANJULIKA GOSWAMI Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This appeal portrays the struggle of a woman-Librarian for more than a decade to establish her entitlements to higher pay commensurate with her higher qualification. Being unsuccessful in the previous three rounds of litigation, the appellant Smt. Manjulika Goswami has preferred the instant appeal as a fourth round of litigation challenging the order dtd. 6/12/2013 passed by a learned Single Bench in W.P 34066 (W) of 2013.

(2.) The background facts which led the filing of the writ petition may be adumbrated as under:

(3.) Since the first empanelled candidate namely Krishna Sadhukhan did not join, the appellant as a second empanelled candidate was offered appointment and she joined the post of Librarian of the school on 1/9/1988. The appointment of the appellant was approved by the respondent no. 3 vide Memo dtd. 27/2/1990. While the appellant joined her services on 1/9/1988 her pay was fixed at Rs.560.00 in the scale of pay of Rs.440.001170 ( Master Degree Holder) in terms of Memo No. 372-EDN (B) dtd. 31/7/1981. After the West Bengal Services (Revision of Pay & Allowance) Rules, 1990 (in short ROPA Rules, 1990) and the West Bengal Services (Revision of Pay & Allowance) Rules, 1998 ( in short ROPA Rules, 1998) came into force the pay of the appellant was fixed as per the revised scale of pay commensurate with her post graduate qualification.