MINAKSHI DE. Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The order dtd. 20/6/2019 passed by the West Bengal Administrative Tribunal in OA 84 of 2018 is the subject matter of challenge in the instant writ petition.

(2.) The tribunal application was taken out by the applicants after the Modified Career Advancement Scheme was duly promulgated on 28/12/2012 extending the benefit of movement to third higher scale of pay upon completion of 25 years of service as now available to the employees first appointed in pre-revised scale nos. 1 to 12 to the State Government employees first appointed in prerevised scale nos. 13, 14 and 15. The said Memorandum further indicates that the said order would take effect from 1/12/2012. It is apposite to quote the said Memorandum being Memo no. 10580-F(P), which runs thus:

(3.) This order will take effect from 1/12/2012.