KANAILAL CHAKRABORTY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) In the present writ petition petitioner has prayed for sanctioning benefit of Super Time Scale of Pay upon quashing memo no. 218-A dtd. 16/1/2013 as well as memo dtd. 28/2/2014 being no. 990-A issued by the Registrar (Judicial Service), High Court, Calcutta whereby petitioner was intimated that his prayer for grant of Super Time Scale of Pay was spurned. The legality of these two decisions as contained in memo dtd. 16/1/2013 and 28/2/2014 is in question in the present writ petition qua entitlement of the petitioner to get the benefit of Super Time Scale of Pay which according to him he is entitled to.

(2.) Petitioner was a judicial officer who manned the post of Munsif, Judicial Magistrate, Metropolitan Magistrate, Assistant District Judge, Sub-Divisional Judicial Magistrate and thereafter he was promoted to the West Bengal Higher Judicial Service in 1997. On his promotion as member of the higher judicial service he functioned as Registrar of West Bengal Land Reforms and Tenancy Tribunal also as District and Session Judge, Balurghat and lastly prior to his superannuation on 31/10/2007 he was discharging his function as Judge, City Civil Court at Calcutta.

(3.) Mr. Ayan Banerjee, learned advocate representing the petitioner has submitted that the petitioner was accorded benefit of Selection Grade vide notification dtd. 29/7/2006 issued by the Registrar (Judicial Service), High Court, Calcutta w.e.f. 30/5/2002. It is the case of the petitioner that he completed three years' continuous service in the Selection Grade scale from 30/5/2002. His case was considered for awarding the benefit of Super time Scale of Pay by the concerned respondent authorities but such benefit was not awarded to him as it is reflected from notification dtd. 12/9/2006 issued by the Registrar (Judicial Service), High Court, Calcutta. Vide said notification dtd. 12/9/2006 benefit of Super Time Scale of Pay though was granted to some of the judicial officers but he was not found eligible.