BIMALENDU DASGUPTA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The Court: It is not appreciated by this Court as to why the State resident has not appeared in this court in spite of proper notice. The petitioner has filed an affidavit of service indicating, inter alia, that the copy of writ petition has been served. It is submitted by Mr. Moitra, learned Counsel appearing for the petitioner that pursuant to the order of M. R. Mallick J.(as His Lordship then was) a copy of the notice and an intimation have particularly been served upon the Secretary, Finance, Government of West Bengal for necessary appearance and for production of papers for effective adjudication of the matter in dispute. Unfortunately, in spite of such notice, none has appeared for the respondents and also for and on behalf of the Secretary, Finance. The allegations of the writ petitioner remain uncontroverted. There is no production of the records also to enable this Court to appreciate the matter contrary to the contentions made by the petitioner.

(2.) It is stated in detail that the petitioner having several scholastic attainments obtained the degree in Mechanical Engineering from Jadavpur University and thereafter obtained M. Tech., Ph.D. degree from I.I.T. in 1976 and 984. The petitioner was appointed as a Superintendent of Workshop in Jalpaiguri Engineering College on 9.12.64 in the then scale of pay of Rs. 600-1300/-. The petitioner obviously improved in his qualifications by obtaining study leave after his initial appointment. Said Jalpaiguri Engineering college was taken over by the State Government with effect from 15.2.68 and same has been treated as a full-fledged Government College. It will appear from the Government order dated 15.2.68 under Memo No. 102-Edn./40-48/67 (Technical) that the teachers in engineering and technical staffs included Principal, Professors, Assistant Professors, Lecturers, Assistant Lecturers and also the Superintendent of Workshop. From the Government order dated 19.11.70, under Memo No. 988-Edn.(T)/4-CI06/69/70 the designation of Superintendent of Workshop was bracketed with Assistant Professor to receive the scale of Rs. 700-1350/-. It will appear from the materials on record that all relevant and material points of time the petitioner has been treated as a teaching staff of the said college and he was allowed to function even as Professor-in-charge in the absence of the Principal of the College. For all other practical purposes, he has also been treated as a teaching staff to receive all the service benefits as admissible in law. It is brought to the notice of the court that for all teaching staff the ordinary age of superannuation is 60 whereas in the case of non-teaching staff it is 58. The petitioner after crossing the age of 58 years is allowed to function being treated as a teaching staff and for all practical purposes the post of Superintendent of Workshop is treated at par with the post of Assistant Professor. The petitioner participated in all the matters of teaching discipline and he was even nominated as a Member of the Board of Studies.

(3.) Stating all these facts in detail the petitioner has come to this Court seeking reliefs by praying, inter alia, that a writ of Mandamus be issued, commanding the respondents to grant pay to the petitioner in the scale of Rs. 1200-1900/- with effect from 1.1.73 and then in the scale of Rs. 3700-5700/- on and from 1.1.86, treating the petitioner as a member of the West Bengal General Service in Engineering and Technical subjects in the same manner and to the same extent as of Assistant Professor and in terms of G.C No.1996 dated 11.12.76 and G.O. No: 842 dated 20.12.89 being Annexure 'D' series in the writ petition. The grievance of the petitioner is that there is no reason for non-implementation of the pay scale for Assistant Professor in respect of the post of Superintendent of Workshop as held by the petitioner. Since the petitioner has been serving as a teaching staff and at all relevant and material points of time the post of Superintendent of Workshop was treated at par with the post of Assistant Professor there is no reason for making any discrimination in the revision of pay scale of Superintendent of Workshop in the same line as that of Assistant Professor. The petition has further prayed that the respondent concerned should be directed grant promotion to the petitioner under the merit promotion scheme as envisaged in the rules referred to in Annexure 'H' to the writ petition retrospectively from 1983 and revise the petitioner's pay in the previous scale Rs. 1500-2500/- from 1.1.83 and then in the scale of Rs. 4500-7300 from 1.1.86 onwards.