STATE OF WEST BENGAL Vs. DR. SAKTILAL CHOUDHURY

JUDGEMENT

(1.) This appeal is directed against a judgment and order dated March 23, 2022, whereby the writ petition of the respondent no. 1 herein being WPA 4259 of 2016, was disposed of by a learned Judge of this Court.

(2.) The respondent no. 1/writ petitioner was temporarily appointed in the post of Resident Medical Officer (in short RMO) in Dum Dum Municipality, by letter dated June 6, 1998, on probation for a period of 6 months. He was placed in the scale of pay of Rs.2,200.00 - 4,000/-. By a resolution dated December 29, 1998, the Municipality confirmed the writ petitioner's service as RMO with effect from December 1, 1998, in the scale of pay which he was then enjoying.

(3.) The writ petitioner retired from service upon superannuation on August 31, 2015.