SITAL KUMAR BISWAS Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) These writ petitions are at the instance of the ex-employees of West Bengal Housing Board (hereinafter referred to as 'the Board'). WPA 4256 of 2018 (hereinafter referred to as 'WP-1') has been filed praying for a writ in the nature of mandamus directing the respondents to allow the writ petitioners to get the retiral benefits on the basis of the last drawn pay structure at the time of their retirement upon implementation of the Career Advancement Scheme, 1990 as well as modified Career Advancement Scheme, 2001 after setting aside the order of the Finance Department vide Memo being U.O.No. 883 Group-P1 dtd. 17/10/2017 and the order of the Housing Department, Government of West Bengal vide Memo No. 1505-H2/1M-64/17 dated November 28, 2017.

(2.) WPA 4257/2018 (hereinafter referred to as 'WP-2') has been filed claiming identical reliefs as that in WP-1.

(3.) WPA 18121 of 2019 (hereinafter referred to as 'WP-3') was filed praying for issuance of a writ of mandamus commanding the respondent authorities to release the leave salary to the petitioners along with interest for delayed payment and also interest on gratuity due to delayed payment of such gratuity. Since identical question of law and fact arise for consideration in these writ petitions, the same were heard analogously and are being decided by this order.