KALYANI SARKAR Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Challenging the order dtd. 27/8/2021 passed by the Director of Library Services, West Bengal by which her representation seeking higher scale of pay commensurate with her higher qualification was rejected, the petitioner has approached this Court by preferring this writ petition.

(2.) The background facts which have given rise to filing the writ petition may be summed up as under:

(3.) On 26/9/1983 she was appointed as a Librarian in a Library namely Tarun Sangha Library pursuant to an appointment letter dtd. 12/9/1983 issued by the Secretary of the Library. After appointment she was on probation for one year. At the time while she was appointed her pay was fixed at Rs.300.00 per month in the scale of pay of Rs.300.0010-400-15-565-20-635. Subsequently she was transferred from Tarun Sangha Library to Milanchakra Library, Burnpur. She joined Milanchakra Library on 31 st December, 1985. Thereafter, on transfer she joined other libraries.