N C CHATTERJEE Vs. K B MATHUR

JUDGEMENT

(1.) This is a Rule issued upon the opposite parties to show cause why a writ of mandamus should not issue directing them to forbear from giving effect to the orders mentioned in the petition.

(2.) The facts are briefly as follows: The petitioner is officiating as the Assistant Personnel Officer Eastern Railway Sealdah. The post is included in the lower Gazetted Service and as such, falls under Class II of the Railway Services. He started officiating in the Lower Gazetted Service of the Engineering Department on 12th November 1938 and was transferred to the personnel officer on 7th December 1946. The progressive increase in his pay may be charted as follows:

(3.) Rs. 275-25-500-E.B.-30-650-E.B.-50-300/-. The increment takes place according to a time schedule. It will however be observed that there are two efficiency bars, one after he has been drawing Rs. 500/- and the other after he has been drawing Rs. 650/- per month. Besides the above, he is entitled to draw compensatory & dearness allowance, but we are not concerned with the same.