RAMENDRA NATH CHATTAPADHYAY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Sixteen persons have joined together in this writ petition. Their common grievance is that they have been denied the benefits of the pay scale to which they are entitled in law.

(2.) In the Revision of Pay and Allowances Rules, 1981 framed and notified by the government of West Bengal, the process servers working in various courts and offices were given the benefits of scale -2, while the benefits of scale -6 were given to the seal bailiffs working in the City Civil Court, and the Presidency Small Causes Court at Calcutta.

(3.) An association of the process servers moved this Court in 1981 by filing a writ petition. It was claimed that the process servers, doing the same works as the seal bailiffs, were entitled to the benefits of scale -6, The writ petition was allowed by judgment and order dated September 24, 1986, The state unsuccessfully moved ah appeal in this Court, and then a special leave petition before the Supreme Court. Finally the benefits were extended to the members of the association that moved the 1981 writ petition.