SOURENDRA NATH DAS Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Questioning the justifiability of the reasoned order dtd. 11/4/2019 issued by the Additional Chief Secretary, Finance Department, Government of West Bengal in deference to the order dtd. 11/9/2018 passed in W.P. No. 4951(W) of 2018 and praying for a writ of mandamus commanding the respondents to extend the benefits of modified pay-scale nos. 16, 17 and 18 of Pay Band (PB)-4A and PB- 4B of Revision of Pay & Allowance Rules, 2009 in terms of the notification vide. no. 691-F(P) dtd. 7/2/2011, the present writ petition has been instituted.

(2.) Shortly put, a legal question which has spiraled up to this court seeking its quietus is whether or not the employees of Agricultural Training Centre, Ramrishna Mission Ashram, Narendrapur, Kolkata are entitled to the benefits of the notification dtd. 7/2/2011.

(3.) To resolve the question, the brief facts which need to be adumbrated are as follows:-