ANANDA RAM KOLEY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Affidavit-of-service filed on behalf of the petitioner is taken on record.

(2.) In the writ petition, inter alia, petitioner has questioned the order of the Principal Secretary, Judicial Department dtd. 21/10/2024 whereby prayer of the petitioner to grant higher scale of pay in terms of Government circular dtd. 24/1/2020 issued by the Secretary to the Government of West Bengal, Judicial Department from 25/6/2019 was not allowed.

(3.) Learned advocate representing the petitioner submits that petitioner was appointed as Sheristadar of Civil Judge (Senior Division), Uluberia vide office order dtd. 31/5/2019 and was functioning as Senior Sheristadar with effect from 25/6/2019. It is further submitted that petitioner is entitled to enjoy revised pay scale i.e., scale no.14 in terms of the circular dtd. 24/1/2020.