KOLKATA MUNICIPAL CORPORATION Vs. SATYENDRANATH DUTTA

JUDGEMENT

(1.) The instant appeal has been preferred by the Kolkata Municipal Corporation (hereinafter referred to as "KMC") and its authorities against the judgment and order of the learned Single Judge dated 2nd May, 2016 passed in W.P. No. 16423(W) of 2008 (Shri Satyendranath Dutta & Anr. Vs. The State of West Bengal & Ors.).

(2.) By the said judgment and order, the learned Single Judge was pleased to dispose of the writ petition [W.P. No. 16423 (W) of 2008] by directing the KMC authorities to revisit the pay-package of the writ petitioners by treating them as trained teachers with 5 years experience in terms of a circular dated July 9, 1985. The authorities were also directed to revise the pension payment order in respect of the writ petitioners accordingly within a certain time-frame.

(3.) The only question which falls for consideration in the instant case is whether the learned Single Judge interpreted the relevant portion of the circular, being circular No. 12 of 85-86 dated July 9, 1985, issued by KMC, Education Department, correctly or not, in the factual backdrop of the case.