LAWS(CAL)-2019-9-210

SHYAMALI GANGULY Vs. STATE OF WEST BENGAL

Decided On September 23, 2019
Shyamali Ganguly Appellant
V/S
STATE OF WEST BENGAL Respondents

JUDGEMENT

(1.) This writ petition has been filed by an associate appointed in WEBEL Technology Ltd.

(2.) It is submitted by the learned Advocate for the petitioner that persons who had been appointed in the same post as her and were junior to her were drawing higher pay. Reference has been made to the certain paragraphs of the affidavit in opposition filed by the WEBEL Technology, in support of the contention. Admittedly, some persons were drawing Rs.1,000/"? more than the petitioner. One such example is a person, named, Sri Shyamal Kumar Chakraborty. The petitioner relies on the decision of the Hon'ble Apex Court, wherein, it has been held that in consonance with the principle of service jurisprudence, a senior employee should draw higher pay than his junior.

(3.) It is further submitted by Mr. Ghorai, that the petitioner had moved this Court on an earlier occasion claiming higher pay on the ground of her qualification. The said writ petition was disposed of without granting the prayer, but granting liberty to the petitioner to approach the concerned authorities, if there was any anomaly in the pay structure. On the basis of such liberty, the petitioner filed a detailed representation on March 7, 2013, with tabular depiction of the anomaly in the pay structure. The said authority had disposed of the said representation of the petitioner by an order.