STATE OF WEST BENGAL Vs. TAPAN KUMAR GHOSH

JUDGEMENT

(1.) This appeal has been filed by the State of West Bengal, Higher Education Department and Director of public instruction Government of West Bengal against the judgment and order dated 11th April, 2012 passed by the Learned Single Judge in a writ application being W.P. No. 16635 (W) of 2010. By the said order dated 11th April, 2012 the Learned Single Judge allowed the writ application and directed the respondent authorities to give four increments in favour of each of the writ petitioners as prayed for and to pay arrears within a period of eight weeks from the date of communication of the order.

(2.) The writ application was filed by 31 College Teachers, all of whom are in the rank of Readers of different colleges.

(3.) By filing the writ application the petitioners prayed for a mandamus commanding the respondents to grant four advance increments to them with effect from 27th July, 1998 in tune with G.O. No. 118-Edn(CS) dated 4th February, 1999 issued by the Principal Secretary to the Government of West Bengal on the basis of clarificatory G.O.No.1260-Edn(CS)5P/52/98 dated 26.11.2001 relating to pre-1996 appointees.