SWAPAN KR. BISWAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) BY this writ petition under Article 226 of the Constitution of India, the petitioner prays for a direction to grant him the benefit of graduate scale of pay from the date of provincialisation of the school on 01.10.1977.

(2.) THREE days before the writ petitioner retired from service on superannuation on 23.05.2009, the writ petition was filed on 20.05.2009.

(3.) BY an order dated 18.08.1993, he was granted graduate scale of pay w.e.f. 08.04.1993, although he ought to have been granted such scale of pay from 01.10.1977 i.e., the date of provincialisation of the School.