Calcutta High Court
Vinod Kumar Saxena vs Union Of India & Ors on 12 June, 2008
W.P. No. 568 of 2008
In the High Court at Calcutta
Original Side
VINOD KUMAR SAXENA
VERSUS
UNION OF INDIA & ORS.
Advocate for the Petitioner: Mr. Gaurab Kumar Banerjee, Adv.
Advocate for the Respondent: Mr. Soumya Ghosh, Adv.
Mr.Dipak Kumar Bhattacharjee, Adv. Before:
The Hon'ble Justice S.P.Talukdar Dated, the June 12, 2008.
The Court:- Heard learned Counsel for the writ petitioner. Grievance of the writ petitioner as ventilated in the present application relates to alleged anomaly in the pay scale.
Inviting attention of the Court to copy of the various correspondences and documents the learned Advocate appearing on behalf of the petitioner submits that the authority concerned has been painfully indifferent to the problems of the writ petition regarding his pay scale as well as other matters relating to his service. It appears that the writ petitioner submitted a representation as far back as 26th of April, 2007. Learned Counsel submits that the authority concerned has been callously indifferent to the said representation, which has not received the attention it deserves.
Learned Counsel for the respondents authority submits that there is no reason as to why the authority concerned will not look into the grievance of the writ 2 petitioner. According to him, the same will certainly be done in case it has not already been done.
Having regard to the nature of the controversy raised and the relief sought for, the present writ application is disposed of with the following directions:-
The writ petitioner must submit a fresh writ petition annexing thereto a copy of the writ application as well as its annexures before the respondents authority being the Managing Director of the Bengal Chemicals & Pharmaceuticals Ltd. The said authority upon receipt of the representation must consider the same in proper perspective and must pass a reasoned order in accordance with rules and, of course, after giving the writ petitioner an opportunity of hearing. This entire process must be completed within a period of eight weeks from the date of receipt of the aforesaid representation. Action be so taken or order to be passed must be communicated to the writ petitioner within a further period of two weeks.
There will be no order as to costs.
Urgent xerox certified copy of this order, if applied for, be supplied to the parties subject to compliance with all requisite formalities.
(S. P. TALUKDAR, J.) snn.