Calcutta High Court (Appellete Side)
Subir Mondal vs The State Of West on 16 August, 2019
Author: Shampa Sarkar
Bench: Shampa Sarkar
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Sn 16.8.19 W.P. 10648(W) of 2018
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SUBIR MONDAL VS. THE STATE OF WEST
BENGAL & ORS.
Mr. Rajdeep Bhattacharya
Mr. Souptik Paira
..for the petitioner
Mr. Susanta Pal
..for the State
The petitioner is aggrieved by
non-grant of two incremental benefits upon
attaining Ph.D. qualification on July 18,
2011 in terms of the Government Order
No.25-SE(B)/1M-102/98 dated Calcutta, the
12th February, 1999. According to the
petitioner, Clause 12(5) of the above
extended such benefit to the petitioner.
According to the State respondents,
Memorandum No. 46-SE dated February 27, 2009 will be applicable in this case and the said Government Order did not provide for incremental benefits to the candidates who have obtained Ph.D. degree.
Mr. Susanta Pal, learned Advocate appearing for the State respondents relies 2 on a Division Bench judgement in the matter of State of West Bengal Vs. Goutam Ghosh (In re: M.A.T.324 of 2015).
Under such circumstances, the State respondents are granted an opportunity to file affidavit in opposition within three weeks from date; reply thereto, if any, be filed within one week thereafter.
Liberty is given to the parties to mention the matter before the appropriate bench after exchange of affidavits.
(Shampa Sarkar,J.) 3 4