Calcutta High Court (Appellete Side)
Pinaki Das And Others vs The State Of West Bengal And Others on 28 April, 2021
Author: Rajasekhar Mantha
Bench: Rajasekhar Mantha
28-04-2021
ct no. 13
Sl.31
pk
WPA 5244 of 2021
(Through Video Conference)
Pinaki Das and others
Versus
The State of West Bengal and others
Mr. Soumya Majumder,
Mr. Saktipada Jana
... for the petitioners.
Mr. Himadri Chakraborty
... for the respondents.
The writ petitioners are all Workshop Instructors of the Government Sponsored Industrial Training Centres run by Ram Krishna Mission Ashram I.T.C., Narendrapur. The petitioners claim pay scale in pay band 3 similar to workshop Instructors at Government Industrial Training Centres and Government Industrial Training Institute. A similar claim made by Workshop Instructors of Chhota Jagulia Industrial Training Centre, North 24 Parganas was allowed by order dated 27th January, 2014 in W. P. No. 1072(W) of 2014.
The said order was carried in appeal in MAT 657 of 2014 by the State and the said appeal was dismissed by order dated 24.02.2020. The division bench of this Court had confirmed the order dated 27.01.2014 2 (supra) passed by the learned Co-ordinate Bench.
In acceptance of the aforesaid order of the single (supra) and division bench (supra) State vide order dated 5th January, 2021 issued by the Director of Industrial Training Centre, West Bengal, allowed the higher pay scale i.e. pay band of Rs.3,900/- in pay band 3 to the writ petitioners therein, with effect from 08.02.2013.
In those circumstances, the instant writ petition is allowed and disposed of directing the respondents to release higher grade pay of Rs.3,900/- in pay band 3 to each of the writ petitioners herein with effect from 08.02.2013.
Consequential refixation of pay of the petitioners shall be effected in terms of the aforesaid order forthwith.
All arrears shall be payable to the writ petitioners in three instalments over a period of nine months from the date. Arrears shall carry interest at the rate of 6 per cent per annum.
There will be no order as to costs. All parties are directed to act on a server copy of this order on usual undertakings.
(Rajasekhar Mantha, J.)