Calcutta High Court (Appellete Side)
(Md. Tarif Hossain vs The State Of West Bengal & Ors.) on 18 February, 2015
Author: Dipankar Datta
Bench: Dipankar Datta
-: 1 : -
35
18.02 2015
rrc
W. P. 4312 (W) of 2015
(Md. Tarif Hossain Vs. The State of West Bengal & Ors.)
Mr. Manowar Ali
Ms. Bratati Dutta
.....For the petitioner
Mr. Biswajit De
Ms. Shabana Hasin
.....For the State
The petitioner's prayer for higher scale of pay has been rejected
by the respondents.
The issue raised in this writ petition requires adjudication after the parties file their affidavits.
Let affidavit-in-opposition be filed within four weeks from date; reply thereto, if any, may be filed within two weeks thereafter. The writ petition shall be treated as ready for hearing on expiry of the period fixed above for exchange of affidavits and thereafter the parties shall be at liberty to mention it for consideration before the appropriate bench.
( Dipankar Datta, J. )