Calcutta High Court (Appellete Side)
Ag (Sri Prasanta Kumar Dey vs The State Of West Bengal & Ors.) on 10 May, 2016
Author: Debangsu Basak
Bench: Debangsu Basak
1
0.05.2016 W. P. 7162 (W) OF 2016
ag (Sri Prasanta Kumar Dey -vs- The State of West Bengal & Ors.)
Sl. No.30
Court no.13
Ms. Mouksumi Bhowal
Mr. Argha Sen - for the Petitioner
Ms. Chaitali Bhattacharya
Ms. Sukla Das Chandra - for the State
Affidavit of service filed today is kept with the record.
The petitioner seeks higher scale of pay. He has made a representation to such
effect on August 17, 2015. Such representation has not been decided upon till date.
The State authorities are represented.
In such circumstances, the respondent no. 2 is directed to consider and decide
the representation dated August 17, 2015 in accordance with law after affording a reasonable opportunity of hearing to the petitioner and to such other persons that he deems necessary. The Director will pass a reasoned order which he will communicate to the parties he has heard.
It is expected that the respondent no. 2 dispose of the entire proceedings within eight weeks from the date of communication of this order.
W. P. No. 7162 (W) of 2016 is disposed of without any order as to costs. Urgent photostat certified copy of this order, if applied for, be furnished on priority basis.
(Debangsu Basak, J.)