Calcutta High Court (Appellete Side)
R.K. M. Sarowar Jahan vs The State Of West Bengal & Ors on 27 June, 2022
Author: Amrita Sinha
Bench: Amrita Sinha
List dt.6.6.22
Item No. 292
27.06.2022
d.p.
In The High Court At Calcutta
Constitutional Writ Jurisdiction
Appellate Side
W.P.A. 10096 of 2020
R.K. M. Sarowar Jahan
-versus
The State of West Bengal & Ors.
Mr. S.M. Ali.
...For the Petitioner.
Affidavit-of-service filed in Court today is taken
on record.
None appears on behalf of the respondents in
spite of service.
The petitioner claims enhancement in pay. He is a casual worker in the Madhurkul Gram Panchayat, Domkal Block, District-Murshidabad.
He prays for enhancement of his pay in terms of the Government Memorandum No. 3998-F(P2) dated 15th July, 2019 which was issued in furtherance of the Government Memo No.9008-F(P) dated 16th September, 2011 and Government Memorandum No. 4011-F(P) dated 20th May, 2013.
The petitioner submits that similar relief was granted in favour of one Samsujoha Alam under the Sahajadpur Gram Panchayat under Berhampore Development Block.
2Learned advocate appearing for the petitioner is directed to serve a fresh notice upon all the respondents intimating that the matter will appear in the list on 6th July, 2022.
( Amrita Sinha, J.)