Tapas Kumar Dey v. State Of West Bengal And Others

1g.b. 06.08. 2018 Ct. No.12 W. P. 5579 (W) of 2018 Tapas Kumar Dey State of West Bengal & Ors. Mr. Gazi Faruque Hossain Mr. Sufi Kamal Mrs. Ranjana Har Chowdhury For the Petitioner Ms. Chaitali Bhattacharya Ms. Tuli Sinha For the State

1. This is an application under Article 226 of the Constitution of India wherein the writ petitioner is aggrieved for non-consideration of the representation dated March 6, 2018 with reference to sanction of Higher Scale of Pay due to Higher Qualification of Master Degree.

2. The writ petitioner submits that the Director, Department of Mass Education Extension and Library Service, Government of West Bengal be directed to look into his representation and pass a reasoned order.

3. I have heard learned counsel appearing on behalf of both the parties and perused the materials on record.

24. In view of the above, I direct the Director, Department of Mass Education Extension and Library Service, Government of West Bengal to consider the representation of the petitioner and pass a reasoned order within a period of six weeks from the date of communication of this order after granting an opportunity of hearing to the petitioner. The reasoned order is to be communicated to the petitioner within a period of two weeks thereafter.

5. In light of the above, the writ petition is disposed of.

6. Since no affidavit is called for, the allegations made in the writ petition are deemed to have been denied.

7. It is made clear that all points shall remain open and the Director shall pass an order in accordance with law.

8. All parties are to act on the server copy. (Shekhar B. Saraf, J.)