Smt. Mamata Basu (Das) vs State Of West Bengal & Ors
2021 Latest Caselaw 3848 Cal

   06
19.07.2021.
   d.p.


                          In The High Court At Calcutta
                         Constitutional Writ Jurisdiction
                                 Appellate Side


                                W.P.A 17275 of 2019
                               (Via Video Conference)

                             Smt. Mamata Basu (Das)
                                      -versus
                            State of West Bengal & Ors.


                       Mr. Narayan Ch. Mondal,
                       Mr. Bhaskar Mondal,
                       Mr. Chandan Chakraborty.
                                   ...For the Petitioner.

                       Ms. Tapati Samanta.
                                    ...For the State.



                    The petitioner has prayed for a direction upon the
              respondent authorities to revise the scale of pay

according to his improved qualification in terms of the Memorandum dated March 7, 1990.

Learned advocate appearing on behalf of the State respondents submits that similar type of matters was taken up for consideration by the Hon'ble Division Bench of this Court and by a judgment dated May 4, 2018 passed in the matter of Pradip Kumar Karak & Ors. v. The State of West Bengal & Ors., in MAT No. 36 of 2021, reported in (2018) 4 CHN(Cal) 131, the Hon'ble Court has been pleased to lay down the law that the librarians, who have acquired higher qualifications before the cut off date that is July 21, 1990 are entitled to claim benefit in terms of the aforesaid Memorandum. It has been specifically laid down that the librarians who acquired higher qualifications after July 21, 1990

has no legal right to move the writ petition for enforcement of the terms of the Memorandum dated March 7, 1990.

A Special Leave Petition preferred challenging the order passed by the Hon'ble Division Bench has already been dismissed by the Hon'ble Supreme Court by an order dated September 24, 2018 passed in Petition for Special Leave to Appeal(C) No. 23314 of 2018 in the matter of Samir Kumar Goswami v. State of West Bengal & Ors.

The petitioner has averred in her writ petition that she obtained higher qualification in the year 1993.

In view of the law laid down by the Hon'ble Division Bench no relief can be granted to the petitioner in the instant writ petition.

The writ petition stands dismissed.

Urgent photostat certified copy of this order, if applied for, be given to the parties on completion of usual formalities.

( Amrita Sinha, J.)