Sujan Kumar Pal vs State Of West Bengal & Ors
2022 Latest Caselaw 1223 Cal

                                   W.P.A. 23191 of 2018
106   15.03.2022
rkd   Ct.15
                                       Sujan Kumar Pal
                                             -vs-
                                 State of West Bengal & Ors.

                   Mr. K. M. Hossain,
                   Ms. Keya Sutradhar
                                                       ....for the petitioner.

                             The writ petition is taken up for hearing

                   when Mr. Hossain, learned advocate appears on

                   behalf of the petitioner and submits that the writ

                   petition pertains to grant of postgraduate scale of

                   pay for acquiring Masters' Degree in relevant

                   subject. It has also been submitted on behalf of the

                   petitioner that issue is no more res integra in view

                   of the judgment delivered by the Hon'ble Division

                   Bench on MAT 825 of 2020 (Md. Adeel Uz Zaman -

                   vs- The State of West Bengal & Ors.) on 11th

                   February, 2021 and another judgment delivered by

                   this Court dated 9th September, 2021 on writ

                   petition being W.P.A. 21113 of 2019 (Subrata

                   Kumar Ghosh -vs- The State of West Bengal &

                   Ors.).

                             Since no one appears on behalf of the State

                   respondents, the advocate-on-record of the writ

petitioner is directed to serve notice upon the

learned advocate representing the State

respondents enclosing the copy of the order passed

by this Court today and file affidavit-of-service on

the adjourned date.

Hearing of the writ petition stands

adjourned till 30th March, 2022 when it will appear

under the heading "Fixed Hearing Matter".

(Saugata Bhattacharyya, J.)