SRIKUMAR CHATTOPADHYAY Vs. STATE OF WEST BENGAL
LAWS(CAL)-2021-3-36
HIGH COURT OF CALCUTTA
Decided on March 12,2021

Srikumar Chattopadhyay Appellant
VERSUS
STATE OF WEST BENGAL Respondents

JUDGEMENT

Amrita Sinha, J. - (1.) The petitioner is aggrieved by the Office Order nos. 205/2015 dated 28th April, 2015 and 264/2015 dated 27th May, 2015, both issued by the Director (HR), West Bengal State Electricity Transmission Company Limited, herein after referred to as 'WBSETCL' for the sake of brevity.
(2.) The petitioner is also aggrieved by the communication dated 2nd January, 2015 whereby the scale of pay of the petitioner has been refixed and revised.
(3.) The brief facts of the case are as follows:;


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