SMT. BIJOLI CHATTOPADHYAY (MUKHERJEE) & ORS. Vs. CALCUTTA MUNICIPAL CORPORATION AND ORS.
LAWS(CAL)-2002-4-76
HIGH COURT OF CALCUTTA
Decided on April 19,2002

Smt. Bijoli Chattopadhyay (Mukherjee) And Ors. Appellant
VERSUS
Calcutta Municipal Corporation And Ors. Respondents

JUDGEMENT

Pranab Kumar Chattopadhyay, J. - (1.) . - Petitioners herein were appointed as Stenographers/Steno Typists under Calcutta Municipal Corporation and were posted at various departments of the said corporation along with the respondent Nos. 5,6 & 7 herein. The petitioners have challenged the promotions of the respondent Nos. 5 to 7 to the higher scale of pay and grade inspite of being placed below the petitioners in the Gradation list of Stenographers/Steno Typists.
(2.) The petitioners were appointed along with the respondent Nos. 5 to 7 as Steno-Typists in the scale of pay of Rs. 380-910 (Pre-revised) and after revision the said scale of pay was fixed at Rs. 1260-2610.
(3.) The authorities of the Calcutta Municipal Corporation published a final Gradation list of Steno-Typists who were appointed upto 31st July 1987 wherein the names of the petitioners were shown against Serial Nos. 4,5,6,7,8,9,12,13 and 14. The names of the respondent Nos. 5, 6 and 7 were placed in the said Gradation list at Serial Nos. 10,11 and 16. Accordingly, the petitioners were shown as senior to the respondent Nos. 5 to 7 herein in the finally published Gradation list of the Steno-Typists.;


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