- (1.) THE matter relates to a long standing dispute as regards the transfer and fixation of pay scale of the writ petitioner who has worked in the Burdwan Municipality as assistant latrine inspector.
(2.) MR . Dutta, learned Counsel representing the writ petitioner submitted that the writ petitioner was subjected to victimisation and discrimination by the respondent authorities. It was submitted by him that although the writ petitioner was promoted to the post of latrine inspector from the post of assistant latrine inspector by and under memo dated 22nd August, 1977 but the effect of such promotion was given from 1st April, 1973 by the Deputy Secretary, Municipal Service,2 Government of West Bengal. Mr. Dutta submitted that there was some mistake in fixation of pay which was fixed as Rs.230-425.00. The Burdwan Municipality took a resolution to fix the wages of the writ petitioner at Rs.330-550.00. However, it was resolved that the accountant be requested to arrange payment of salary to the writ petitioner pending Government approval in the pay scale as fixed by the Municipal body.
(3.) MR . Dutta submitted this resolution was communicated by the then Executive Officer, Burdwan Municipality dated 11th February, 1980 to the Government. But unfortunately, the respondent Government authorities were sitting tight over the matter in spite of the fact that there was mistake in pay fixation of the writ petitioner.;