PRASENJIT MANDAL, J. - (1.) THIS application is for issuance of a writ of mandamus commanding the respondent authorities to pay the entire respective arrear salaries with interest from July 1, 2008 in terms of establishment Memo No.3733 dated June 26, 2012 to the petitioners and other consequential reliefs.
(2.) THE petitioners are the junior assistants or senior assistants i.e. non-teaching staff under the respondent University. There are some anomalies in fixation of this pay and allowances. In order to cure such defects, the respondent University adopted a policy that the pay of the senior assistant should be stepped up to that of the junior assistant provided the said difference is not by virtue of the said personal promotion. The petitioners submitted various representations for the removal of the disparity in vain and ultimately, the respondent University issued the memo dated June 26, 2012. That memo was complied with in respect of the current salary of the petitioners, but, the arrear salaries have not paid to them. So, the application has been preferred by them.
(3.) NOW , the question is whether the respondent University is bound to pay the arrear salaries to the petitioners as per memo dated June 26, 2012 and whether the respondent authorities have made a discrimination and shown arbitrariness in depriving the arrear salaries to the petitioners.;