Jayanta Kumar Biswas, J. - (1.) The writ petitioner is questioning the order of the District Judge, Hooghly, dated December 19, 1997, relevant portion whereof is : "With reference to his letter No. 614 dated 15.12.97 the undersigned informs him that Shri Madan Gopal Ganguly, Bench Clerk-I of Judicial Magistrate, Additional Court, Hooghly, is not entitled to get the benefit of his service which he has claimed in his petition dated 12.12.97 as per Government of West Bengal Finance Department's Memo No. 212-F (Law) dated 24.4.96 Shri Ganguly may please be intimated."
(2.) Advocate submits that the finance department memo was not applicable to the case of the petitioner. He says that the petitioner claimed benefit of scale-6 in view of orders made by the Courts from time to time granting that benefit to the similarly situated process servers.
(3.) The process servers wanted benefit of scale-6 contending that scale given to the seal bailiffs had been wrongfully denied to them, though they had been discharging same duties and responsibilities. The writ petition by the aggrieved process servers was filed in 1981. Orders were made by this Court in 1990, and litigations attained finality with the disposal of special leave petition by the apex Court in May 1991.;