DEBI PROSAD DEY, J. - (1.) Preparation of formal paper book is dispensed with on the prayer of learned Advocates appearing for the respective parties.The appeal is taken up for hearing along with the stay application.
(2.) The writ petitioner (namely respondent no.1 in the appeal) had filed a writ in the nature of mandamus commanding the respondents particularly the respondent no. 4,5 and 6 namely the authority of Convent of Our Lady providence Girl's High School, Calcutta to release the arrear of balance salaries of the petitioner as well as the Dearness Allowance dues from June, 2002 to March, 2012 along with interest immediately and forthwith.
(3.) Learned trial Judge accordingly allowed the writ application being no. 449 of 2013 directing the respondents (namely the present appellants) to take appropriate steps to pay the petitioner both the difference in salaries along with the Dearness Allowance as revised till date within a period of 16 weeks from the date of communication of such order and to be further paid the revised salary and Dearness Allowance by law fixed regularly month by month.;