SWAPAN KUMAR MITRA Vs. STATE OF WEST BENGAL & ORS.
LAWS(CAL)-2016-1-131
HIGH COURT OF CALCUTTA
Decided on January 28,2016

SWAPAN KUMAR MITRA Appellant
VERSUS
STATE OF WEST BENGAL AND ORS. Respondents

JUDGEMENT

Debangsu Basak, J. - (1.) In this writ petition, the writ petitioner has challenged the writing dated May 18, 2015 negating his prayer for extra remuneration as well as promotion to the post of Assistant Librarian (Officer).
(2.) According to the writ petitioner, he was working as superintendent (library service). He was officiating in the post of Assistant Librarian (Officer) since September 20, 2012. He had applied by a letter dated March 10, 2015 for the purpose of twenty per cent extra remuneration for performing the duties in the higher post of Assistant Librarian (Officer). Such request was turned down by the impugned writing dated May 18, 2015.
(3.) The petitioner superannuated from his service on July 31, 2014. He contends that he should have been promoted to the post of Assistant Librarian (Officer) with effect from July 1, 2014. In support of the contention that he ought to have been promoted, the writ petitioner refers to a notification dated September 21, 1991. It is contended that the Education Department of the Government of West Bengal has decided that sixty per cent of the posts of officers may be filled up by promotion from amongst the incumbents holding tenure of not less than six years in the senior posts of Senior Superintendent or other categories of supervisory staff in the equivalent rank on merit cum seniority basis.;


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