SUDHIR RANJAN ROY, J. - (1.) The petitioners Nos.2 to 14, all ad-hoc Homoeopathic Medical Officers in the Department of Health and Family Welfare, Government of West Bengal, who started their service life in 1973 at a consolidated monthly emolument of Rs.250/- which was subsequently enhanced to Rs.425/- per month, have invoked the writ jurisdiction of this Court in quest of a scale of pay after having tried their luck abortively at departmental levels and then at the doors of the State Pay Commission.
(2.) The unfortunate part of the story is that they failed to get themselves regularised through Public Service Commission and it is actually their adhocism' which has so long stood as a barrier between their consolidated pay and a pay scale worth the name. They are performing the same duties and functions as their luckier regularised] counterparts who are enjoying a pay scale but it is sheer 'adhocism' which has made their cry for equal pay, a cry in the wilderness.
(3.) As the last resort the petitioners are now in the Writ Court; their demand being a proper pay scale with effect from the date of the Pay Commission's Report, 1981, i.e. April 1,1981. The, respondents oppose the claim by filing an affidavit in opposition.;