V.K. Gupta, J. - (1.) This appeal is directed against the judgment of a Learned Single Judge dated March 9, 1988 where, while allowing the writ application of the Respondents, a mandamus was issued by the Learned Single Judge upon the Appellants directing them to effect the revision of the pays scale of the Respondents in the post of Operator -curri -Mechanics from Rs. 300 -685 to Rs. 340 - 375 with effect from April 4, 1981 and also to pay them the arrears within a period on 18th months from the date of the communication of the order.
(2.) The Respondents had filed a writ petition in this Court claiming that they were working as Operators -cum -Mechanics in the R.L.I. Scheme under the Chief Engineer (Agriculture -Mechanic), West Bengal. The following four types of duties was claimed to be performed by the Respondents: 1. The Operator -cum -Mechanics in the R.L.I. Scheme operate 3 diesel engines and pumps of 24.5 h.p. each having discharge of 2.5 cusees per hour. 2. The Operator -cum -Mechanics' has to perform the duties of repairs, diesel engines and pumps apart from operating the same. They are entrusted with the function of maintenance of the diesel engines and pumps.
(3.) The Operator -cum -Mechanics are also entrusted with the duties of measuring the lands to be irrigated under the R.L.I. Scheme for cultivation.;