Protik Prakash Banerjee, J. - (1.) The keepers of the flame of knowledge have come to Court complaining that they are not being paid enough - compared to the additional qualifications they have earned after securing employment. It is unfortunate, that knowledge, unlike virtue, is not perceived to be its own reward. Be that as it may.
(2.) This appeal has been heard analogously with the case of State of West Bengal and Others-v-Subrata Chatterjee and Another, being MAT No.1956 of 2016. However, separate orders are passed in the two appeals.
(3.) This appeal has been restored to the file of this Bench by an order dated February 3, 2017 passed by the Hon'ble Supreme Court in Civil Appeal Nos. 1390-93 of 2017 arising out of Special Leave Petitions (Civil) Nos. 8558-8561 of 2015. For reasons which shall appear hereinafter, we quote the order in full :- "Leave Granted. Heard Learned Counsel for the parties. The High Court has dismissed the matter on account of conduct of the Appellants in not pursuing the matter properly. Our attention has been drawn to the judgment of this Court dated 6th March, 2014 in Civil Appeal Nos. 6967-6970 of 2009 titled "State of West Bengal and Others-v-Shibnath Koley and Others". We are of the view that the applicability of the said judgment to the Appellants is a matter which requires to be considered by the High Court. Accordingly, we set aside the impugned order, and remit the matter back to the High Court for fresh consideration in accordance with law. The appeals are, accordingly, disposed of. The parties are directed to appear before the High Court on Monday 6th March, 2017." .;