SANJIB BANERJEE, J. - (1.) There is no basis to the appellant's claim and a completely imaginary claim was carried by way of a writ petition to this Court.
(2.) The appellant applied for the post of a Chemist in the West Bengal Film Development Corporation Limited was selected therefor. The appellant thereafter sought to take advantage of a Finance Department Memorandum of October 21, 1974 to assert that since he had a doctorate degree in chemistry, in terms of such memorandum he was entitled to six incremental benefits.
(3.) The writ petition was considered and by a judgment and order of April 30, 2013 the same was dismissed.;