Tapen Sen, J. - (1.) Heard Mrs. M.M. Pal, learned counsel for the petitioner and Mr. Sarvendra Kumar, learned JC to GP -1.
(2.) Mrs. M.M. Pal has submitted that the action of the respondents in deducting the sum of Rs. 2271/ - from the monthly salary of the petitioner with effect from September, 1993 is illegal and arbitrary and consequently she has made a prayer that a writ of mandamus be issued restraining the respondents from making any further deduction and for directing them to refund the deducted amounts with interest. The writ petitioner has also made a prayer that the salary of the petitioner should be revised and he should be paid the corresponding scale of Rs. 940 -1660/ - which on revision became Rs. 2000 -3550/ - with effect from 08.11.1988.
(3.) Petitioner has stated that since he was appointed in 1978, therefore his first time bound promotion became due with effect from 08.11.1988 and therefore he is entitled to the corresponding appropriate scale with effect from the said date.;