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Judgment
12 paragraphs · 219 wordsGoutam Bhaduri, J
The limited grievance that the petitioner has raised in the present writ petition is for an appropriate direction to the respondents to consider releasing
of the arrears of the revised pay scale from 01.05.2013 to April, 2016.
The contention of the counsel for the petitioner is that as per the order dated 08.06.2016, the Department has decided to grant the benefit of revised
pay scale. He submits that as per the department order dated 08.06.2016, the petitioner became eligible for revised pay scale w.e.f. 01.05.2013
onwards. However, the actual monetary benefit has been given to the petitioner only from July, 2016 onwards and therefore, the petitioner was
entitled for the arrears of revised pay scale from 01.05.2013 to April, 2016. He further submits that the respondents have also carried out necessary
calculation in this regard but the actual payment till date has not been released.
Given the aforesaid facts and circumstances of the case, let the respondents 2 to 4 take necessary steps ensuring that the arrears of revised pay
scale between 01.05.2013 to April, 2016 payable to the petitioner is made at the earliest preferably within a period of 4 months from the date of
receipt of copy of this order.
With the aforesaid observation, the writ petition stands disposed of.