This appeal has been preferred against the judgment and order dated passed by the High Court of Calcutta in FMA No of MAT No of and CAN No of by ... which the Division Bench has allowed the appeal of the respondent against the judgment and order of the learned Single Judge dated passed in Writ Petition No W of by which the learned Single Judge had rejected the claim of the respondent for parity in pay and issuance of direction to upgrade the post held by him