GOUTAM KUMAR SASMAL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Recognition without financial involvement was granted to Vivekananda Loksiksha Niketan, Faridpore, Dakshin Dauki in Paschim Midnapore by the Government with effect from current Academic Session of 2001 with a condition that the institution, as recognised, will abide by the norms as laid down by the Government from time to time. The said school is a special school for the blind and mentally retarded students. Subsequently, in 2006 sponsorship was granted to the said school with 23 teaching and non-teaching posts with effect from 1st December, 2005 on various conditions. The condition with which this Court is presently concerned is set out hereunder:-

(2.) The petitioner herein was one of such organiser teaching staff of the said institution. He has been acting as a Principal of the said institution ever since before its recognition. At the time when the said institution received recognition by the Government, his educational qualification was M.A. in History. He had Diploma in Special Education (VH) at the secondary level. Considering his educational qualification he was absorbed in the post of Assistant Teacher with effect from 1st December, 2005.

(3.) Subsequently in 2010 the petitioner enhanced his qualification by acquiring Master Degree in Psychology from Vinayaka Missions University. After acquiring Master degree in psychology he submitted a representation before the Director, Mass Education Extension for approving his appointment as Principal of the said school with effect from 1st December, 2005 and to grant scale of pay of the Principal by modifying the order issued on 11th May, 2007. It is alleged by the petitioner that since the petitioner was the organiser Principal of the said institution, his service should have been approved as Principal in the said institution.