ALPANA MAJUMDER Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The petitioner assails a communication issued by the Assistant Secretary, School Education Department (the respondent no.2) dated 27.04.2007/24.05.2007 rejecting the prayer of the petitioner for counting her past service in an unaided institution in calculating her pensionable benefits.

(2.) The brief facts of the case are that the petitioner after completion of her Bachelor's Degree in Education from the Burdwan University in 1984 joined as an Assistant Teacher in a school recognized by the West Bengal Board of Secondary Education namely the Burnpur Girl's High School (GS), P.O. Burnpur, District Burdwan. The petitioner joined the said school on 2 May 1987 and continued with her service till 5 December 2001. At the time of her release from service the petitioner's monthly salary was Rs 8298.50/-.

(3.) Pursuant to an advertisement inviting applications for selection of candidates for the post of Headmaster/ Headmistress/ Superintendent of Senior Madrasahs in recognised non government aided schools, the petitioner duly applied for the same. Thereafter, following an interview the petitioner's name was recommended by the Secretary/ Assistant Secretary, West Bengal Regional Schools Service Commission Eastern Region, Burdwan to The Secretary Managing Committee, Durgapur Pallymangal Balika Vidyamandir, Samabay Pally, Bally, District Howrah for the post of Head Mistress in the said school by Memo No.28(4) APPH/HM/SSC(ER).