LAWS(CAL)-2012-9-102

UDAY SHANKAR CHAKRABARTY Vs. STATE OF WEST BENGAL

Decided On September 03, 2012
Uday Shankar Chakrabarty Appellant
V/S
STATE OF WEST BENGAL Respondents

JUDGEMENT

(1.) This application has been filed in connection with the appeal preferred from the judgment and order dated 16th April, 2012 whereby and whereunder a Learned Judge of this Court dismissed the writ petition rejecting the claim of the incremental benefits of the writ petitioner for acquisition of Ph.D. degree. The appellant/petitioner claimed incremental benefits for acquiring Ph.D. degree which was ultimately denied on the ground that the convocation was held on 21st June, 2006 whereas the cut-off date, according to the Circular dated 5th January, 2012, was extended upto 18th August. 2005.

(2.) For improving the qualifications by acquisition of Ph.D. degree in the relevant subject, a candidate is entitled to get two additional increments from the date of convocation on which such degree was awarded.

(3.) The benefit in terms of Rule 12(5) under ROPA 1998 was extended up to 18th August, 2005 as a cut-off date.