DILIP KUMAR GHOSH Vs. STATE OF WEST BENGAL.

JUDGEMENT

(1.) The Court : The writ petition has been filed assailing a decision/order dated July 8, 2016, Annexure P14 to the writ petition, passed by the third respondent, whereunder the petitioner was declined from receiving the higher scale.

(2.) The petitioner at the relevant point of time was appointed and had been working as an Assistant Teacher in the Work Education Stream at Bhandarhati B.M. Institution (for short, the said school) since November 3, 1997 with the approval from the third respondent dated May 8, 1998. The petitioner had qualified Masters of Commerce ( M.Com) from university of Burdwan and the B.P.Ed. and Semister Examination 1990. The petitioner was appointed as a Work Education Teacher in the normal sec. i.e. Class (V) to (X). In view of the paucity of teachers, at the request of the relevant school authority of the said school, the petitioner used to take commerce classes for classes (XI) and (XII). The routine by which petitioner's classes were fixed was also made known to the Concerned District Inspector of School, Annexure P-7 to the writ petition. Though the petitioner used to take several classes for classes (XI) and (XII) in commerce stream, yet the petitioner, despite repeated requests and representations made by him, did not receive the higher scale commensurating with his Masters degree.

(3.) This is the third round of writ petition on the issue, as this Court has been told. Previously pursuant to the directions made by a co-ordinate Bench representations were considered but on one or the other plea the prayer of petitioner was rejected for granting the higher scale. Lastly, the prayer of the petitioner for higher scale was rejected by the decision/order dated July 8, 2016 passed by the third respondent, which is impugned herein.