BINA PAUL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The writ petitioner at all material time since January 25, 1961 was employed as a Craft Teacher in Hijli High School (for short, the School) and became a permanent government teacher in the scale of Rs.70.003/118-4-150/-. Her appointment was duly approved on May 14, 1980 and she retired from her employment on December 31, 1995. She had qualified Half Yearly Examination in Class X and then three years Lady Brabourne Diploma (for short, the said LBD) for advancement of needle work.

(2.) By a Memo dated May 14, 1980 the Director of Secondary Education, West Bengal approved the appointment of the petitioner after due consideration of her qualification. By a Memo dated April 10, 1986 the Directorate of School Education fixed the pay scale of the petitioner after due consideration of her qualification in terms of the Government Order dated July 31, 1981 under ROPA 1981 at a sum of Rs.425.001050/-. Under the Government Order dated March 07, 1990 her pay scale as a teacher with three years approved Diploma in Craft Arts/Sewing and Needle Craft was revised from Rs.425.001050/- to Rs.390.002970/- and her last basic pay was Rs.2305.00.

(3.) The Office of District Inspector of Schools, Midnapore by its Memo dated July 08, 1993 revised the pay scale of the petitioner after taking due consideration of her qualification from the existing scale of Rs.425.001050/- w.e.f. April 01, 1981.