MAHBUB RAHAMAN Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Let affidavit-of-service be kept on record. This writ application is filed by the petitioner assailing an order passed by the respondent No. 5 under his Memo No. 367/1(2)/G.A. dated June 15, 2012. By virtue of the impugned order, the respondent No. 5 rejected the prayer of the petitioner for granting the benefit of postgraduate scale of pay in his favour in connection with his services as an Assistant Tether in language group (English) of Kurshamari Bara Elajan E.F.U., Senior Madrasah (Fazil) District Cooch Behar.

(2.) The appointment of the petitioner to the post of Assistant Teacher in Language Group (English) in the aforesaid school was approved by the respondent No. 5 with effect from July 9, 1997 under his Memo No. 233/(3)/Est(C.C.)/GEN/H/JH dated May 13, 1998. The petitioner subsequently submitted an application before the Managing Committee of the aforesaid school for obtaining prior permission to pursue the study in M.A. (English) After adopting a resolution in favour of the petitioner the Managing Committee of the school under reference forwarded the prayer of the petitioner to the respondent No. 5 under Memo No. 66/07(2) dated September 18, 2007. But the respondent No. 5 sat tight over the matter.

(3.) After obtaining M.A. degree (English), the petitioner approached the respondent authority for extending the benefit of postgraduate scale of pay in his favour. The above prayer was turned down by the respondent No. 5.