PROVAS MONDAL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) In spite of service of copies of this writ application upon the respondents, none appears on behalf of them, when the matter is called on. This writ application is filed by the petitioner assailing an order passed by the respondent No. 3 under his Memo No. 2508/1 dated August 29, 2012. By virtue of the impugned order, the respondent No. 3 rejected the prayer of the petitioner for granting the benefit of postgraduate scale of pay in her favour in connection with her services as an Assistant Teacher in Science Group of Kenjakura Molebona High School (H.S.), District--Bankura.

(2.) The appointment of the petitioner to the post of Assistant Teacher in Science Group in the aforesaid school was approved by the respondent No. 3 with effect from December 07, 2002 under his Memo No. 540/S dated February 21, 2003. The petitioner subsequently submitted an application before the Managing Committee of the aforesaid school for obtaining prior permission to pursue the study in M.Sc. (Chemistry) Part-II Examination. After adopting a resolution dated February 8, 2004 the Managing Committee of the school under reference forwarded the prayer of the petitioner to the respondent No. 3. But the respondent No. 3 sat tight over the matter.

(3.) After obtaining M.Sc. degree in Chemistry, 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. 3.