TUSHAR SUBHRA MANDAL Vs. STATE OF W B

JUDGEMENT

(1.) Pursuant to the earlier direction passed by this Court, Headmaster of Bharatpur High School (H.S.) is personally present before this Court and submits that the school authority has no objection to allow the appellant-petitioner to complete his M.P.Ed. degree but leave was not granted to complete the said degree in view of the order dated 27th November, 2007 issued by the School Education Department, (Secondary Branch), Government of West Bengal. Mr. Sadananda Ganguli, learned Advocate representing the State-respondents submits that in terms of the aforesaid order dated 27th November, 2007, no permission can be granted on any ground to any teacher who has entered the service with Graduate degree and with a graduate scale of pay. The relevant extracts from the aforesaid order dated 27th November, 2007 are set out hereunder:

(2.) Mr. Bari, learned Advocate representing the appellant-petitioner submits that his client is not willing to claim any additional increment or higher scale of pay for obtaining such higher qualification at this stage and only wants to complete the M.P.Ed. course since the said appellant-petitioner before joining the school completed M.P.Ed. (Part-I) course and passed the said examination. The said appellant petitioner is only required to complete the Part-II course in order to obtain the M.P.Ed. degree.

(3.) For this limited purpose, appellant-petitioner prayed for granting leave so that the said appellant-petitioner can complete the M.P.Ed. course and acquire the said M.P.Ed. degree.