DEBABRATA MONDAL Vs. STATE OF W B

JUDGEMENT

(1.) Let affidavit-of-service be kept on record. This writ application is filed by the petitioner for assailing an order passed by the respondent No. 3 under his memo No. 555-L dated September 30, 2010. By virtue of the order impugned, the respondent No. 3 rejected the prayer of the petitioner for extending the benefit of post graduate scale of pay in his favour in connection with his services as an assistant teacher of Kakra High School, District Purba Medinipore.

(2.) The appointment of the petitioner was approved by the respondent No. 3 with effect from April 20, 1987 in the post of an assistant teacher having qualification of B.Sc. (Bio) with B.P.Ed.

(3.) The petitioner prayed for prior permission from the managing committee of the school under reference and the above managing committee adopted a resolution in favour of the petitioner in its meeting dated December 12, 2002.