JAYANTI BASAK Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This writ application is filed by the petitioner assailing an order passed by the respondent No. 3 under his Memo No. 641(4), dated June 12, 2013. By virtue of the impugned order, the respondent No. 3 rejected the claim of the petitioner for granting Post Graduate scale of pay in her favour in connection with her service as an Assistant Teacher of Nalagola Hiralal Balika Vidyalaya, District-Malda.

(2.) This matter has a chequered history. The appointment of the petitioner to the post under reference was approved by the respondent No. 3 under Memo No. 65/1(9), dated January 30, 1989 with effect from January 01, 1989. The petitioner subsequently prayed for a prior permission to enhance her academic qualification. The respondent No. 3 granted prior permission under his Memo No. 506/1(1)/, dated August 16, 2000 with a condition of giving no assurance for extending the benefit of higher scale of pay in case of obtaining Post Graduate qualification by the petitioner. The petitioner obtained M.A. degree in history, the last date of examination was December 10, 2001.

(3.) On the prayer made by the petitioner for extending the benefit of Post Graduate scale of pay in her favour, the respondent No. 3 passed an order under Memo No. 1292(4) dated August 22, 2012 in compliance of the direction of this High Court given in W.P. No. 18327(W) of 2007 on June 25, 2012, rejecting the prayer of the petitioner.