MIHIR KUMAR MONDAL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Heard the learned Advocates of both the sides. This application is at the instance of a teacher and is filed for enhancement of pay on increase of qualifications. The petitioner was appointed Assistant Teacher in English and he joined the said post on January 16, 1999 in the concerned school. Thereafter, his appointment was approved by the District Inspector of Schools (S.E.). The petitioner then completed his M.A. examination and the Managing Committee granted him permission to appear and also study leave with full pay. Then on passing the examination of M.A. in English in 2005, the petitioner applied for enhancement of pay scale, which was refused by the respondents. Being aggrieved this application has been preferred.

(2.) Having heard the submission of the learned Advocates of both the sides and on perusal of the materials on record, I find that the petitioner had enhanced his qualification i.e. M.A. in English in the relevant subject through the correspondence courses under the University of Burdwan on taking a prior permission from the concerned District Inspector of Schools (S.E.).

(3.) It may be recalled herein that the last date of the examination of M.A. Part-II in English was held on September 27, 2005. The result was declared on January 25, 2006.