MD. SELIM Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Aggrieved by the non-payment of honorarium to him the petitioner by preferring this writ petition seeks direction upon the concerned respondent authorities to release honorarium to him as a Samprasarak of a Madhyamik Shiksha Kendra since May, 2011.

(2.) This writ petition has a chequered background which in a nut shell may be stated as under:

(3.) Subsequently, the Siksha-Sanskrity-Tathya-O-Krira-Sthayee-Samity of the said Panchayat Samity in its meetings held on 26/9/2008 and 27/11/2008 postponed the approval to the selection of the petitioner and one Rafiqul Hasan who was engaged as Samprasarak in bengali of the Shiksha Kendra. However, Siksha-Sanskrity-Tathya-O-Krira-Sthayee-Samity in its subsequent meeting held on 25/6/2009 approved the selection of the petitioner and vide resolution dtd. 2/9/2009 approved the service of the petitioner as Samprasarak in english.