SUKESH MAJUMDER Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) In this instant appeal the Judgement of the Hon'ble Single Bench dated 8th of April, 2021 in the writ petition being WPA 22089 of 2017 is under challenge. The challenge in the writ petition was thrown by the present appellant to the decision of the District Inspector of Schools (for short DI), (Secondary Education), Burdwan, through which the said DI has rejected the prayer of enhanced scale of pay made by the appellant/writ petitioner.

(2.) The fact of the case is that the appellant/writ petitioner joined the Bishpara High School, Hooghly on 7/3/2006 as an Assistant Teacher. On 9/1/2007 the appellant completed his Masters of Arts Part-II from Burdwan University through correspondence. Thereafter the appellant joined the Jhapandanga Pareshnath Vidyamandir on 24/9/2013 on transfer by the Central School Service Commission (for short the Commission). Thereafter the appellant applied for granting him higher scale of pay. After which the managing committee of the said school adopted a resolution in favour of the appellant/ writ petitioner and forwarded the same before the DI (Secondary Education) on 26/7/2016.

(3.) Being unable to obtain any fruitful result the appellant/ writ petitioner preferred a writ petition before this Hon'ble Court, being WP 4459 (W) of 2017, wherein the Hon'ble Single Bench disposed of the said writ petition directing the DI, (Secondary Education), Burdwan, to consider and decide the said representation in accordance with law after affording reasonable opportunity of hearing to the writ petitioner after taking into consideration the ROPA Rules. As per the direction of the Hon'ble Single Bench, the District Inspector of Schools (Secondary Education), Burdwan, passed an order dtd. 18/7/2017 rejecting the prayer of the appellant/writ petitioner praying for additional increment/higher scale of pay, as a result of which the instant appeal has been preferred.