RITA NANDI Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The instant writ application is directed against the judgment and order dated February 12, 2014 passed by the West Bengal Administrative Tribunal in OA 1431 of 2012 negating the claim of the writ petitioner for promotional benefits to Grade- I (ii), Nurse.

(2.) The writ petitioner joined as staff nurse in GradeI of WBNS on March 21, 1979 at Sadar Hospital, Medinipur and her services were confirmed with effect from March 21, 1982. Later on, she was selected for undergoing Diploma Course in Nursing Education and Administration at Lady Reading Health School, New Delhi, Government of India. Upon successful completion of her course, she was posted at the Nursing Training School (NTS) of Burdwan Medical College and Hospital (BMCH) by an order dated September 06, 1983. By an order dated July 30, 1985, the Director of Health Services issued an order granting Instructor's Allowance at the rate of Rs.40.00 per month to 12 qualified and eligible nursing staff attached to Nursing Training Institutes including the writ petitioner.

(3.) It is the case of the writ petitioner that in the said order dated July 30, 1985, the writ petitioner was shown as Instructor Grade-I(ii). It is further a case of the writ petitioner that although she had been discharging the duties of instructor Grade-I(ii) and she was shown to be holding the particular Grade in the departmental order dated July 30, 1985, she had been receiving the salary of Grade-II.