STATE OF WEST BENGAL Vs. SWARUP KUMAR SAHA

JUDGEMENT

(1.) There is a delay of 1343 days in presenting the memorandum of appeal. The application for condonation of delay is opposed on behalf of the respondent no. 1/writ petitioner.

(2.) The appeal is arising out of an order dtd. 10/6/2016. In the writ petition the order of the District Inspector of Schools(S.E), Siliguri, was challenged. The prayer for higher scale of pay has been negated by the said authority in terms of paragraph 3 of Government Order No. 155-SE(B) dtd. 13/7/1999.

(3.) The appeal was filed on 28/9/2021 with a prayer for condonation of delay. In the application for condonation of delay it has been stated that after the impugned order was passed the District Inspector of Schools(S.E), Siliguri placed a proposal before the Commissioner of School Education, Government of West Bengal on 18/11/2016 for filing an appeal against the order dtd. 10/6/2016. On receipt of the proposal the dealing officer of the office of the Commissioner of School Education prepared the requisite papers and placed the same through the Deputy Director of School Education before the Commissioner of School Education. The Commissioner of School Education considered and approved the draft proposal and it was made ready to be placed before the Secretary, School Education Department for final approval.