KALPITA MOITRA (CHAKLADAR) Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The petitioner was a retired Head Mistress at Khadimpur Girls High School, District- Dakshin Dinajpur. The petitioner was appointed as Head Mistress on September 28, 2001. Prior thereto the petitioner was the Assistant Head Mistress of the said school and under a Government Memo No. 1245/GA dated September 08, 2000, the petitioner's pay scale was refixed w.e.f. December 20, 1999 with an additional increment mentioned therein. From the post of Head Mistress the petitioner had retired on May 31, 2018.

(2.) During her service tenure the Jurisdictional District Inspector of School (SE), Dakshin Dinajpur (for short, the D.I.) issued a memo regarding refixation of scale of pay in which some mistake was there which was not explained to the petitioner. The petitioner claimed to have made her representation and the petitioner claimed that no step for correction of such mistake had taken place. However, no such representation or document was available on record in the instant writ petition.

(3.) Till the retirement no step was taken by the respondent authorities for recovery of any alleged overdrawn amount neither the mistake was explained to the petitioner, as claimed by the petitioner.