SANGITA SINHA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The writ petitioner questioned the impugned Government notification No.1095-Edn.(CS) dated 2nd December, 1998 creating some non-teaching posts including the post of steno-typist in which petitioner was appointed.

(2.) Fact reveals that the petitioner was appointed in the post of stenotypist in Prabhu Jagabandhu College, Howrah. The College was affiliated to the University of Calcutta. Although Calcutta University First Statute, 1979 did not provide for the post of steno-typist amongst posts of nonteaching staff including the post of stenographer, the concerned respondents created post of steno-typist contrary to the provisions under the Calcutta University First Statute 1979. The admissible pay scale for the post of stenographer being much higher than what was being paid to the petitioner in her post as steno-typist although the relevant qualification for the said post and the nature of work performed in that post being same and identical, the petitioner made several representations to the respondent authorities for redesignation of her post as stenographer and grant of same scale of pay as that of stenographer but no step was taken to redress the grievances of the petitioner.

(3.) On an invitation for selection of steno-typist in Prabhu Jagabandhu College, Howrah the petitioner's name along with twenty other candidates was sponsored by the Employment Exchange to the College authority. Petitioner got a call letter to appear in interview on 7th April, 1999 at the College premises. She also appeared in written examination held on 5th May, 1999 and 14th May, 1999. She also appeared in the test in shorthand dictation and transcription by way of typewriting. She stood first out of seventeen candidates and being the first candidate in the panel prepared for selection she was appointed as steno-typist in the said College.