PRADIP KUMAR BISWAS Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) THE relevant facts necessary for disposal of the writ petition may be briefly summed up.

(2.) ON the basis of a recommendation of the School Service Commission the petitioner joined as an Assistant Teacher of Chemistry of Ghatbaor Anchal Adarsha Vidyalaya in the district of North 24 Parganas on December 1, 1998. His appointment has already been approved by the appropriate authority.

(3.) SUBSEQUENTLY he made a representation through the Managing Committee of the school to the concerned District Inspector of Schools for granting him the scale of pay for honours graduates.