PRITAMA MANDAL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The writ petitioner is the teacher of Marbedia High School. She is aggrieved with the order of the District Inspector of Schools, Secondary Education, Purulia dtd. 27/6/2017, refusing her the benefit of higher scale of pay, pursuant to the higher qualification obtained by her.

(2.) Mr. Lakshminath Bhattacharya, learned counsel for the writ petitioner refers to the G.O. No. 593-SE (B) dtd. 27/11/2007, to submit that the same would not be applicable in case of his client, in so far as the writ petitioner had already enrolled for M.A. course, before joining in the service. Application of provisions of Government Order dtd. 27/6/2017, in case of his client is erroneous, he says.

(3.) Therefore, according to him, rejection of the prayer of the writ petitioner for higher grade of scale would be unreasonable, illegal and unsustainable.