PARITOSH BISWAS Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The writ petitioner was initially appointed as an Assistant Teacher in Physical Education, in the school namely 'Sankhari Bansberia High School', at Barabhum, Purulia. His appointment letter is dtd. 24/04/2006 and his date of joining is 05/05/2006. He has been granted approval vide letter of the respondent No. 4 dtd. 10/08/2006. Petitioner's prayer for grant of higher scale of pay in terms of his post graduate qualification with effect from his date of joining, that is, 05/05/2006, was allowed by the managing committee of the school. Accordingly the respondent No.4 was moved on this by sending the file to its good office by the school authorities. Allegedly the said respondent did not take any steps, in terms of the recommendation of the school authorities, for grant of higher scale of pay to the petitioner.

(2.) As a result a writ petition was filed [being WP No.6547 of 2006], in which the following order dtd. 21/12/2012 was passed :-

(3.) In compliance with the order in WP No.6547 of 2006, dtd. 21/12/2012, the petitioner was provisionally granted the benefit of higher scale of pay, vide order dtd. 06/09/2013 and a corrigendum dtd. 10/10/2013. Pay fixation in terms of the new scale of pay was also allowed.