DEBTOSH NATTA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Both the petitioners were engaged by the respondent College Authority as Accompanist (Tabolchi) in Music Department of the College. Both of them are receiving their respective pay from the College Authority on regular basis.

(2.) The Joint Secretary to the Government of West Bengal Vide Memo dtd. 3/9/2019 requested director of Public Instructions (W.B), for the purpose of restructure of the Service Conditions and other benefits of the Government Approved Part Time Teachers (PTTS), Government Approved Contractual Whole Time Teachers (CWTTs) and Guest Teacher, in any nomenclature engage in different Government/Government Aided Colleges in the State of West Bengal upto 13/7/2019, ask the Principals/Teacher-in-Charge, Vice Principals/Officer-in-Charge of State Colleges to submit details of those teachers through a prescribed format (one for each candidates) to be uploaded online in a specific portal within 25/9/2019.

(3.) In terms of Memorandum dated 23rd of December, 2019 the State has restructure the service conditions along with changed of nomenclature of all category teachers as State Aided College Teachers Category (SACT-I) and State Aided College Teachers, Category (SACT-II). The Memo dtd. 23/12/2019 is set out as follows: