SHYAMAL KUMAR MITRA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The issue involved in the present petition is the interpretation of the Career Advancement Scheme which has been notified by the State of West Bengal on 21st June, 1990 as applicable to teachers.

(2.) The petitioner was appointed on a temporary basis on a deputation vacancy. He was appointed as Assistant Headmaster w.e.f. 20th April, 1961 on an ad hoc basis. He was appointed substantively to the aforesaid post on 24th January, 1962 and was confirmed in the post after two years, i.e., on 24th January, 1964. The petitioner had acquired his Master's degree in 1962. However, he was extended the Post-Graduate pay-scale (Rs. 550-1470) only from 2nd April, 1981 in terms of the Revision of Pay and Allowances Rules, 1981 (for short 'ROPA Rules').

(3.) The Career Advancement Scheme (hereinafter referred to as 'C.A.S.') framed by the Government of West Bengal was notified on 21st June, 1990 and came into force with effect from 1st April, 1999.