BIMAL KUMAR MANNA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Petitioner has filed the present writ petition assailing the orders dated 30th January, 2013 passed by the District Inspector of Schools (SE), Purba Medinipur whereby the petitioner's pensionary benefit has been withheld on the ground that the writ petitioner was not entitled to draw higher scale of pay w.e.f. on 01.04.1995 as per G.O No.57-SE (S) dated 27.01.1995.

(2.) Mr. Jana, Learned Counsel appearing for the petitioner, submits that the petitioner was appointed on 15th September, 1976 as an Assistant Teacher on the concerned school. Subsequently, his appointment was approved in Work Education Group by the District Inspector of Schools (S.E) Midnapore with effect from 29th December, 1980 vide approval letter dated 10th January, 1981 appears that in Annexure "P-1".

(3.) Mr. Jana, Learned Counsel, further submits that the petitioner has passed B.Sc. from the Calcutta University and also obtained Bachelor of Education (B.Ed.) in 1980. The petitioner obtained post graduate degree i.e. M.A in History from Calcutta University in 1991 without hampering the business of the School.