SUBHRASUKTISWARNAKAR Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) WRIT petitioner an Assistant Teacher in Mitra Balika Vidyalay, 60B, Surya Sen Street, Kolkata: 700 009 was appointed as Assistant Teacher of Work Education in the said School on 01.9.1995with educational qualification, B.A. B.P. Ed. The petitioner secured M.A. degree in Islamic History from the University of Calcutta in second class in the academic year of 1996 -97.

(2.) THE School authority by resolution dated 08.7.2000 upon considering the prayer of the petitioner as to her academic enhancement in M.A. in History allotted to her six classes in a week for the last eight years within normal work load, in the interest of the School and her prayer was recommended to the D.I. of School (S.E.) Calcutta for revised and reconsideration of higher scale of pay owing to her higher qualification of M.A. in History following the Government Circular No. 57 -SE(S) Calcutta, dated the 27th Jan., 1995. It emerges therefrom that the Secretary of the Government of West Bengal Education Department had adopted and formulated a policy whereby all teachers including physical education teacher and Library of Secondary School, who have obtained higher qualification in subject not relevant to their respective subject or group in which they were appointed in School shall get higher scale of pay appropriate to their qualification.

(3.) MR . Mondal Learned counsel for the petitioner submits that the Headmistress of Mitra Balika Vidyalay forwarded an application of the petitioner with all annexure to the D.I. of School, Calcutta with a request to grant pay according to qualification of the petitioner in M.A. in History through her letter being No. M.B.V./99 -2000 dated 03.12.1999 along with the petitioner's application dated 03.9.1999, which is evident from the Annexure marked with letter P -6.