PRADIP HALDER Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) An order of the District Inspector of Schools (Secondary Education) South 24 Paraganas, dated July 17, 2020, is under challenge in this writ petition and the petitioner has prayed for setting aside of the same. The petitioner has also prayed for release of salary, which according to him, stands due and outstanding pursuant to the order of the Court dated January 14, 2004 in writ petition No. W.P. 17062 (w) of 2002. He has prayed for release of arrear salary from the date May 1, 1997 to April 30, 2000 and from November 1, 2003 to January 7, 2015. He has also prayed for the arrear revised monthly salary for the said period, with interest @ 10% per annum. Accordingly, he has prayed for appropriate pension, considering the revised salary as his last drawn pay.

(2.) The checkered background of this case is required to be narrated in a nut-shell, which is as follows:

(3.) The organizing managing committee appointed the petitioner as the Assistant Teacher in the school namely, Alipara Ambedkar Siksha Niketan (in short "Alipara school") in 1986. The exact date of appointment is not mentioned in the writ petition. Alipara school was accorded recognition as Class-IV Junior High School, with effect from May 1, 1997. 7 persons including the writ petitioner had moved before this Court a writ petition, seeking their approval, being W.P. No. 9407 (w) of 1999. Pursuant to the order thereof dated March 31, 2000, all the 7 writ petitioners including the present petitioner was granted approval vide letter dated May 10, 2000, with effect from May 1, 1997. The financial benefit was awarded with effect from March 31, 2000.