LAWS(CAL)-2025-1-135

ASHOKA SADHUKHAN Vs. STATE OF WEST BENGAL

Decided On January 20, 2025
Ashoka Sadhukhan Appellant
V/S
STATE OF WEST BENGAL Respondents

JUDGEMENT

(1.) The petitioner has filed the present case to challenge the order dated November 27, 2012 passed by the Additional District Inspector of Schools, Secondary Education, Basirhat, North 24 Parganas.

(2.) The subject matter of the writ petition relates to grant of higher scale of pay to the petitioner. The petitioner has stated that she was recommended by the West Bengal Regional School Service Commission, South Eastern Region, Barasat, for being appointed as an Assistant Teacher in Dumdum Girls' High School (H.S.). By dint of its letter dated April 20, 2005 the petitioner was recommended to be appointed as a pass graduate teacher. The petitioner joined in the said school on April 29, 2005. Her approval was granted vide order dated September 7, 2005 as a pass graduate teacher in Science and Mathematics Group. Since thereafter during serving in the said school, the petitioner has decided to upgrade her qualification and similar prayer was submitted by her before Secretary of the School, vide letter dated August 31, 2006. The school authority has granted permission to the petitioner in terms of her prayer, by dint of the resolution dated September 14, 2006.

(3.) The petitioner in the meantime appeared for the 9th Regional Level Selection Test, 2008, conducted by the School Service Commission and was recommended for being appointed in Bankra High School. This time, writ petitioner was recommended by the School Service Commission as a Chemistry Honours graduate candidate and appointed and approved (on January 14, 2010) as B.Sc. (Hons.) in Chemistry Assistant Teacher.