KALYAN KUMAR CHATTOPADHYAY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The petitioner who was appointed as an Assistant Teacher of Madarat Popular Academy on 13th June, 1966 retired from service on superannuation with effect from 31st January, 2003.

(2.) The pay scale of the petitioner was revised from time to time on several occasions during the period of his service.

(3.) The petitioner exercised his option under the ROPA 1981 on 2nd April, 1981. The said option was accepted by the concerned respondent and the pay scale of the petitioner was revised accordingly under the said ROPA Rules of 1981 with effect from 2nd April 1981. Such pay revision was not only recorded in the Service Book of the petitioner but was also authenticated by the concerned District Inspector of Schools.