PRABHAT RANJAN DAS Vs. DISTRICT INSPECTOR OF SCHOOLS

JUDGEMENT

(1.) The petitioner requested the District Inspector of Schools (S.E.), South 24-Parganas for considering the question of granting him benefits for eighteen years. According to him he was entitled to get the benefits. In response the District Inspector of Schools issued the impugned order dated December 1, 2004, which is : "In reference to the above, the undersigned has to state that his 18 years benefit case will be taken up for consideration as and when the special pay paid to Sri Das has been refunded as excess amount drawn through Treasury Challan No. T. R. Form-7 with an intimation to this office."

(2.) Counsel for the State finds nothing to justify the action of the District Inspector of Schools. He is unable to say under what provision of law the District Inspector of Schools was empowered to put the condition that unless the petitioner paid the special pay allegedly received by him in excess of legal entitlement, his request for grating him benefits of eighteen years would not be considered. In my view, the District Inspector of Schools has acted most improperly. He has abused his power by putting an illegal condition for considering the petitioner's claim that he was legally entitled to get some benefits.

(3.) If the petitioner was liable to refund any amount or if the District Inspector of Schools was empowered to recover any amount from the petitioner, nothing prevented the authority from initiating appropriate proceedings in accordance with law. But that authority was not competent to put a condition that the petitioner's other claims would be considered only if he, of his own accord, refunded the amount allegedly accepted by him in excess of his legal entitlement. A condition of the nature as was put, could have been put, only if the law permitted it. I repeat that there is no law, at least none has been shown to me, that empowered the District Inspector of Schools to put the conditions.