SHIBAPADA CHAKROBORTY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The petitioner was appointed as a Resource Teacher in Ideal School for the Deaf in 1987 on voluntary basis. The said school was sponsored from 1st Jan., 1988 and the existing staff members of the said school were absorbed and placed in the respective scales under ROPA Rules, 1981. The petitioner was also absorbed in the post of Resource Teacher on and from 1st Jan., 1988.

(2.) The petitioner's service was confirmed by a letter dated 22nd March, 1990 issued by the Head Mistress/Secretary of the said school. The Mass Education Extension Directorate, Government of West Bengal, granted approval to the appointment of the petitioner on 5th Feb., 2001 with effect from 1st Jan., 1988.

(3.) At the time of appointment, the petitioner was a Graduate. Subsequently, he improved his qualification and passed M.A in Bengali in Nov., 1988. The petitioner used to teach Bengali in the said school and prayed for higher scale for having improved his qualification as per ROPA 1990 and ROPA 1998. Such prayer not having been granted, the petitioner has filed the present writ petition.