DEBABRATA PAL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The writ petitioner has challenged an order dated April 19, 2016, of the respondent/District Inspector of Schools (Secondary Education), Paschim Medinipur [in short "DI"], disallowing and rejecting the petitioner's prayer for post graduate scale of pay.

(2.) The reason shown for such rejection of the said prayer of the writ petitioner is in view of the provisions under the West Bengal Schools (Control of Expenditure) Act, 2005, Sec. - 14 thereof in particular and the notification No.593-SE (B) dated November 27, 2007 [in short "No.593"].

(3.) Let relevant provisions as mentioned above be quoted herein bellow: