TAPAS KUMAR DAS Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The petitioner is an Assistant Teacher in Science Group, wording since Aug. 9, 1988, in Bakhrabad Bharati Vidyapith, which is a duly recognised Government Aided High School in the district of Midnapore. The petitioner obtained B.Sc. with distinction in the year 1970 and also obtained, the degree of Bachelor of Education from the Calcutta University in the year 1975, and was placed in the Second Class.

(2.) At the time of entry in service as the teacher, accordingly he was B.Sc., B.Ed. and he was placed in the pay scale of Rs. 1640-3635, which is a revised pay scale No. 14 of Annexure III of the ROPA Rules as published by the Government in Memo. No. 33-Edn(B), dated Calcutta, the 7th March, 1990. His existing pay on the basis of the said revised pay scale was fixed at Rs. 2655.00 on May 24.1995. The ROPA Rules also provide higher pay scale for the teachers who have enhanced qualification, which is called a qualification pay.

(3.) It appeal's that, in order to have the benefit of higher pay scale which, is given on the basis of acquiring of higher academic qualifications, the petitioner had obtained the Master of Science in Mathematics Degree in the Correspondence Course introduced by the Annamalai University. The certificate that was issued by the Annamalai University on 29-1-1996, provides that "this is to certify that the M.Sc., Mathematics Degree (Distance Education) Examination for Das Tapas Kumar, Regd. No. 18 E 28 P 2804, was ended on 23rd May 1995". Thereafter, a provisional certificate was issued to the petitioner by the. said University, in which it, was certify that Das Tapas Kumar has passed the Master of Science in Mathematics Degree Examination held in May 1995, and that he/she was placed in Second Class". The said provisional certificate was issued on Sept. 18, 1995.