STATE OF WEST BENAGAL Vs. SAUVIK GHOSH

JUDGEMENT

(1.) THIS appeal is against a judgment and order dated 5th july, 2005, whereby the learned Single Judge disposed of the writ petition being W. P. No. 10645 (W) of 2005, filed by the respondent No. 1 herein, an assistant Teacher of Physical Education of an aided Non-Government school, by directing the concerned District Inspector of Schools to refix the salary of the respondent No. 1, by granting him the higher post graduate scale of pay, from the date on which he had improved his educational qualification by acquiring the Master of Physical Education degree.

(2.) THE respondent No. 1 passed the Bachelor of Physical Education in the first class from the University of Kalyani in 1999. The respondent no. 1, thereafter, took admission in the two-year post graduate course conducted by the University of Kalyani.

(3.) IN 1999 the respondent No. 1 appeared for the Regional Level selection Test conducted by the West Bengal School Service Commission, eastern Region, for appointment of Assistant Teachers of Physical education in aided Non-Government schools. The respondent No. 1 duly cleared the Selection Test.