KAMALA ROY Vs. DISTRICT INSPECTOR OF SCHOOLS

JUDGEMENT

(1.) The facts of the case of this petition is summarised as follows :

(2.) Pursuant to an advertisement published by the Secretary, Duff Primary School, P.O. & P.S. Chinsurah, District-Hooghly, the petitioner submitted an application for the post of an Assistant Teacher. Accordingly, she was called to an interview along with other candidates and appointed by the Secretary of the School as an unapproved Assistant Teacher in the said School. From then on she had been continuing as an Assistant Teacher in the School. Another teacher Smt. Bharati Dutta resigned from her post, consequently, a post of an Assistant Teacher fell vacant on and from 15-7-1983 which given effect from 26th April, 1982. Therefore, the Maanging Committee taking a sysmpathetic attitude as the petitioner was working as an unapproved teacher, recommended to the District Inspector of School to appoint the petitioner in the above vacant post and to accord approval of the same.

(3.) The petitioner has stated inter alia in the writ petition that she was getting Rs.100 P.M. with yearly increment of Rs.5 per annum. She gets at this moment Rs.145 per month, which is far below the scale of pay of approved teachers. Although she made several representations to the District Inspector of Schools (P.E.) for approval of her post, but, it seems that it did not evoke any response from the D.I. of Schools (P.E.). So, from time to time, the petitioner has claimed to have issued several reminders to the D.I. of Schools (P.E.) but all these efforts did not fructify into any action. She has further claimed to have submitted a Memorandum to the Hon'ble Chief Minister, even such efforts did not cut any ice, therefore, she having without any other alternative, then, filed this case in this court.