SUKANTA SAHA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The petitioner was appointed as Librarian of the higher secondary section of the respondent school on temporary basis vide letter dated 10 July, 1987. The appointment of the petitioner was provisionally approved for two years with effect from 11 July, 1987 by the DI of Schools (SE), Jalpaiguri being the respondent no. 4 vide office memorandum dated 23 July, 1987. At the time of joining his service the petitioner had the qualification of MA (Economics), B. Lib. Sc.. However, since at that time there was no scale of pay for MA. B.Lib. Sc. in high school, the petitioner was given the pay scale of BA. B. Lib. Sc.

(2.) The respondent no. 4 finally approved the appointment of the petitioner on substantive basis with effect from 11 July, 1989 in an additional post sanctioned by the Government, vide office memorandum dated 2 May, 1989.

(3.) By his letter dated 8 June, 1990 addressed to the respondent no. 4 the petitioner prayed for higher scale of pay for MA. B.Lib. Sc. (Rs. 1420-2180) as recommended by the Third Pay Commission.