NARAYAN CHANDRA GUCHHAIT Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Heard learned Advocates appearing for the Parties.

(2.) This Writ Petition has been filed against the impugned order dated 16th September, 2011 passed by the District Inspector of Schools (S.E) Purba Medinipur/ respondent no. 4 making prayer for quashing the said impugned order and restraining him from deducting the alleged excess amount paid to the petitioner as higher scale of pay i.e. Post Graduate Scale of Pay which was approved by the respondent authority.

(3.) Relevant facts involved in brief in this case is that the petitioner is appointed as an Assistant Teacher of Dakshin Anukha Mokshada Vidyabhaban, District - Purba Medinipur on 30th April, 1975 which was approved by the respondent no. 4 on 29th November, 1975. The petitioner appeared for the annual examination of M.A. in Islamic History and Culture in the year of 1981.