SARBANI BOSE Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE writ petition has been preferred by the petitioner for direction on the respondents to provide her the salary w.e.f. March, 1997, till date in the revised scale of pay fixed from the date of her appointment i.e. 3rd January, 1994.

(2.) THE case of the petitioner is that she obtained Teachers training from Dr. B.C. Roy Teachers Training College, which is affiliated with All India Education Society recognised by the State of West Bengal like sister Nivedita College. The petitioner claims to have been appointed as a Teacher in Ram Gopal Sen Primary Balika Vidyalaya in the year 1994 where she joined on 3rd January, 1994. Thereafter, she was paid salary, but in the pre - revised scale till February, 1997, but since March, 1997, no salary was paid in her favour.

(3.) FROM the pleading made by the parties and enclosures, it appears that the petitioner was appointed, vide order dated 20th December, 1993 by the Ram Gopal Sen Primary Balika Vidyalaya, Chaibasa in pursuance of advertisement published in newspaper dated 7th September, 1993, after interview and the selection. She joined the school on 3rd January, 1994 and the school forwarded her name for approval to the State authorities. The D.S.E., Chaibasa giving reference of letter No. 709 dated 4th March. 1993 of Director (Primary Education). Bihar, provisionally approved the services of petitioner w.e.f. 3rd January, 1994. In pursuance of such provisional approval, the petitioner was paid salary, but in view of Director (Primary Education), Bihars letter No. 2124 dated 1st October, 1996, her salary was stopped from march, 1997.