Calcutta High Court (Appellete Side)
Sanjoy Kumar Das vs The State Of West Bengal & Ors on 16 November, 2016
1
16.11.2016
Court No.12
Item no. 166
skc
W.P. 25412 (W) of 2015
Sanjoy Kumar Das
Vs.
The State of West Bengal & Ors.
Ms. Suman Sehanabis (Mandal)... for the petitioner
Mr. Biswajit De
Ms. Tapati Samanta ... for the State
Affidavit-of-service filed in court today is taken on record.
This writ petition is filed by the petitioner extending the benefit of
postgraduate scale of pay in his favour in connection with his service, as
an Assistant Teacher in the school in question.
It appears from the record that the petitioner was appointed as an
Assistant Teacher in the school in question. The petitioner approached
before the school authority to enhance his qualification and the same
was allowed by the said authority. Accordingly, he obtained Master
Degree in English.
The grievance of the petitioner is that the respondent authority did
not pay higher scale of pay pursuant to his higher qualification It is stated that the petitioner had made a representation for higher scale of pay before the Secretary, West Bengal Board of Secondary Education being the respondent no.4 herein but no action has yet been taken by the concerned authority.
2Being aggrieved by the in action on the part of the authorities, the petitioner has preferred this writ petition.
Learned counsel for the petitioner prays that direction may be given for considering the representation which is annexed as Annexure 'P-11' to the writ petition so filed by the petitioner.
Accordingly, without entering into the merit of the case, the respondent no.7, the Member Secretary of the managing Committee, Kushiarbari Haleswar High School, Coochbehar, being the respondent no.7 herein, is directed to consider and dispose of the said representation so filed by the petitioner and to pass appropriate order after affording an opportunity of hearing to the petitioner within three months from the date of communication of this order and to communicate the same to the petitioner forthwith. With the above direction, the writ petition is disposed of. No costs. Urgent photostat certified copy of this order, if applied for, be supplied to all the parties on usual undertaking.
( Rajiv Sharma, J. )