Calcutta High Court (Appellete Side)
Sri Partha Sarathi Das vs State Of West Bengal & Ors on 17 September, 2013
Author: Debasish Kargupta
Bench: Debasish Kargupta
1
17.09.2013.
srm
W.P. No. 11652 (W) of 2013
Sri Partha Sarathi Das
Versus
State of West Bengal & Ors.
Mr. Swapan Banerjee,
Mr. Soutaga Mitra
... For the Petitioner.
Mr. Biswajit De
... For the State.
On the prayer made on behalf of the petitioner, leave is granted to him
to add Additional District Inspector of Schools (S.E.), District‐Purulia, as
party respondent to this proceeding.
None appears on behalf of the respondents when the matter is called on. Let affidavit‐of‐service be kept on record.
Mr. Biswajit De, learned Junior Government Advocate, High Court, Calcutta, is directed to enter appearance on behalf of the State‐respondents including the newly added respondent No.7 in this matter. Let it be recorded that a copy of this writ application is served upon him in Court today.
This writ application is filed by the petitioner for extending the benefit of postgraduate scale of pay in his favour in connection with his service as an Assistant Teacher of R.B.B. High School (H.S.), District‐Purulia, in Language 2 Group (English). The above prayer of the petitioner has already been sent to the respondent No.7 (at page 56 of this writ application).
I direct the respondent No.7 to take a decision in the above matter by passing a reasoned order in accordance with law within a period of two months from the date of communication of this order after giving opportunity of hearing to a representative of the school concerned. The respondent No.7 is further directed to communicate such decision to all concerned including the petitioner within two weeks thereafter.
Since no affidavit‐in‐opposition is filed by the respondents, the allegations made in this petition are not treated to have been admitted by them.
I make it clear that I have not entered into the merits of this case and all points are kept open.
This writ application is, thus, disposed of.
There will be, however, no order as to costs.
Urgent photostat certified copy of this order be supplied to the parties, if applied for, subject to compliance with all necessary formalities.
( Debasish Kar Gupta, J. )