Calcutta High Court (Appellete Side)
Jayanta Kumar Mukhopadhyay vs The State Of West Bengal & Ors on 29 July, 2013
Author: Debasish Kargupta
Bench: Debasish Kargupta
1
29.07.2013.
rc
W.P. No. 21413 (W) of 2013
Jayanta Kumar Mukhopadhyay
Versus
The State of West Bengal & Ors.
Syed Mansur Ali
Mrs. Tanuja Basak ... For the Petitioner.
Mr. Subrata Mukherjee ... For the State
Affidavit‐of‐service filed on behalf of the petitioner in Court
today be kept with the record.
This writ petition is filed by the petitioner for extending the
benefit of two additional increments in connection with his service as
an Assistant Teacher of Physical Education in Jhapordah Duke
Institution, District - Howrah. The petitioner obtained Ph.d. Degree in
the subject of Physical Education from the University of Kalyani. The
date of convocation being September 03, 2010. The above prayer of the
petitioner has already been sent to the respondent no. 3 under Memo
No. JDI/PH.D/Increment/2010 dated November 10, 1010 (Annexure P‐4 at page 29 of this writ application).
I direct the respondent no. 3 to extend the above benefit in favour of the petitioner within a period of two months from the date of communication of this order, provided the petitioner is entitled to such benefit in accordance with law.
In the event, the petitioner is not entitled to the above benefit the respondent no. 3 shall communicate the reason therefor to the petitioner within the period mentioned hereinabove. 2 I make it clear that I have not entered into the merits and all points are kept open.
This writ application is disposed of.
There will be, however, no order as to costs. Urgent photostat copy of the order, if applied for, shall be given to the parties on the usual undertakings.
( Debasish Kar Gupta, J. )