SRI SUNIRMAL BALO Vs. THE STATE OF WEST BENGAL & OTHERS.
LAWS(CAL)-2011-4-139
HIGH COURT OF CALCUTTA
Decided on April 29,2011

Sri Sunirmal Balo Appellant
VERSUS
The State Of West Bengal And Others. Respondents

JUDGEMENT

Harish Tandon, J. - (1.) The writ petitioner claims to the post of Head Teacher on the basis of being senior-most teacher who is getting the salary under the pay scale of 'A' category.
(2.) The petitioner was initially appointed on temporary basis as assistant teacher in Uttar Debinagar GSFP School under 'B' category scale of pay. Subsequently the petitioner was absorbed permanently to the said post.
(3.) The petitioner applied for study leave to obtain the B. Ed. degree which was sanctioned by the D.I of Schools (PE), West Dinajpur.;


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