AMARENDRA NARAYAN PAL Vs. MANESWARPUR SHIVADURGA SAMITY HIGH SCHOOL
LAWS(CAL)-2011-2-97
HIGH COURT OF CALCUTTA
Decided on February 11,2011

AMARENDRA NARAYAN PAL Appellant
VERSUS
MANESWARPUR SHIVADURGA SAMITY HIGH SCHOOL Respondents

JUDGEMENT

- (1.) The Petitioner was appointed as an Assistant Teacher in Social Science Group in Maneswarpur Sivadurga Samity High School in the District of North 24 Parganas with effect from 13.10.2007. The appointment of the Petitioner as Assistant Teacher in the said school was approved by the concerned District Inspector of School (SE). At the time of his appointment, the educational qualification of the Petitioner was BA with History.
(2.) Before joining such service, the' Petitioner got himself enrolled as a candidate of the Directorate of Distance. Education under Rabindra Bharati University in the subject of History for the session of 2007-2008.
(3.) After joining his service in the said school, the Petitioner submitted an application to the Secretary of the Managing Committee of the said school seeking permission to continue with his studies in the post graduate course from Rabindra Bharati University.;


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