MAKHAN LAL DAS Vs. STATE OF WEST BENGAL AND ORS.
LAWS(CAL)-2012-1-421
HIGH COURT OF CALCUTTA
Decided on January 18,2012

Makhan Lal Das Appellant
VERSUS
STATE OF WEST BENGAL AND ORS. Respondents

JUDGEMENT

ASHOKE KUMAR DASADHIKARI,J. - (1.) The grievance of the writ petitioner in this writ application is that he is an assistant teacher of Gama Chakai Adibasi Kalyan Vidyapith, P.O. Nankar Maguria, District Paschim Medinipur. According to the writ petitioner he is entitled to pay protection and fixation of his salary. However, the concerned respondent did not consider and grant such pay protection in favour of the writ petitioner.
(2.) It was submitted by the learned Counsel that the writ petitioner has made a representation before the District Inspector of Schools (SE), Paschim Medinipur on 30th August, 2006 but the concerned District Inspector of Schools has not taken any step. It was submitted that the concerned District Inspector of Schools is to send all papers before the Director of School Education and the Director of School Education is to dispose of the representation made by the writ petitioner.
(3.) Nobody appears for the State Government. In spite of direction no affidavit-in-opposition was filed.;


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