Jayanta Kumar Biswas, J. - (1.) THE petitioner in this WP under art. 226 dated June 10, 2008 is questioning deduction of Rs. 1,62,413 from his gratuity amount. The deduction was shown in the pension payment order dated May 5, 2006 (WP p. 47). The State Government issued a GO No. 3416 -Edn (D) dated June 22, 1965 that assistant teachers of Government and aided secondary schools, on successful completion of the training course at the Institute of English, Calcutta, would get the benefit of two advance increments in their respective scales of pay.
(2.) THE petitioner's appointment as an assistant teacher in Bhadrakali High School in Hooghly was approved by the District Inspector of Schools (SE), Hooghly (hereinafter referred to as the DI) with effect from August 3, 1966. The secondary school was a recognized non -government aided institution. The Government issued a GO No. 1620 -Edn (S) dated October 16, 1973 that while deputing teachers for the training course the school authorities should confine, as far as practicable, the selection to honours or MA degree holders in English. While in service the petitioner obtained master degrees in History and English.
(3.) THE petitioner did the training course at the Institute of English, Calcutta during the session June 8 -October 7, 1977 and passed the final exam. In recognition of his successful completion of the prescribed course the institute awarded a diploma in English language teaching on October 7, 1977. There is no dispute that he was given the benefit of the GOs in force entitling him to two advance increments in his scale of pay.;