- (1.) This writ application is directed against an order passed by the respondent No. 3 under his memo No. 98/(4)/Law dated April 18, 2013. By virtue of the impugned order, the respondent No. 3 rejected the claim of benefit of two additional increments in his favour in connection with his services as an assistant teacher of Shree Balkrishna Vithalnath Vidyalaya, District Kolkata on the following grounds: (i) The petitioner did not possess the basic qualification of Honours Degree in regular course. (ii) Obtaining of post-graduate degree was not required in view of the staff pattern of the school concerned. (iii) There was no scope of utilization the above academic qualification of the petitioner in the interest of the institution. (iv) The post graduate degree was obtained by the petitioner without obtaining prior permission from the District. Inspector of Schools concerned. (v) The provisions of section 14 of the West Bengal Schools (Control of Expenditure) Act, 2005 stands in the way of not extending the above benefit to the petitioner. The appointment of the petitioner in the post under reference was approved by the respondent No. 3 under his memo No. 535/G dated September 11, 1976. At that point of time, the petitioner was possessing the B.Sc. (Distinction) & B.Ed. degrees. The petitioner obtained degree of Special honours from Calcutta University in the year 1977 and the scale of pay commensurate to his above degree was awarded to him by the respondent No. 3 under his memo No. 78/1 (5)/Law dated May 25, 2009. The petitioner obtained M.Sc. degree in Botany in the year 1980. Subsequently, the petitioner obtained Ph.D degree in Botany from Ranchi University, the date of convocation being January 9, 2002.
(2.) Having heard the learned Counsel appearing for the respective parties as also after considering the fact and circumstances of this case, I find that awarding of two additional increments to an assistant teacher of a Recognized Non-Government Aided Educational Institution for obtaining Ph.D degree depends upon the Government Order issued under memo No. 37-SE/ES(S)/5P-37-2010 dated January 5, 2012 but the above Government Order has been quashed and set aside partially so far as the cut off date of extending the above benefit is concerned. According to the above Government Order,(as it stands after partial setting aside) an assistant teacher having the basic qualification of honours degree in relevant subject and subsequently improving his qualification by acquiring Ph.D degree is entitled to get the benefit of two additional increments.
(3.) After perusing the materials on record as observed hereinabove, I find that the petitioner fulfills the above criteria. The ground mentioned in the impugned order for formation of opinion is extraneous consideration in the light of the provisions of the Government Order under reference.;