BARUN KUMAR CHAKRABORTY Vs. STATE OF WEST BENGAL AND OTHERS
LAWS(CAL)-2014-6-144
HIGH COURT OF CALCUTTA
Decided on June 11,2014

Barun Kumar Chakraborty Appellant
VERSUS
State of West Bengal and Others Respondents

JUDGEMENT

Sambuddha Chakrabarti, J. - (1.) The order impugned in this writ petition has been passed by the Commissioner of School Education, Government of West Bengal on July 08, 2013. By the said order, the petitioner's claim for higher scale of pay was rejected by the respondent No. 2 herein.
(2.) The petitioner who had been appointed as an Assistant Teacher since May 01, 2000 with qualification of B.A under the social science group had improved his qualification by obtaining M.A degree in the year 2010. The last day of examination was February 14, 2010. The petitioner had improved his qualification with prior permission from the Directorate of School Education which was accorded with a rider that the petitioner shall have no right to higher scale on account of his higher qualification.
(3.) The State authority had further observed that the staff pattern of the school also does not support the petitioner's claim for higher scale of pay inasmuch as there are two teachers in the social science group in the school. The other teacher Smt. Sonali Singh was appointed with post graduate qualification on August 07, 2010 as recommended by the School Service Commission and therefore, the petitioner is not entitled to higher scale of pay.;


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