SAMBUDDHA CHAKRABARTI,J. - (1.) 1. The petitioner retired as an Assistant Teacher of Sridharnagar Sailendra Vidyapith within the district of South 24 Parganas on January 31, 2001.
(2.) THE petitioner's basic pay was approved at Rs. 520/ - with effect from July 2, 1981 and at Rs. 600/ - with effect from July 2, 1984. He argues that the concerned District Inspector of Schools had approved the provisional revised scale of pay on and from July 1, 1986 to Rs. 1,860/ - as per ROPA, 1990 in place of Rs. 1,990/ - as per ROPA, 1990. It appears from the Annexure P -6 to the writ petition that the concerned District Inspector of Schools, i.e., the respondent no. 4 herein by a letter dated September, 21, 1992 supplied the necessary documents to the Director of School Education, West Bengal, i.e., the respondent no. 3 herein in connection with the change of date of option for ROPA, 1990 for three teachers including that of the petitioner.
(3.) FOR the redressal of the grievance of the petitioner he filed several writ petitions in this court. The school authority submitted the pension papers of the petitioner to the respondent no. 4 on October 18, 2004 on the basis of the last pay drawn by him.;