PANNALAL MAHATO Vs. THE STATE OF WEST BENGAL AND ORS.
LAWS(CAL)-2015-7-45
HIGH COURT OF CALCUTTA
Decided on July 30,2015

Pannalal Mahato Appellant
VERSUS
The State of West Bengal and Ors. Respondents

JUDGEMENT

- (1.) This writ petition is directed against Memo No. 26/12./LS/PRL dated 21st August, 2012 issued by the District Inspector of Schools SE., Purulia who is the respondent no. 3 in the present application. By the impugned memo the prayer of the petitioner for grant of post graduate scale of pay in connection with his service, as an Assistant Teacher in History at the Hutmura High School Higher Secondary., District Purulia, was rejected.
(2.) The petitioner was appointed as an Assistant Teacher in Work Education Group in Hutmura High School in short the 'said School'. on 27th October, 1984. At that time his educational qualification was L.C.E.
(3.) In the year 2003 the petitioner passed BA Honours. in History. It is submitted that the school authority not only granted him prior permission to improve his educational qualification but also granted him study leave for the period 22nd June, 2000 to 8th July, 2000. It is submitted that even prior to publication of the BA Honours. result, at the request of the school authority, the petitioner started to take classes in History.;


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