SUJIT KUMAR GUHA THAKURATA Vs. THE STATE OF WEST BENGAL & ORS.
LAWS(CAL)-1995-5-38
HIGH COURT OF CALCUTTA
Decided on May 19,1995

Sujit Kumar Guha Thakurata Appellant
VERSUS
The State of West Bengal and Ors. Respondents

JUDGEMENT

Raghunath Bhattacharyya, J. - (1.) The petitioner by dint of his presentence during his teacherhood at Vivekananda Vidyapith at Dum acquired Post Graduate Diploma to Commerce: Though recruited for a different stream, yet by the reason of his educational performance and wisdom he imported Commerce education to the students at large. since inception of his service. Entitlement to higher scale of pay is an integral part of acquisition of search diploma. The school authorities, in acknowledgement of his excellent performance, recommended the higher pay scale to the D.l. School, as evident by of annexure 'A' it was translated into action.
(2.) Happiness is a distant probility in all spheres of life which is an automatic truth where the petitioner was not an exception. Thus, with the passage of time, a Jense cloud howered in the sky of his career to search the benefit once seaweed are him dated 16.7.87.
(3.) The Headmaster and the Service of the school conjured up a design to the privet the petitioner of his service benefit under the presence of remodeling of the staff pattern forged with closure of the Commerce stream. To throttle his claim, be was shunted to "Work Education" Group. The petitioner during his teacherhood is and was teaching Additional Book Keeping as a general subject which, continued in the Madhyamik Standard, 1974. The same was retained to the Madhyamik standard by the Government of West Bengal.;


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