SUBRATA TALUKDAR,J. - (1.) The short point that arises for consideration in this writ petition connects to the petitioners, who are the permanent teachers of the respondent No. 6/School in issue and, stand deprived of their arrears in salaries for the period between 1st April, 2008 to 31st March, 2009 consequent to the Revision of Pay and Allowances (for short ROPA), 2009.
(2.) Sri Uday Chandra Jha, Ld. Counsel appearing for the petitioners submits that following ROPA, 2009 revision in pay has been implemented throughout the State of West Bengal in all Schools which receive assistance by way of Dearness Allowance (DA) grants from the Government of West Bengal.
(3.) Sri Jha submits that the respondent No. 6 is an Anglo Indian School which receives matching DA grants from the State. The respondent No. 6/School is also governed by the Code of Regulations for Anglo Indian Schools notified vide Notification No. 877-EDN(S) dated 24th December, 1993 (for short the Code).;