ARVIND TIWARI Vs. STATE OF WEST BENGAL & ORS
LAWS(CAL)-2017-1-94
HIGH COURT OF CALCUTTA
Decided on January 31,2017

ARVIND TIWARI Appellant
VERSUS
State Of West Bengal And Ors Respondents

JUDGEMENT

SUBRATA TALUKDAR,J. - (1.) In this writ application the petitioner, presently working as an Assistant Teacher (for short AT) in Hindi in the School in issue namely, Shree Vishuddhanand Saraswati Vidyalaya, Kolkata (hereinafter referred to for short as the School) being represented by Mr. Sakti Pada Jana, Ld. Counsel, who submits that pursuant to the letter of appointment dated 27th February, 2006, the petitioner joined his employment on 1st March, 2006 and, his service was confirmed by the School Authority vide its resolution dated 11th October, 2007.
(2.) The School then sent a proposal to the District Inspector of Schools (Secondary Education), Kolkata (for short the DI (SE) for approving the service of the petitioner. Such proposal, against a permanent vacancy created on the retirement of an approved teacher, Mr. Ram Mishra on 31st May, 2007 was sent in the prescribed format on 31st September, 2008.
(3.) Mr. Jana submits that the petitioner thereafter improved his qualification to post-graduate in Hindi in the year 2008. The proposal of the School to the DI (SE) for approval of the service of the petitioner was sent after the improvement in his qualification to the post- graduate level. Furthermore, the School allowed the petitioner to enjoy the post-graduate scale w.e.f. July, 2008.;


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