MD TOHIDUR RAHAMAN Vs. STATE OF WEST BENGAL & ORS
LAWS(CAL)-2017-9-190
HIGH COURT OF CALCUTTA
Decided on September 21,2017

Md Tohidur Rahaman Appellant
VERSUS
State Of West Bengal And Ors Respondents

JUDGEMENT

Arijit Banerjee, J. - (1.) The petitioner was appointed in the respondent Madrasah on 1 November, 2008 as an Assistant Teacher in Geography. His appointment was approved by the District Inspector of Schools, Malda vide Memo dated 29 December, 2008 with effect From 1 November, 2008.
(2.) At the time of joining the Madrasah, the petitioner was an Honours graduate in Geography and had also completed Part-I of the Master's Course in Geography. He continued with the Master's Course after joining the Madrasah with prior approval of the Managing Committee of the Madrasah and passed the M.A. final examination in Geography on 10 July, 2009.
(3.) In view of the petitioner enhancing his educational qualification, the Madrasah Management approached the office of the District Inspector of Schools (SE), Malda being the respondent no. 4 for granting higher scale of pay to the petitioner. Since there was inaction on the part of the office of the respondent no. 4 the petitioner approached this Court by filing WP 21586(W) of 2014. The said writ petition was disposed of by a Learned Single Judge of this Court by an order dated 9 September, 2016 whereby the respondent no. 4 was directed to dispose of the petitioner's prayer for higher scale of pay by a reasoned order. Pursuant to the said order, the respondent no. 4 heard the petitioner and the Madrasah Management and passed an order dated 21 January, 2017 whereby the petitioner's claim for post-graduate scale of pay was rejected. This order is under challenge in the present writ petition.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.