Rakesh Tiwari, J. - (1.) This appeal has been preferred by the District Inspector of Schools (SE), Purba Medinipur, challenging the validity and correctness of the judgment and order dated 31st July, 2015 passed in W.P. No. 13015 (W) of 2015 [Tarapada Jana vs. The State of West Bengal & Ors.] on the grounds taken therein.
(2.) The brief facts of the case are that respondent/ petitioner was initially appointed as Assistant Teacher in Samchi Central School, Bhutan on 6.2.1976 and his appointment was duly approved by the concerned authorities. He rendered continuous service there as Assistant Teacher till November 06, 1982. The respondent/petitioner appeared in selection process for the post of Assistant Teacher advertised by the State of West Bengal. The Selection Committee duly accepted the past service of the respondent/petitioner as Assistant Teacher rendered by him for about several years in Samchi Central School, Bhutan. His appointment was then approved by the District Inspector of Schools (SE), Purba Medinipur vide memo no. 1603-S dated 3rd March, 1983 with effect from 8th November, 1982.
(3.) The respondent/petitioner also obtained Master degree in English in the year 1997 from Vidyasagar University and was allowed to enjoy post graduate scale with effect from 1997 by the State.;