Subrata Talukdar, J. - (1.) The only prayer in this writ petition relates to the refusal on the part of the respondent No.3/Director of Public Instruction (for short DPI) to count the past service benefits relating to the Career Advancement Scheme (for short CAS) and pay protection in favour of the petitioner, who is presently an Assistant Professor in Political Science at the Bijoy Krishna Girls College, Howrah (for short the respondent/College in issue).
(2.) The DPI, vide his impugned communication dated 16th April, 2015, has expressed his inability to accede to the counting of the past service of the petitioner citing the embargo created by the Government Order (GO) No. 587 EDN(CS) dated 21st May, 1990.
(3.) Mr. Kallol Basu, Ld. Counsel appearing for the petitioner points out that the GO dated 21st May, 1990 bearing the No. 587 had imposed the condition of rendering continuous service by teachers of non-Government colleges for a period of at least 5 years in the previous college for the purpose of enjoying the benefit of pay protection on shifting from the service of one non-Government college to another.;