SONALI KAR Vs. D I OF SCHOOL S E KOLKATA
LAWS(CAL)-2008-7-114
HIGH COURT OF CALCUTTA
Decided on July 28,2008

SOMALI KAR Appellant
VERSUS
D.I. OF SCHOOLS (S.E.), KOLKATA Respondents

JUDGEMENT

- (1.) HEARD the learned Advocates for the respective parties.
(2.) THE petitioner's case is that the petitioner's name was recommended by the West Bengal Regional School Service Commission (Southern Region) vide Memo dated 9th February, 2001 for the post of an Assistant Teacher in Nutrition at Giribala Sircar Balika Vidyalaya (Government Sponsored ). By an order dated 14th February, 2002 the district Inspector of Schools (S,e.) Calcutta, approved the appointment of the petitioner in the said post. It appears from the copy of the said Memo that the appointment of the petitioner was made in the said post in the category of Post-graduate Degree since the petitioner was a Post-Graduate (M. Sc. in Home Science) with B. Ed. at that point of time.
(3.) IT further appears from Annexure P-4 to the writ petition that the petitioner was granted a Registration No. 3486 Ph. D (Home Science) by the Calcutta University with effect from 25th February, 1998. On 20th november, 2000 the petitioner submitted her thesis and the petitioner was granted Ph. D Degree on 17th May, 2004 in Home Science (Food and Nutrition)and the petitioner was given the necessary certificate of Ph. D Degree on 28th April,2005.;


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