JALADHAR MAJI Vs. THE STATE OF WEST BENGAL AND ORS.
LAWS(CAL)-2018-10-102
HIGH COURT OF CALCUTTA
Decided on October 11,2018

Jaladhar Maji Appellant
VERSUS
The State of West Bengal and Ors. Respondents

JUDGEMENT

ARINDAM MUKHERJEE,J. - (1.) Affidavit-in-reply filed in Court today on behalf of the petitioner is taken on record.
(2.) The grievances of the petitioner is that the petitioner while serving in Narsamuda J.K.S. High School, P.O. Asansol, District - Burdwan (presently Paschim Burdwan), obtained higher qualification i.e., M.A. in History, upon being permitted by the Managing Committee of the said school vide Reso. No.4 (b) dated 15th February, 1984. The result of M.A. History of Rajasthan University wherefrom the petitioner has obtained such qualification was published on 21st July, 1986. Since 21st July, 1986, the petitioner has been enjoying the Post Graduate scale of pay, which will appear from pages 25, 26 and 27n of the writ petition. The option form submitted by the writ petitioner has been provisionally approved by the District Inspector of Schools (Secondary Education), Burdwan and only thereafter such pay scale was given.
(3.) The writ petitioner says that he joined the said school on 16th November, 1972 and retired therefrom on 30th November, 2007. It is the case of the writ petitioner that between 21st July, 1986 to 30th November, 2007, he had been continuously given the Post Graduate scale of pay. However, after his retirement the benefits have not been either calculated or given on the basis of the writ petitioner holding Post Graduate degree.;


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