SHEKHAR B.SARAF,J. - (1.) This appeal arises from judgment and order dated 7th February 2017 passed in WP 1997(W) of 2017, by which the writ petition filed by the appellant/petitioner was dismissed being devoid of merit.
(2.) Admittedly, the appellant/petitioner was appointed as Assistant Teacher (Blind Section) on 17th April 2001 with effect from 1st May 2001 in an institution for education and training of multiple handicapped. The said institution was an unrecognized institution and the recognition was subsequently granted on 4th April 2007 when the Government of West Bengal decided to give sponsorship to the said institution. Naturally, the teaching and non-teaching staffs of the said institution were also required to be recognised and approved by the Government and a proposal for their approval was sent to the Government.
(3.) By a Memo dated 4th April 2007, the Director of Mass Education Extension, West Bengal granted approval of the appointment of the existing employees of the said institution and the name of the appellant/petitioner figured in serial no. 10 thereof. In the note column appended to the said Memo, the said Director expressed clearly that the persons, who are appearing in the serial numbers mentioned therein, shall not get any increment or in other words, the increment shall be stopped unless the said persons completed the relevant training course within three years from the date of approval.;