Amrita Sinha, J. - (1.) This matter was taken up for hearing on 6th July, 2018 when none appeared on behalf of the respondents. A direction was given to the learned Advocate for the petitioner to serve notice upon the Government pleader intimating that the matter will appear in the list on 13th July, 2018. When the matter was taken up for consideration by this Court on 13th July, 2018 the learned Advocate for the petitioner handed up the copy of the notice showing service upon the office of the Government pleader. A copy of the writ petition, affidavit in opposition and affidavit in reply was also forwarded with the said notice. None appears on behalf of the respondents in spite of service.
(2.) In this writ petition the petitioner has challenged the illegal and intermittent curtailment of his salary by the respondents without any notice. The petitioner a scheduled caste candidate was appointed as an Assistant Teacher in Maju R.N. Basu High School, P.S Maju, District Howrah, a non-Government aided High School on 11th December, 1985. At the time of appointment his qualification was M.Sc in Anthropology and his scale of pay was Rs.550/--1470/-. He worked in the said school till 10th January, 1987.
(3.) Thereafter, on getting better opportunity the petitioner joined Belgachia Mahatma Aswini Dutta Vidyapith, Belgachia Howrah as Assistant Teacher in science group. His appointment was approved from 12th January, 1987 and his salary was admissible under the G.A. Rules vide G.O. No. 772-Edn (S) dated 8th July, 1984. The petitioner acted in the said school as the teacher-in-charge with effect from 1st December, 2007 till his superannuation on 31st. March 2018.;