ABHIJIT GANGOPADHYAY,J. - (1.) The petitioners in this writ application have prayed for fixation of their pay scale following ROPA Rules 1998 and ROPA Rules 2009 and payment of current salaries and admissible allowance as per ROPA Rules, 2009. They have not pressed any other prayers made in the writ application. The petitioners are teachers of NTPC High School which, according to NTPC, has been named DAV public school .
(2.) The relevant facts of the case are as follows.
(3.) National Thermal Power Corporation (NTPC, in short, hereafter) wanted to establish a school with the approval of the Government of West Bengal and for that purpose, inter alia, gave an undertaking to the Director of School Education (SE), West Bengal on November 2nd, 1987. The undertaking is as follows. "No financial help from the state Govt. will be required at any time and that the scales of pay of the staff of this school will be the same/not less than as have been introduced by the State Govt. for Non-Govt schools." This undertaking of NTPC was signed by the General Manager of NTPC on 2nd November, 1987.;