MANAS KUMAR GARAI Vs. THE STATE OF WEST BENGAL & ORS.
LAWS(CAL)-2018-8-172
HIGH COURT OF CALCUTTA
Decided on August 03,2018

Manas Kumar Garai Appellant
VERSUS
The State of West Bengal and Ors. Respondents

JUDGEMENT

SHAMPA SARKAR,J. - (1.) Despite service of notice, none appears on behalf of the State respondents when the matter was taken up for hearing on three occasions.
(2.) This writ application has been filed by an Assistant Teacher in Mathematics (Honours) in Mithapur Sree Durga High School. The petitioner was appointed in the category of Honours/Post Graduate. He had the qualification of B.Sc. (Honours) with B. Ed. The District Inspector of Schools (SE), Burdwan had duly approved his appointment with the Honours Scale of P.B.-4.
(3.) The petitioner was recommended for appointment on January 13, 2011 by the School Service Commission and the appointment letter was issued on January 27, 2011. Before his recommendation for appointment, the petitioner had already enrolled himself for pursuing Post Graduate Course by distance mode from Vinayak Missions University, Tamil Nadu through a study centre in Tarasankar Bandyopadhyay College of Distance Education, for the sessions 2010-2012.;


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