SUMANA DATTA Vs. STATE OF WEST BENGAL & ORS
LAWS(CAL)-2019-3-126
HIGH COURT OF CALCUTTA
Decided on March 18,2019

Sumana Datta Appellant
VERSUS
State Of West Bengal And Ors Respondents

JUDGEMENT

Abhijit Gangopadhyay, J. - (1.) This is an application wherein the writ petitioner has claimed higher scale of pay. She has prayed for declaring one Government order being G.O. 593-SE (B) dated 27.11.2007 issued by the Government of West Bengal, School Education Department (Secondary Branch) as ultravires to the Constitution of India and also has prayed for setting aside/ rescinding Memo No. 813 dated 07.05.2012 issued by District Inspector of School (Secondary Education), Burdwan (D.I.,in short).
(2.) The facts of the case are as follows:
(3.) The petitioner passed Bachelor of Arts examination from University of Burdwan with Honours in Sociology. She also had History as a pass subject. From her B.A. mark-sheet Part I examination (which is Annexure P-2 of the writ application) it is found that her another pass subject was Political Science (which is commonly written in the mark-sheet as PLSP).;


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