MADHUMITA NASKAR Vs. STATE OF WEST BENGAL
LAWS(CAL)-2019-2-153
HIGH COURT OF CALCUTTA
Decided on February 06,2019

Madhumita Naskar Appellant
VERSUS
STATE OF WEST BENGAL Respondents


Referred Judgements :-

AKHTAR HOSSAIN CHOWDHURY VERSUS STATE OF WEST BENGAL [REFERRED TO]


JUDGEMENT

Moushumi Bhattacharya,J. - (1.)Affidavit-of-service filed in Court today be kept with the records.
(2.)The writ petitioner prays for an order on the respondent no.3 being the District Inspector of Schools (SE), Kolkata, for sanction of the post-graduate scale of pay for enhanced qualification in connection with her service as Assistant Teacher in Bansdroni Benoy Balika Vidyalaya, Bansdroni, Kolkata and for consequential benefits with effect from her enhanced qualification, i.e. from 1st November, 2013.
(3.)The writ petitioner has a B.Sc.(Hons.) in Food and Nutrition and had participated in the selection process conducted by the West Bengal Regional School Service Commission, Southern Region in 2009 and upon being selected, her name was recommended for the post of Assistant Teacher of Nutrition (Hons.) in the aforesaid school.


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