Calcutta High Court (Appellete Side)

Smt. Payel Jana (Panja) vs The State Of West Bengal & Ors on 19 July, 2023

Court No. 22          IN THE HIGH COURT AT CALCUTTA
19.07.2023             Constitutional Writ Jurisdiction
                              Appellate Side
rpan/41
                           W.P.A.18770 of 2012

                          Smt. Payel Jana (Panja)
                                 - Versus -
                      The State of West Bengal & Ors.


                     Mr. Gourav Das,
                     Ms. Madhumanti Das
                                 ... for the petitioner
                     Ms. Sukla Das Chandra
                                 ... for the State


                      Leave is granted to the petitioner to file a

               Supplementary Affidavit disclosing the final certificate

               of the Master Degree of the petitioner issued by the

               relevant university.   Such Supplementary Affidavit,

               affirmed on February 9, 2023, is taken on record.

                       The petitioner claimed to be an Assistant

               Teacher joined at Khardah High School (H.S.),

               Howrah. The petitioner had joined in the year 2007

               after completion of her Honours. Graduate degree for

               the subject Botany. The petitioner also received her

               employment as an Honours Graduate Teacher and not

               as a Post-Graduate Teacher. At the time of receiving

               such appointment the petitioner had already been

               pursuing her Post Graduation degree (M.Sc - Botany)

               with the Vidyasagar University.    The petitioner then

               qualified her Post Graduation in the year 2008. The

               relevant Post Graduation certificate, Annexure P-20
                      2




at page 4 to the Supplementary Affidavit.                             After

acquiring the said higher qualification the petitioner

applied before the relevant school authority i.e.

respondent Nos. 7 and 8 for receiving the higher pay

scale commensurating with her Post Graduation

degree, Annexure P-20 at page 4 to the

Supplementary Affidavit.

The respondent No. 4 did not take any decision

on the issue. The petitioner moved the first writ

petition being W.P. 15891 (W) of 2010 when a co-

ordinate bench by its order dated June 04, 2012 at

page 86 to the writ petition directed the respondent

No. 3 to decide the issue.

Pursuant to the said direction of the co-

ordinate bench the second respondent passed the

impugned order dated August 10, 2012, Annexure P-

19 at page 95 to the writ petition rejecting the claim

of the petitioner inter alia with the following

observation:

"Now, District Inspector of Schools (S.E.), Howrah considered the matter but at the same time rejected owing to the following grounds.

1. As per order of Govt. Memo No.548-SE(S) dated 24.6.1997, ".... Henceforth all the teaching in State-Aid Schools will have to take prior permission from the District Inspector of Schools (S.E) through the Managing Committee/Ad-hoc-Committee /Administrator as the case may be it they like to enroll themselves and to appear for

the examination conducted through Correspondance/Distance Mode of Education from U.G.C. - affiliated Universities".

2) As per G.O. No.593-SE(B) dated 27.11.2007, "..... all earlier orders published in this matter before the date of coming into effect of West Bengal Schools (Control of Expenditure) Act, 2005. 1595-SE(S) dated 26.12.05 also stands modified".

3) As per Memo No.170/U/D dated 8.6.2009 of Addl. District Inspector of Schools (S.E), Uluberia informed, that Sm. Payel Jana, the petitioner completed M.Sc. Part-II Examination from the Vidyasagar University (Distance Education) without the prior permission by the appropriate authority and the last date of the said Examination was 16.2.08 & result was published on 11.4.08. The matter is thus considered and disposed of."

Though, the instant writ petition the petitioner

had challenged the said impugned decision dated

August 10, 2012, Annexure P-19 at page 95 to the

writ petition passed by the respondent No. 4.

Mr. Gourav Das, learned counsel appearing for

the petitioner submitted that, the issue is now well

settled by a Division Bench of this Court, in favour of

the petitioner, In the matter of: Sri Sukesh

Majumder Vs. The State of West Bengal & Ors.,

MAT 1220 of 2021 with IA No. CAN 1 of 2021. The

judgment was delivered on April 21, 2023. Following

the said pronouncement by the Hon'ble Division

Bench, this Court had also delivered its judgment and

order dated June 7, 2023 in WPA 6130 of 2019, In

the matter of: Sumon Mandal Vs. The State of

West Bengal & Ors.

Ms. Das Chandra, learned State counsel

appearing for respondent Nos. 1 to 6 submitted that,

the petitioner did not obtain prior permission in terms

of the Government Order being No. 593-SE(B) dated

November 27, 2007. He submitted that, the said

Government order had two limbs. The first limb was

that, at the time of enrolment with a course for

obtaining higher qualification the petitioner was

required to take a permission from the State authority

and the second limb was that while appearing for the

examination to obtain higher qualification the

petitioner was also required to obtain a prior

permission from the State authority. In the facts of

this case, learned State counsel submitted that, such

two stage permissions were not there. The first limb

of restriction though was not applicable because the

petitioner had joined the employment while pursuing

her Post Graduation studies however, before

appearing the final examination for Post Graduation

degree the petitioner ought to have obtained the prior

permission from the State authority which was not

there. On the basis of such plea the impugned order

was passed rejecting the claim of the petitioner and

the impugned order was correctly passed.

After considering the rival contentions of the

parties and on perusal of the materials on record and

upon reading the law laid down by the Hon'ble

Division Bench In the matter of: Sri Sukesh

Majumder (Supra), it appeared to this Court that, the

said Government Order had been considered and

discussed by the Hon'ble Division Bench in its

judgment.

The relevant portions from the said Division

Bench judgment In the matter of: Sri Sukesh

Majumder (supra) are quoted below:

"Thus, the crux of the instant lis is as to whether the petitioner has violated any provision laid down by the Government in respect of obtaining higher qualification prior to being in service and, after achieving the same, praying for higher scale of pay.

The Government of West Bengal, School Education Department, Secondary Branch Order being No. 548-SE (S) dated 24th June 1997 reads as follows:

"No. 548-SE(S) Dated: the 24th June, 1997. To: The Director of School Education, West Bengal Sub: Recognition of correspondence courses conducted by the different Universities of India.

The undersigned is directed by the order of the Governor to say that henceforth all the teachers teaching in different state-aided schools will have to take prior permission from the District Inspector of Schools (SE) through the

Managing Committee, Ad hoc Committee/Administrator as the case may be if they like to enroll themselves and to appear for the examination conducted through Correspondence/ Distance Mode of education from the UGC-affiliated universities. The Managing Committee of the concerned school shall send such cases to DI (SE) for approval along with their comments, including, inter alia, the relevance of the subject of higher studies and also whether such higher studies are likely to affect the duties of the teacher in the school"

From the aforementioned Government Order it reveals that all the teachers teaching in different State aided schools will have to take prior permission from the DI (Secondary Education) through the Managing Committee, Ad- hoc Committee/ Administrator as the case may be if they wish to enroll themselves and to appear for the examination conducted through correspondence/distant mode of education from the UGC-affiliated universities.

In this instant case the writ petitioner got admitted to the masters degree course in English in the University of Burdwan in the session 2003- 2005 and appeared in the M.A. Part - I examination 2005 and M.A. Final Examination 2006. As such it is evident that the petitioner joined the course for post 6 graduation in English prior to her joining the service which was on the 7th day of March in the year 2006, when he joined the Bishpara High School as an Assistant Teacher of English. So the question of obtaining prior permission from the concerned authority does not arise. As such there is no violation by the

petitioner in respect of the aforementioned Government Order.

Next, the Government Order being No. 593- SE (B) dated 27.11.2007 states as follows:

"The School Education Department, Government of West Bengal considers it necessary to publish an order specifying the manner in which a teacher appointed in Honours Graduate/Post Graduate scale of pay will be entitled to claim any additional increment and higher scale of pay upon acquiring Post Graduate/or any Higher Diploma/Degree under Section 14(3) of the West Bengal Schools (Control of Expenditure) Act, 2005.

1. All the teachers teaching in different State Aided Schools will have to take prior permission from the Managing Committee/Adhoc Committee/ Administrator as the case may be to enroll themselves and to appear for any examination for enhancement of educational qualification. The Managing Committee being 'Competent Authority' in such cases will take a decision in its next meeting and convey its decision to the teacher concerned immediately. A copy of the decision of the Managing Committee will be forwarded to the office of the DI of Schools (SE) of the concerned district.

2. The applicant-teacher thereafter, will, if necessary, apply for Leave/Special Leave/ Study Leave as the case may be (along with the resolution of Managing Committee) to the West Bengal Board of Secondary Education (which is the Competent Authority in this case) through the Managing Committee of the School.

3. The teacher is required to seek prior permission of concerned District Inspector of

Schools (SE) (only when he/she wants to claim additional increment/higher scale of pay etc. for obtaining such higher qualification) through the Managing Committee of the School.

4. Provided further that no such permission can be granted on any ground to any teacher who has entered the service/joined the school with Graduate Degree and with a graduate scale of pay. [Any Managing Committee of any school recommending such case and/or any District Inspector 7 of Schools granting such prayer will be treated as an 'Offender' under West Bengal Schools (Control of Expenditure) Act, 2005].

5. The courses to be studied should be relevant to the subjects studied in Under Graduate Honours/Post Graduate Course of the Applicant Teacher and none other. The Deemed University/University etc. conducting the examination must be affiliated to UGC."

From the aforesaid Government Order it reveals that a teacher who is in service has to obtain prior permission from the concerned authority and in the instant case the petitioner had joined her course for post graduation in English prior to joining the service as a School Teacher on 07.03.2006. Therefore, no question of prior permission from the authorities concerned is relevant in case of the appellant/ writ petitioner.

So the appellant/ writ petitioner has not violated either of the aforementioned two orders relying upon which the District Inspector of Schools had rejected the prayer for enhanced scale of pay.

It is also a fact that the appellant/ writ petitioner had completed her Masters Degree in

English, the subject which he is teaching in school. Needless to mention that the teacher concerned with her higher degree of qualification in the subject which he is assigned to teach shall only contribute to the benefit of the students and the school.

The aforementioned Government Orders/ circulars hence do not stand in the way to granting benefits of higher scale of pay to a teacher on acquiring higher qualification.

As such the impugned order requires to be interfered with and stands set aside.

       The     impugned      Order     of   the       District
Inspector     of   Schools   (Secondary       Education),
Burdwan also stands quashed.
       The     appellant/writ      petitioner     will     be

entitled to receive the benefit of higher scale of pay for obtaining higher degree of qualification from the date of her preferring the application before the concerned school authority."

In view of the settled law as discussed above,

the impugned order dated August 10, 2012,

Annexure - 'P-19' at page 95 to the writ petition, in

the firm opinion of this Court, cannot sustain in law

and accordingly stands set aside and quashed.

The writ petitioner shall be entitled to receive

the benefit of the higher scale of pay for acquiring her

higher qualification i.e. Post Graduation in Botany

from the date of her preferring the application before

the relevant school authority.

The respondent No. 4 shall take all further and

consequential steps to allow the petitioner to obtain