CourtKutchehry.com
High CourtsSingle Bench

Srijit Saha vs State Of West Bengal & Ors

Calcutta High Court, Appellate Side · Decided on 9 July 2025 · Citation: (2025) 07 CAL CK 0806

HON’BLE JUDGES
Saugata Bhattacharyya, J
RESULT
Disposed Of
CASE NUMBER
W.P.A.No.14156 Of 2025
Download PDFAsk AI about this case

AI Structured Summary

Not yet generated for this judgment

Judgment

9 paragraphs · 337 words

Saugata Bhattacharyya, J

1) Affidavit of service filed on behalf of the petitioner is taken on record.

2) Petitioner by presenting this writ petition, inter alia, has prayed for sanction of 3% additional increment for manning the post of Headmaster in Higher Secondary school.

3) Learned advocate representing the petitioner has relied upon the judgment of the Hon’ble Division Bench passed on an intra-court appeal being MAT 1002 of 2022 (The State of West Bengal & Anr. Vs. Sri Kali Sadhan Bhattacharjee @ Bhattacharyya & Ors.). He also relied upon a judgment dated 15th January, 2024 passed by a Coordinate Bench on a writ petition being WPA 6217 of 2021 (Subir Kumar Ghosh Vs. The State of West Bengal & Ors.).

4) State respondents are represented by learned advocate.

5) Having considered the issue involved in this writ petition, this Court finds that no useful purpose would be subserved in keeping this writ petition pending.

6) Leave is granted to the petitioner to make a representation to the Commissioner of School Education, Government of West Bengal by three weeks from date claiming 3% additional increment. If such representation is made within the aforesaid time, the Commissioner of School Education, Government of West Bengal shall decide the claim of the petitioner by passing reasoned order within twelve weeks from date of receipt of such representation. Petitioner shall be granted opportunity of hearing before taking decision. The decision to be taken by the Commissioner of School Education shall be communicated to the petitioner by fortnight thereafter. While taking such decision, the Commissioner of School Education shall follow the ratio of Sri Kali Sadhan Bhattacharjee (supra) as decided by the Hon’ble Division Bench vide judgment dated 3rd December, 2024 and the ratio of Subir Kumar Ghosh (supra) as decided by the Coordinate Bench vide judgment dated 15th January, 2024.

7) Writ petition stands disposed of, without any order as to costs.

8) Urgent photostat certified copy of this order, if applied for, be given to the parties on usual undertaking.