Ashoke Kumar Dasadhikari, J. - (1.) Learned Counsel for the writ petitioner submits although the writ petitioner was allowed to improve his qualification in different subject i.e. M.A. in History and he was allowed to render service or impart education on that subject, his prayer for higher scale of pay was denied.
(2.) He submits that the concerned authorities granted permission for improvement and he has improved his qualification. The school authorities are benefited and although the school authorities recommended such higher scale of pay but the writ petitioner was denied the benefit. He submits that the respondents be directed to release higher scale of pay against such improved qualification.
(3.) Learned Counsel for the State submits that the permission was granted on some condition and according to him, the condition may be not in accordance with law.;