ASHOKE KUMAR DASADHIKARI,J. - (1.) The impugned memo dated 22nd April, 2003 issued by the District Inspector of Schools (SE), Dakshin Dinajpur as well as the impugned memo dated 1st April, 2004 issued by the District Inspector of Schools (SE), Dakshin Dinajpur are in question in the writ application.
(2.) Learned Counsel appearing in support of the writ petitioner submits that the writ petitioner after improvement of his qualification has duly received the increased pay scale till his date of his retirement. After the date of retirement the concerned respondent raised some doubt and/or dispute as regards the entitlement of such higher scale of pay for improved qualification. For these reasons, the retiral dues have been suspended and/or withheld.
(3.) It was argued by the State Counsel that in view of wrong fixation given on account of acquiring post?graduate degree there is over-drawal on the part of the writ petitioner and for that reason re-fixation of pay scale is necessary and the retiral dues are to be paid accordingly.;