Ashoke Kumar Dasadhikari, J. - (1.) The writ petitioner was appointed as assistant teacher in Work Education group. She is aggrieved against refusal of granting higher scale of pay for improving her qualification as well as for Honours degree.
(2.) Mr. Bari, learned Counsel appearing for the writ petitioner submits that the petitioner having Honours degree as per sub-clause (3) of Clause 12 of ROPA, 1998, is entitled to get higher scale of pay which the concerned respondent did not allow.
(3.) Mr. Bari also submits that a recommendation was made before the Director of School Service to release higher' scale of pay for Honours degree but no such proposal was granted.;