JYOTIRMAY BHATTACHARYA, J. - (1.) The petitioner claims that he enhanced his educational qualification by acquiring Master degree in "Arabic" after obtaining prior permission from the concerned District Inspector of Schools in 2000. The petitioner further claims that study leave was also granted by the Board of Secondary Education. The school authority also recommended for grant of higher scale of pay to the petitioner for his enhanced qualification.
(2.) The proposal which was made by the school authority for grant of higher scale of pay to the petitioner for his enhanced qualification still remains unattended by the concerned authority. Accordingly, the petitioner has filed the instant writ petition seeking issuance of direction upon the concerned authority for early consideration of the petitioner's prayer for grant of higher scale of pay to the petitioner for his enhanced qualification.
(3.) Considering the facts and circumstances stated above, this Court disposes of this writ petition by directing the concerned District Inspector of Schools (S.E.), Barasat, North 24-Parganas to consider the school's proposal for grant of higher scale of pay to the petitioner for his enhanced qualification in terms of the school's representation being annexure "P-12" to this writ petition at page 36 and dispose of the same by passing a reasoned order after giving a reasonable opportunity of hearing to the petitioner and the school authority within a period of eight weeks from the date of communication of this order.;