Ashoke Kumar Dasadhikari, J. - (1.) The ground for rejection of higher, scale of pay in favour of the writ petitioner is on the alleged plea of non- receiving of prior permission for improving the petitioner's qualification on relevant subject.
(2.) Mr. Bari, learned Counsel appearing for the writ petitioner submits that there are several judgements of this Hon'ble Court wherefrom it appears that prior permission is not necessary. He submits that school authorities are accepting the service and the students are benefited for such higher qualification. There is no ground for rejecting the higher scale of pay in favour of the writ petitioner.
(3.) Learned Counsel for the State submits that some wrong statement has been made in the writ petition. He submits that the decision arrived at by the concerned District Inspector of Schools is correct. Therefore, this Court should not exercise discretionary power to allow the writ petition.;