HARISH TANDON,J. - (1.) Vakalatnama filed today on behalf of the State/respondents be kept with the record.
(2.) The petitioner has assailed the order of the Assistant Director, Pension, Provident Fund and Group Insurance, West Bengal, passed on 20th May 2008, by which the pay scale of the petitioner was directed to be refixed in 'B' Category from 'A' Category on the ground that the higher qualification acquired by the petitioner was without obtaining prior permission from the concerned authority.
(3.) Admittedly, the petitioner, while in service, acquired higher qualification and on the basis of such enhancement of qualification, on and from 15th June 1977 the petitioner was granted 'A' Category pay scale by the authorities. By the impugned order, the authorities are contemplating to deduct the difference of pay from the retiral benefit, as according to them, the petitioner was not entitled to the pay scale of 'A' Category.;