Debasish Kar Gupta, J. - (1.) Let affidavit -of -service filed be kept with the record. This writ application is filed by the petitioner assailing an order passed by the respondent No. 3 under Memo No. 19/6 -c, dated January 21, 2014. By virtue of the impugned order, the respondent No. 3 rejected the prayer of the petitioner for extending the benefit of Post Graduate scale of pay in his favour in connection with his service as an Assistant Teacher of Kushaberia High School, District - Murshidabad.
(2.) According to the petitioner, his appointment in the post of an Assistant Teacher of the school under reference was approved by the respondent No. 3 as an Assistant Teacher with B.A. qualification with effect from August 10, 2001. The prayer of the petitioner for obtaining prior permission for pursuing study in M.A. course was forwarded by the school concerned to the respondent No. 3 under Memo No. L/1/05, dated January 05, 2005 (at page 28 of this writ application). According to the petitioner, the respondent No. 3 sat tight over the matter. The petitioner obtained the above qualification in the year 2004 from the University of Calcutta.
(3.) Having heard the learned Counsel appearing for the respective parties as also after considering the facts and circumstances of the case, I find that the claim of the petitioner was rejected on the following grounds: - - (i) No prior permission was obtained by the petitioner for enrolment of his name for pursuing study in Master degree course. (ii) The claim of the petitioner was not tenable in accordance with the provisions of Memorandum No. 155 -SE(S), dated July 13, 1999. (iii) The approved staff pattern of the school concern did not permit the authority to extend the above benefit in favour of the petitioner.;