Tapabrata Chakraborty, J. - (1.) The instant writ application has been preferred challenging an order dated 27th of January, 2006 passed by the respondent no.5.
(2.) The undisputed facts are that the petitioner was appointed and approved as an Assistant Teacher in Language/Literature Group with effect from 4th of September, 1995 in the Arab Badkanai High Madrash (hereinafter referred to as the said Madrash), as would be explicit from the approval memoranda at pages 38 and 39 of the writ application and that as the petitioner was appointed with Honours qualification relevant to his group, he was granted Honours scale of pay by the respondent no.5 with effect from 4th of September, 1995 and that subsequent thereto, the petitioner sought for permission to pursue the post-graduate course in the relevant group and that such prayer was considered and allowed by the school authorities by a resolution dated 19th of January, 2000 and for necessary prior permission, the school approached the respondent no.5 by a memorandum dated 14th of November, 2000 but the said respondent no.5 sat tight over the matter and subsequent thereto, the petitioner passed M.A. Part-I Examination and the M.A. Part II Examination, as would be explicit from the documents at pages 49 and 53 of the writ application.
(3.) Upon enhancement of such qualification, the respondent no.5 was again approached for grant of post-graduate scale of pay by the petitioner as well as by the school authorities and the said representations were duly received by the said respondent no.5.;