Debangsu Basak, J. - (1.) The petitioner assails an order dated September 12, 2012 negating the claim for higher scale of pay on the basis of a Government Order dated December 26, 2015.
(2.) Learned advocate for the petitioner submits that the Government Order will have no manner of application in view of the fact that the petitioner had taken admission to the post graduate course prior to her appointment.
(3.) He submits that the petitioner was admitted in the honour post graduate category. Therefore, the question of obtaining prior permission does not arise.;