AMRITA SINHA,J. - (1.) Affidavit-in-opposition filed in court today by the respondent nos. 1, 2 and 3 is taken on record.
(2.) The petitioner was appointed as an assistant teacher in a Madrasah on 1st February, 2001. His appointment was approved by the District Inspector of Schools (S.E.), Cooch Behar vide Memo dated 6th February, 2004. At the time of appointment the petitioner possessed the qualification Kamil equivalent to graduate degree. Thereafter he enhanced his qualification to M.M. equivalent to post-graduate degree. His examination for obtaining post-graduation degree was conducted from 11th June, 2001 to 23rd June, 2001.
(3.) The petitioner made an application praying for enhancement of his scale of pay upon improving his qualification from Kamil to M.M. The case of the petitioner was not considered. The petitioner approached before this Hon'ble court by filing the writ petition being WP 5691 (W) of 2009 (Munshi Md. Salehin v. State of West Bengal and Ors.) and by the order dated 30th June, 2009 this court directed the District Inspector of Schools (S.E.), Cooch Behar to consider the representation made by the petitioner praying for grant of scale of pay by passing a reasoned order to be communicated to the parties within 8 weeks from the date of communication of this order after giving an opportunity of hearing.;