SHEKHAR B.SARAF,J. - (1.) This is an application under Article 226 of the Constitution of India wherein the writ petitioner is aggrieved by an order dated November 23, 2017 passed by the Commissioner of School Education, West Bengal in relation to granting higher pay of scale to the writ petitioner for having enhanced his qualification.
(2.) It is to be noted that on March 2, 2017 a coordinate bench of this High Court had quashed an order of January 25, 2017 passed by the Additional District Inspector of Schools(SE), Paschim Medinipur rejecting the application of the petitioner for higher scale of pay and had directed the Commissioner of School Education, West Bengal to reconsider the case of the petitioner in accordance with law.
(3.) It is seen from the records that the petitioner had joined the School in the year 1996 and had thereafter applied for prior permission for higher study in English(PG) and the Managing Committee had also recommended his case with regard to the same. On April 11, 2003 the Managing Committee sought the relevant prior permission on behalf of the petitioner from the District Inspector of Schools(SE), Paschim Medinipur. Along with the covering letter, list of documents [(i) copy of the approval (xerox), (ii) xerox copy of application made by Chandan Misra, (iii) M. C. Resolution (xerox)] was also sent. However, no response was received from the District Inspector of Schools(SE), Paschim Medinipur.;