Debangsu Basak, J. - (1.) An order dated July 18, 2008, negating the prayer for higher scale of pay consequent upon obtaining higher qualification, is under challenge in the present writ petition.
(2.) Learned advocate appearing for the petitioner submits that, the impugned order is perverse. It does not take into consideration the fact that, the petitioner had applied to the school authorities for permission and with the managing committee of the school to grant such permission to obtain the higher qualification. She refers to the relevant documents in support of such contention. She submits that, the petitioner enjoyed leave for the period in which the petitioner was undertaking the higher studies. Therefore, the petitioner is entitled to get higher scale of pay as requested by the petitioner.
(3.) Learned advocate appearing for the State submits that, by virtue of the Government Order No.548-SE(S) dated June 24, 1997, the petitioner was required to obtain prior permission of the District Inspector of Schools(SE) which the petitioner did not do. In fact, there was no application before the concerned DI for grant of prior permission. In absence of prior permission, the petitioner cannot be granted the higher scale of pay.;