Rajasekhar Mantha, J. - (1.) The writ petitioner claims increased pay and emoluments consequent upon his acquiring higher educational qualification.
(2.) By an order dated 6th March, 2000 and another order dated 30th August, 2000 the Kumargunj High School in the District of Malda was granted recognition by the District Inspector of Schools, Malda as a Class IV Junior High School with effect from the year 1997 to 1998. The Writ petitioner was already engaged in and subsequently also recognized as, a Graduate teacher in the school.
(3.) On the 23rd July, 2004 the writ petitioner applied for permission to sit in the M.A. Part-I examination under a Distance Education Course. The said prayer was rejected by the D.I. of Schools, Malda in his letter dated 29/11/2004 on the ground that a Masters degree was not required to teach History up to Class VIII of a Junior High School.;