PROTIK PRAKASH BANERJEE,J. - (1.) The writ petitioner has challenged the order at Annexure P-6. From the writ petition it appears that he claims on Annexure P-7 under which a mandate was imposed on teachers including librarians to improve their qualifications for getting higher scale of pay under paragraph 12 of the memo dated February 12, 1999
(2.) The writ petitioner had improved his qualifications in 2011 after having been appointed in a sanctioned post in 2009. From paragraph 4 of the writ petition it appears that the writ petitioner was appointed and his appointment was approved. Paragraph 5 shows that at the time of appointment, his qualification was that of a holder of certificate in library science, but subsequently he improved his qualification to that of a Bachellor of Library Science which is relevant to the subject in respect of which he was appointed.
(3.) When the writ petitioner applied for an endorsement of the higher qualification and approval of his appointment with such endorsement of acquisition of higher qualification, the third respondent passed the following order on January 25, 2016, which is at Annexure P-6 to the present petition. Such letter/order is required to be quoted to approved the manner in which the respondent no.3 took his decision: "Sub : Regarding prayer for permission of approval with higher degree (BLIS) infavour of Milan Sk, Librarian of Shah Jalali Barkatia High Madrasah (HS). Ref: Madrasah's letter vide no.46/15 dt. 30.06.2015 With reference to the subject noted above the undersigned has to inform him that Milan Sk., Librarian of the Madrasah whose qualification is B.A, CLS, as per approval of appointment which was issued from this end vide memo no. 1167/g. dt. 21.12.2012 After that, he enhanced his qualification 'BLIS' degree from Netaji Subhas Open University. This librarian concerned prayed for another approval where his qualification will be written as BLIS. The said matter is accepted from this end.";