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 May 31, 2017 passed by the District Inspector of Schools (SE), Alipurduar (hereinafter referred to as 'DI of Schools').
(2.) It is the petitioner's case that she was recommended by the West Bengal Regional School Service Commission in the year 2000 and was appointed in the School in the year 2001 wherein she joined on February 5, 2001. Subsequently, the petitioner passed her Master in Arts in the subject of History through correspondence course in the year 2004.
(3.) According to the petitioner, the Managing Committee had granted permission to the petitioner to appear for the examination of MA prior to the examination being conducted. However, no document has been annexed to the writ petition showing the exact date of such prior permission. The writ petitioner thereafter shows that the West Bengal Board of Secondary Education (hereinafter referred to as 'the Board') by a letter dated October 16, 2009 sanctioned the study leave for Part-I and Part-II examination taken by the writ petitioner in the year 2003-04 on full pay. Thereafter after a long gap of seven years the writ petitioner filed a writ petition bearing W.P. 5876 (W) of 2014 (Smriti Das v. The State of West Bengal and Ors.) before this High Court wherein this Court directed the DI of Schools to consider and decide the representation for grant of higher scale of pay by way of a reasoned order.;