Abhijit Gangopadhyay, J. - (1.) In this writ application the writ petitioner, Assistant Teacher of a School has prayed for a mandamus directing the District Inspector of Schools (Secondary Education), South 24 Parganas (DI, in short, hereafter) for withdrawn/ rescinding his order No LC-354A/1(6) dated 21.03.2014 passed in compliance with the order of this Court dated 7th February, 2014 in W.P. No. 15813 (W) of 2009 (Bhim Chandra Panja -vs- the State of West Bengal & Ors).
(2.) By the said order dated 21st March, 2014 the said DI rejected the prayer of the petitioner for higher scale of pay which was prayed by the petitioner as the School authority shifted his engagement as the teacher from the of Bio Science Group to Social Science Group since the petitioner after his joining School as an Assistant Teacher on 23rd July, 1990 as a pass Graduate Teacher Science Group (for Bio Science) passed special B.A. in the year 1998 and passed M.A. in History in 2002 and M.A. in Islamic History in 2005.
(3.) The School was a Junior High School which was upgraded to a High School (X-class) on and from 1st May 2008.;