Abhijit Gangopadhyay, J. - (1.) This is an application claiming higher scale of pay. The petitioner is a Teacher who joined in a post of an Assistant Teacher which was earmarked for pass graduate candidate. Subsequently the petitioner in 2006 acquired M.A. qualification through Distance Education. She was appointed as an Assistant Teacher on 25.05.1988 and got approval from the District Inspector of Schools (Secondary Education), Purulia (hereinafter referred as to the D.I.).
(2.) The petitioner prayed to the administrator of the concerned School for permission to appear in the M.A. examination on 14.02.2004 which was not granted. She again prayed for such permission on 15.10.2004. From letter of the petitioner written to the School dated 08.10.2005 it is found that she appeared in M.A. part-I examination in the subject History and intimated the School that for appearing in the examination she would not be able to attend the classes from 20.10.2005 to 26.10.2005. She appeared in the M.A. part-II examination in the said subject and for taking examination, she intimated the School by a letter dated 25.09.2006 that she would not be able attend the classes from 10.10.2006 to 17.10.2006.
(3.) The Additional District Inspector of School through his Memo No. 698 dated 31.05.2005 intimated the School that permission to the petitioner to seat in the M.A. examination may not be considered as the School Authority did not consider the case.;