TAPEN SEN, J. - (1.) HEARD Mr. P.K. Verma, learned counsel for the petitioner and Mr. Shamim Akhtar, learned S.C. II.
(2.) MR . Shamim Akhtar states that in spite of his best effort he has not been able to obtain instructions pursuant to the order dated 27.9.2001. He, however, suggests that the matter can be disposed off at this stage by giving a direction to the respondent authority to took into the matter. Learned counsel for the petitioner also does not oppose such a suggestion. According to the petitioner, he has made a prayer for payment according to the scale of B.A. Trained Teacher to which, according to him, he is entitled since 1.4.1983. In spite of that he is being given only Matric Trained Scale. The learned counsel for the petitioner has stated that even the then District Superintendent of Education, Sahebgunj had passed an order as early as on 6.8.1983 holding that the petitioner was allowed the scale of B.A. Trained Teacher (w.e.f. 1.4.1983). The petitioner states that he is a B.A. Trained Teacher and in spite of specific orders passed by the then District Superintendent of Education, Sahebgunj, no orders have been passed giving him proper benefits.
(3.) THE petitioner has also stated that he is a senior teacher and other persons junior to him are getting B.A. Trained Teacher Scale. The petitioner has also stated that he has Filed a representation before the appropriate authority and had also sent a legal notice vide Annexure 3 but they have not been replied to till date.;