SAMIR KUMAR SAHA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This application has been filed in connection with the appeal preferred from the order dated 21st March, 2012 whereby and whereunder a Learned Judge of this Court was pleased to dismiss the writ petition upon approving the order passed by the authority concerned namely the Director of School Education, West Bengal. From the records we find that the Director of School Education, West Bengal by a reasoned order dated 9th August, 2011 rejected the claim of the appellant/petitioner for higher scale of pay.

(2.) The appellant/petitioner herein improved his qualification by acquiring postgraduate degree in History and applied before the Director of School Education concerned for granting higher scale of pay.

(3.) The aforesaid claim of higher scale of pay was rejected mainly on the ground that the appellant/petitioner did not take permission from the competent authority prior to enroll his name in the correspondence course for acquiring the post-graduate degree.