ASHIM KUMAR ADGIRI Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This appeal has been preferred assailing the judgment and order dated 6th February, 1998 whereby and whereunder a learned Judge of this court rejected the claim of the appellant herein for grant of higher scale of pay for obtaining higher qualification. The learned Judge dismissed the writ petition on merits. Learned advocate representing the appellant submits that the District Inspector of Schools (SE), Burdwan has already granted the benefit of higher scale of pay to the appellant in terms of memo dated 27th January, 1995 issued by the School Education Department, Government of West Bengal. Submission has been made that in view of the memorandum dated 10th September, 1991 the said appellant is entitled to enjoy the benefit of higher scale of pay with effect from the date of improving the qualification.

(2.) Mr. Bhattacharya, learned Additional Government Pleader appearing on behalf of the State respondents submits that the appellant herein cannot claim any benefit in terms of the memorandum dated 10th September, 1991 since the benefit of higher scale of pay for improving the qualification in different group/subject has been granted by memo dated 27th January, 1995.

(3.) In reply, learned advocate for the appellant submits that the appellant herein has improved his qualification in the subject relevant to the post teaching and, therefore, the benefit for higher qualification should be granted in terms of the Circular dated 10th September, 1991.