PARIMAL KUMAR DUTTA Vs. APPEJAY SCHOOL

JUDGEMENT

(1.) Questioning the defensibility of the order dated 20th April, 2010 passed by the learned Single Judge in W.P.(C) 2063/2010, the present appeal has been preferred under Clause 10 of the Letters Patent.

(2.) The facts which are requisite to be adumbrated for the purpose of adjudication of this appeal are that the appellant, a teacher in APJ Public School, was proceeded in a disciplinary proceeding on the ground that he had imposed corporal punishment. Be it noted, the disciplinary proceeding was initiated by the Principal of the school and thereafter charges were framed and an enquiry officer was appointed.

(3.) It is evincible from the factual expose' that during course of enquiry, the Principal was examined as a witness since a confessional letter was submitted by the delinquent teacher before her.