ROHINI NANDA MISRA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The Petitioner is the Headmaster of Chatra Kunjarani Bani Bhawan (hereafter the school). In its meeting held on 26.10.2010, the Managing Committee of the school resolved to suspend the Petitioner with effect from 28.10.2010 for the greater interest of the school. It was observed therein that the Petitioner shall be entitled to subsistence allowance as per Management Rules and that necessary papers be forwarded to the West Bengal Board of School Education within a week. Following such resolution, the Secretary of the Managing Committee by his letter dated 27.10.2010 informed the Petitioner that he has been placed under suspension with effect from 28.10.2010 for the greater interest of the school "Pending Disciplinary Proceedings".

(2.) Placement of the Petitioner under suspension is the subject matter of challenge in this petition. Mr. Barua, learned Advocate for the Petitioner has drawn my attention to the notice of meeting dated 11.10.2010, whereby he was informed that a general meeting of the Managing Committee shall be held on 26.10.2010 at the school premises at 4.35 P.M. The agenda of the notice reads as follows: "Agenda

(3.) Development of the school.