MAMATA BANERJEE CHATTERJEE Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The petitioner was the Headmistress of Monimala Girls High School, Asansol (hereafter the school). She has been dismissed from service by an order dated 10.2.2007 issued by the Secretary of the managing committee of the school. Challenge in the present petition is to the order of dismissal.

(2.) I consider it appropriate to give a composite picture of the facts giving rise to the present petition.

(3.) The managing committee of the school in its meeting conducted on 4.10.2005 resolved to initiate disciplinary proceedings against the petitioner. Accordingly, charge sheet dated 5.10.2005 was duly served on her. The charges, inter alia, related to neglect of the petitioner (being the ex-officio Joint Secretary of the managing committee of the school) to attend meetings despite being put on notice, non-cooperation with the managing committee, insubordination, behaviour unbecoming of a Headmistress, violation of Management Rules, 1969, acting in a manner detrimental to the interest of the school in general and the students in particular, etc.