SIDDHARTHA DAS Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This petition has been filed assailing an order of termination dated 25th September, 2017 issued by the Trust Committee, Gyandeep Vidyapith (the school).

(2.) The petitioner is a part-time computer teacher in a privately managed self-financed school namely Gyandeep Vidyapith. The school is organized and managed by the Gyandeep Trust. The school has been recognized by the West Bengal Board of Secondary Education as a Junior High School.

(3.) It is alleged by the petitioner that he had been appointed on 2nd February, 2002 and has been serving as a part-time computer teacher for a continuous period of 15 years. The petitioner further alleges that on 18th April, 2017 a notice was issued by the Head Master upon the petitioner, restraining the petitioner from attending the school until further orders. The petitioner immediately sought for reliefs from the Secretary of the school and assailed the letter issued by the Head Master. Thereafter, the Secretary of the school issued a show-cause notice upon the petitioner for inappropriate and unethical behaviour towards the Head Master of the school pertaining to refusal of the school authorities to permit the petitioner to supply new computers. The petitioner was requested to reply to the show-cause notice. By a letter dated 15th May 2017, the petitioner replied to the school authorities denying all allegations levelled against him. Subsequently, the Managing Committee of the school after having considered the reply of the petitioner and finding the same to be unsatisfactory issued a charge-sheet dated 30th June, 2017 to the petitioner. By a reply dated 14th July, 2017 the petitioner replied to the show-cause notice.