MOJIBUR RAHAMAN Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) In the first writ petition being W.P. No. 4488 (W) of 1999, the Petitioner has prayed inter alia for orders directing the Respondent No. 3 to approve the appointment of the Petitioner as Assistant Teacher of Geography of Baraduary Jr. High School, which is hereinafter referred to as the school.

(2.) While the said writ petition was pending, the Managing Committee of the school took the decision to remove the Petitioner from service in compliance with an alleged directive of the Respondent No. 3 and such decision was communicated to the Petitioner vide a letter dated March 3, 1999 which is alleged to have been received by the Petitioner on July 15, 1999.

(3.) The said decision to remove the Petitioner from service is under challenge in the second writ petition being W.P. No. 15412 (W) of 1999.