SOMA SARKAR Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Moushumi Bhattacharya, J 1.The petitioner prays for setting aside the notice of termination of service issued on 27/1/2020. By the impugned notice, issued by the Teacher-in-Charge of the concerned College, the petitioner was terminated from service on the ground of misconduct pursuant to a meeting of the Governing Body of the College held on 20/1/2020.

(2.) The petitioner complains that the impugned notice is in breach of the principles of natural justice and does not disclose any reason for terminating the service of the petitioner.

(3.) The petitioner was appointed as a Computer Technician by an appointment letter dtd. 12/4/2012 and the letter indicates that the appointment was purely on a temporary basis. The letter also states the duties and benefits given to the petitioner and that the petitioner's appointment shall be valid till 28/2/2013. According to learned counsel appearing for the petitioner, the petitioner wrote several letters to the college in 2018 and 2019 for appointment, increment of her salary and other benefits by reason of which the petitioner was terminated from her service without any notice. Counsel places notices issued by the Finance Department on the question of enhancement of monthly remuneration and certain other terminal benefits granted to casual / contractual workers which include the petitioner. Counsel submits that the petitioner did not receive any complaint or notice from the College prior to the termination letter.