ASIS KUMAR SINHA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Challenge in this appeal is against the order dtd. 6/12/2021 passed by a Learned Single Bench in WPA 15940 of 2021 whereby the writ petition filed by the appellant Asis Kumar Sinha was dismissed.

(2.) The appellant preferred the aforesaid writ petition seeking the following reliefs:

(3.) The Learned Single Bench by the order as impugned dismissed the writ application on the reasons that as the resignation letter dtd. 13/8/2020 of the petitioner was accepted by the managing committee of the school on 5/10/2020, his letter of withdrawal dtd. 15/10/2020 was not acceptable.