ARCHANA CHAKRABORTY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) In this present writ petition under Article 226 of the Constitution of India the writ petitioner has prayed for an order for not giving effect to the letter of termination dtd. 28/6/2021, as issued by the Commissioner of respondent no.3, Howrah Municipal Corporation (hereinafter referred to as the 'Corporation' in short) and at the same time she has prayed for an appropriate order to reinstate her at the post from where she was terminated.

(2.) The facts leading to filing of the instant writ petition in short is as under:-

(3.) In support of the instant writ petition learned advocate for the writ petitioner submits that in the impugned letter of termination dtd. 28/6/2021 a filmsy reason has been assigned by the respondent no.3/Corporation that since the tenancy of the flat where the said academy was operating had come to an end, the said academy would cease to operate and function any further and accordingly the service of the writ petitioner was no more required.