BABITA SARKAR Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) In my order dtd. 17/5/2022 I observed that -whether the School Service Commission would take steps under Rule 17 of the relevant rules or not and whether said Ms. Ankita Adhikary would be removed from her service or not, was a matter to be decided by the Commission.

(2.) Today I understand that no such steps could be taken by the Commission and I accept the reasons shown before this court by the Commission for not being able to take some steps. I am of the view that the Commission may not be able to take steps soon as to the continuation of service of said Ms. Ankita Adhikary as an Assistant Teacher in Indira Girls' High School (H.S.) in the district of Coochbehar.

(3.) I have been told that the Chairman, during whose chairmanship I passed the order, has resigned. Though the resignation has been accepted and no new Chairman has been appointed till date and at the same time because of some situation, disputed by the Commission, arose and orders were passed yesterday, no work could be done in the Commission's office by the Commission's officers and today also it is difficult for them and then for coming two days I do not know how the situation will take a turn and for this reason I want to pass the following orders as to the service of said Ms. Ankita Adhikary in the school as an Assistant Teacher in the subject of Political Science.