JITENDRA NATH BISWAS Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Matter relates to issuance of dismissal order against the petitioner dtd. 4/11/2013 on completion of disciplinary proceeding conducted by the School Authority of Shibloon Ashutosh Chatterjee Memorial High School, District- Purba Burdwan (hereinafter referred to as the "said school").

(2.) The petitioner was the headmaster of the said school and it has been submitted by the learned advocate representing the petitioner as well as the said school authority that he has crossed the age of superannuation. The order of dismissal dtd. 4/11/2013 was confirmed by the Appeal Committee of the Board while disposing of the appeal being No.2/2014 preferred by the petitioner questioning the order of dismissal. The order of the Appeal Committee dtd. 4/9/2014 and the initiation of the disciplinary proceeding against the petitioner is under challenge in the present writ petition.

(3.) This Court has heard the learned advocates representing the petitioner, said school authority and the West Bengal Board of Secondary Education.