PREMANSU SEKHAR PALAI Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Challenge in this writ petition is against the order of termination of engagement of the petitioner as a Para Teacher of a primary school namely Kasba Tilottama Primary School, Purba Medinipur issued by the Secretary of 123 Kasba Village Education Committee and the order dtd. 17/4/2008 passed by the District Magistrate, Purba Medinipur concurring the order of termination issued by the Secretary of the said Village Education Committee.

(2.) Background facts which led to the filing of the writ petition may be adumbrated as under:

(3.) Getting no redressal of his grievances, the petitioner filed a writ petition being WP No. 22911 (W) of 2007 in this Court. By order dtd. 13/2/2008 a learned Single Bench disposed of the writ petition directing the District Magistrate, Purba Medinipur to dispose of the matter regarding termination and/or re-engagement of the petitioner by passing a reasoned order within a fortnight from the date of communication of the order after giving opportunity of hearing to the petitioner and the concerned respondents. In compliance of this order the District Magistrate disposed of the matter by an order dtd. 17/4/2008 wherein the District Magistrate though observed that the termination of the engagement was made without serving one month's notice, but, since one month's notice was not given before termination of the engagement the petitioner was entitled to one month's honorarium. On such observation the District Magistrate directed that one month's honorarium be given to the petitioner.