SUBHAS CHANDRA PATRA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This is a hearing matter upon affidavits. Facts:

(2.) The petitioner, at all material time had been discharging his duty as Headmaster of one Bora Junior High School (for short, the school), District Paschim Midnapore. Alleging diverse mismanagement in the affairs of the school, including misappropriation of school funds, the petitioner lodged complaint against the private respondents before the authority of the school. Criminal complaint was also lodged by the petitioner. The private respondents also resisted the petitioner from attending the school and discharging his duties as Headmaster of the school.

(3.) Since the school authorities and/or other appropriate authorities did not take any step as per the complaints of the petitioner, the petitioner filed the previous writ petition being WP No. 23204 (W) of 2017. A Coordinate Bench by its order dated September 11, 2017, Annexure P-2 at page 18 to the writ petition, had disposed of the said writ petition with the following observation: