SUBHASH MAHATO Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The petitioner was initially appointed as an Assistant Teacher of Sitalpur Junior High School, District- Purulia on and from July 02, 1985. The employment of the petitioner was approved w.e.f. July 06, 1985 Annexure P-1 to the writ petition. The petitioner then was appointed as the Teacher-in-charge of the relevant school with a maximum extension stipulation till March 03, 1987 Annexure P-2 to the writ petition.

(2.) The petitioner then was appointed as the Headmaster of Sitalpur Junior High School, District- Purulia on and from November 13, 1991 and his service was as such approved on January 18, 1992 Annexure P-3 to the writ petition. The petitioner then by and under Memo dated August 20, 1996 issued by the respondent no.4 appointed as the Headmaster of Sitalpur High School, District-Purulia and the said school was upgraded to Higher Secondary School and he was appointed as the Headmaster of Sitalpur High School and continued as such till his superannuation Annexure P-4 to the writ petition.

(3.) Immediately prior to his superannuation the petitioner was convicted in Sessions Trial Case No. 109 of 1989 arising out of Sessions Case No. 15 of 1989, inter alia, under Sec. 147, 148, 149, 324, 325, 326, 302 and 307 of the Indian Penal Code by the Learned Additional Sessions Judge, First Court, Purulia on March 28, 2005 sentencing him to suffer imprisonment for life and pay a fine of Rs.10,000.00 in default further one year of rigorous imprisonment. Consequently the petitioner was taken into jail custody on March 28, 2005.