NISHI KANTA GHOSH Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This is an application where a permanent Teacher seeks to be permitted to resume duties of teaching.

(2.) The school involved is Gurguripal High School. It is not in dispute that the Writ petitioner was an Assistant Teacher and that the substantive appointment came sometime in early 1988. The case of the Writ petitioner is that after obtaining due leave he went to have B. Ed. training and that thereafter he was not permitted to join duties in the School.

(3.) The petitioner makes this case in the Writ petition that for the extraneous consideration of his alleged illicit relationship with one Sm. Janaki Ghose, of which he makes no admission, the School Authorities proceeded without jurisdiction and the District Inspector of Schools also apparently lent support to such proceeding by the Managing Committee on the basis of the said Sm. Janaki Ghose's involvement with the petitioner.