ABDUL SARIF SHAIKH Vs. JIRAT COLONY HIGH SCHOOL

JUDGEMENT

(1.) This writ application is filed by the petitioner challenging the action of the respondent No.1 in assigning the charges of the Office of Teacher-incharge to the respondent No.6 of the respondent No.1, Jirat Colony High School District Hooghly, (hereinafter referred to as the said school) as communicated to the petitioner by the respondent No.2 by a communication issued under Memo No. 05(SEC)/J.C.H.S.(H.S.) dated January 17, 2013. A show-cause notice was issued by the respondent No.6 to the petitioner under Memo No. 65(SEC)/J.C.H.S.(H.S.) dated May 13, 2013 for explaining the conduct of the petitioner to remain absent from duties on February 20, 2013 in violation of Circular No.254(60) I.S.S. dated February 18, 2013. It is also under challenge in this writ application.

(2.) The petitioner was appointed as an approved assistant teacher of Jirat Colony High School (respondent No.1). Subsequently, the petitioner was appointed in the post of Assistant Headmaster of the respondent No.1 with effect from July 18, 2007. The above appointment was approved by the respondent No.3 under Memo No.849/1/S.E. dated August 13, 2007 recording his academic qualifications of M.A., B.Ed. in the above memo of approval.

(3.) Consequent upon the suspension of the Headmaster of respondent No.1 the managing committee of the respondent No.1 directed the petitioner to take over the charges of the Office of Teacher-in-charge with immediate effect in addition to his normal duties until further orders. The above decision was communicated to the petitioner by the respondent No.2 by a communication issued under Memo No. 01(SEC) J.C.H.S.(H.S.) dated January 2, 2014.