SWARUP CHANDRA BISUI Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The writ petitioner in this case has challenged the order of the District Inspector of Schools (Primary Education), Jhargram, dtd. 8/4/2021.

(2.) This is an order of the said respondent authority, in compliance with the direction of the Hon'ble High Court, Calcutta dtd. 11/1/2021, for grant of opportunity of hearing to the writ petitioner and taking a decision as regards his prayer for withdrawing his suspension order and allowing him to join in the duties. Though, however, writ petitioner's such prayer, has been rejected by the said respondent.

(3.) The finding of the decision of the concerned authority is extracted as below:-