KAUSIK MAJUMDAR Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The petitioner was appointed and joined at W.W.A. Cossipore English School (for short, the School) on September 07, 1992 as an Office Assistant. The employment of the petitioner was confirmed by the school in 1992, Annexures P-1 and P-2 at page 15 and 16 to the writ petition.

(2.) Pursuant to an advertisement published on May 14, 1995 for recruitment for the Post of Computer Teacher, the petitioner applied. After being selected therein the petitioner was shifted from the office duty to the teaching faculty on April 08, 1996, Annexure P-2 at page 17 to the writ petition. The petitioner since then had been working as such. On the ground of an alleged offence of sexual harassment the petitioner was hauled up by the school authority and ultimately on October 29, 2018 the employment of the petitioner was terminated Annexure P-4 at page 20 to the writ petition. The petitioner made representations Annexure P-5 at page 21 to 35 to the writ petition. The petitioner alleges that in violation of the provisions laid down by the school education department of the State enumerated in the procedure for taking disciplinary action against a permanent staff for Anglo Indian and other listed institutions in a notification dated December 24, 1993, Annexure P-6 at page 36 to the writ petition, being the code of regulations, the petitioner's employment was terminated.

(3.) Challenging the said termination, the petitioner filed the instant writ petition for the following reliefs: