GHANASHYAM DAS Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Heard Mr.G.F.Hossain, learned counsel for the petitioner. None appears for the respondents.

(2.) This writ petition has been filed by the petitioner seeking a writ of mandamus directing the respondents to allow him to put his signature in the attendance register and regularise his attendance since 5/9/2015 and to disburse the salary admissible to him and also to allow him to take part as Teacher Representative in the Madrasah Committee.

(3.) The case of the petitioner is that the petitioner was appointed as an Assistant Teacher on 4/5/2002 in Social Science Group by the Managing Committee of Pakrabari Bousa Junior High Madrasah. After a long interval, the Madrasah was inspected by the District Level Inspection Team on 22/1/2013. Later the petitioner came through the RTI information that the District Level Inspection Team granted recognition to the said Madrash from Class V to VIII on 23/5/2013 provisionally for a period of three years commencing from the academic session 2013 subject to fulfillment of normal conditions of West Bengal Board of Madrasah Education. While granting recognition, the Board stated that the Madrasah may apply for extension of the period of provisional recognition for a further period of three years and to abide by all formalities. Thereafter, the Management Committee took resolution and forwarded to the authority for getting the service of the teaching and non-teaching staff of the said Madrasah approved. While so, respondent No.11 started a step-motherly attitude towards the petitioner and was hiding action of the Managing Committee though the petitioner is one of the members of the Managing Committee as Teacher Representative. Though an amount of Rs.1,80,000.00 sanctioned by the authority towards the salary of the teaching and non-teaching staff, the petitioner has not paid single paise.