SHARMILA SEN Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The petitioner is aggrieved with the enquiry report dated May 9, 2012, of the Assistant Director of School Education, West Bengal, and has challenged the same in this petition.

(2.) The said report states that the enquiry team did not find any proof depending upon which a conclusion can be drawn that the petitioner had tendered her resignation on August 18, 2008, under compulsion. It mentions that rather evidence and reasoning show, contrary to that possibility and it appears as a voluntary resignation tendered by the petitioner.

(3.) On the other hand, the petitioner's contention is that, she has been compelled and forced to submit her resignation on August 18,2008, regarding which she has sought for redress in this case.