LAWS(CAL)-2005-3-69

GARGI NATH Vs. STATE OF W B

Decided On March 14, 2005
GARGI NATH Appellant
V/S
STATE OF WEST BENGAL Respondents

JUDGEMENT

(1.) This writ application is directed against the suspension of the petitioner who is the Principal of a reputed Girls' College of South Calcutta, namely, Jogamaya Devi College.

(2.) The order of suspension has been passed in a hurriedly convened emergency meeting of the Governing Body of the college held on 7th September, 2004 at the residence of Sri Asokendu Roy, President of the Governing Body, located about 10 kilo metres away from the college premises.

(3.) The Governing Body meeting was attended amongst others by Sri Asokendu Roy, President of the Governing Body and Sri Anil Mukherjee, local Councillor and member of the Governing Body. Apart from Sri Asokendu Roy and Anil Mukherjee the meeting was attended by 2 non-teaching employees being members of the Governing Body, namely, Aniruddha Chakraborty and Dulal Mondal, three teachers' representatives in the Governing Body, namely, Dr. Ashok Baral, Ms. Indrani Mukherjee and Ms. Maitreyi Bardhan Roy and the students' representative in the Governing Body Ms. Sukanya Banerjee. The decision to suspend the petitioner appears to be unanimous.