SOMA BHADURI Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The conundrum posited in this writ petition is whether disciplinary action taken by the Managing Committee of an unaided private educational institution against its teaching staff is amenable to writ jurisdiction, on the ground that the staff has no alternative remedy, since the West Bengal Administrative (Adjudication of School Disputes) Commission is yet to commence its operations.

(2.) For the resolution of the conundrum, the key facts that require to be adumbrated are as follows:

(3.) At the very outset, the school authorities and the State jointly raised the issue of maintainability of the writ petition and contended that it is liable to be dismissed in limine.