SANKAR CHANDRA MAITI Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This instant writ petition has been filed by the petitioner challenging the impugned Memo dated December 29, 2010 issued by the respondent no. 6 (Annexure P-10), impugned Memo dated June 6, 2011 issued by respondent no. 3 (Annexure P-11) and impugned Memo dated January 8, 2011 issued by the respondent no. 8 (Annexure P-12) and prayed for passing order in the nature of mandamus restraining the respondents, their agents and servants from giving effect or further effect to the aforesaid impugned memos and further restraining the respondents, their agents and servants from interfering with the services of the petitioner in the post of Assistant Teacher in Tukuriapat High School and to allow the petitioner to continue his service in the post of Assistant Teacher in Tukuriapat High School till January 31, 2012.

(2.) The background facts, which led to filing of this writ petition, may be adumbrated as under: -

(3.) Both the parties have filed their affidavit-in-opposition and affidavit-in-reply and same was exchanged between the parties as such, case has been heard in presence of the parties. During hearing, this Court also directs the respondent no. 4, the West Bengal Board of Secondary Education to bring original record of the petitioner to verify his date of birth.