CHANDEMDRA KUMAR DEBNATH Vs. STATE OF W B

JUDGEMENT

(1.) HEARD the learned Advocates appearing for the parties.

(2.) THIS appeal has been preferred assailing the judgment and order dated 18th May, 2006 passed by the learned trial Judge in W. P. No. 20603 (W) of 2005, whereby and whereunder the learned trial Judge did not interfere with the matter, namely, deemed resignation from service as assailed in the writ application by the petitioner on the ground of alternative forum to agitate the grievance before the Appeal Committee, that is, the statutory appeal under the statute.

(3.) SINCE the respondents, School Authority got no opportunity to file opposition of the said application, a direction was given to file, opposition to bring on record the material facts. The affidavit-in-opposition as filed be kept with the record.