ALBANY HALL PUBLIC SCHOOL Vs. NAAZ KHAN SINGH

JUDGEMENT

(1.) On consent of both the parties the appeal is taken up for hearing treating the same as on day's list since the appeal was heard on earlier occasions.

(2.) This appeal is preferred by the Albany Hall Public School through its Managing Trustee, Albarn Educational Trustee, 47, Gorachand Road, Kolkata-700014, as appellant being aggrieved by the judgement and order dated 5th December, 2016 passed in writ petition being W.P. No.22594(W) of 2016 (Naaz Khan Singh v. State of West Bengal & ors.) on the grounds mentioned in the appeal.

(3.) The judgement aforesaid impugned in this appeal has been passed in two writ petitions viz., W.P. No.22594(W) of 2016 (Naaz Khan Singh v. State of West Bengal and ors.) and the other connected writ petition being W.P. No.22582(W) of 2016 (Kaushik Kumar Singh v. State of West Bengal & ors.) who were working as assistant teacher and headmaster respectively in the said school at the relevant point of time.