TARUN BHATTACHARYYA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This is an application under Article 226 of the Constitution of India wherein the writ petitioner is aggrieved by an order dated October 4, 2018 passed by the Secretary, Durgapur M.A.M.C. Township Modern High School (H.S.) being respondent no.4 herein. By this order, the petitioner has been placed under suspension pending further disciplinary proceedings.

(2.) It is to be noted that this is the second round of litigation and in the earlier round an order had been passed by this Court on May 20, 2018 directing the respondent authorities to grant an opportunity of hearing to the writ petitioner after submission of a detailed reply by the writ petitioner and thereafter to pass a reasoned order citing the specific violations committed by the writ petitioner with reference to the applicable rules and regulations.

(3.) Upon passing of this order, the writ petitioner filed a detailed reply on June 10, 2018 and thereafter a hearing was granted to the writ petitioner by the Managing Committee on July 11, 2018.