MASUD ALAM Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The writ petitioner was the Secretary of the school and a nominated member of a local Panchayat in the management of Raninagar High Madrasha (H.S), Post Office-Raninagar.

(2.) The writ petitioner admittedly is also a social worker and is engaged in a lot of social activities. He is also a member of a political party and is engaged in serving the people of the area concerned. In view of his non-availability to discharge his duties as Secretary of the Madrasah, the Madrasah was facing a large number of difficulties.

(3.) Consequent whereof a proposal was made on the 2nd of May, 2018 by at least six members addressed to the petitioner expressing their grievances against him. A letter was dispatched by a private courier. Prior to the dispatch by a private courier it was sent by personal messenger. There is no dispute to the fact and it is admitted by the petitioner that at the relevant point of time the Panchayet elections have been conducted of the State and in view of certain criminal complaints against him he had to stay away from his house. He was admittedly therefore not available at home. There is an endorsement by the courier authorities Maruti Air Couriers, Samsi Malda, stating "not receive". Dispatch of the said letter was confirmed by the courier in writing.