SECRETARY SHIBRAMPUR MADHYAMIK HIGH SCHOOL Vs. HIRANMAYEE BHATTACHARJEE

JUDGEMENT

(1.) -Both these appeals arise out of a judgment and order dated 11.4.97 passed by a learned single Judge of this court in C.O No. 10992(W) of 1990 whereby and whereunder the writ petition filed by Smt. Hiranmayee Bhattacharjee (hereinafter referred to as 'the respondent') was allowed in part.

(2.) The case has a chequered career. At all material times the respondent herein had been working as Headmistress of Shibrampur Madhyamik High School for Girls ( hereinafter referred to as the said school). The First Managing Committee of the said school with 9 members was constituted on 1.1.1976 but the tenure thereof was extended till 30th September, 1979. The appointment of the respondent was approved by the West Bengal Board of Secondary Education in the year 1978. For holding election of the Managing Committee of the said school, an election programme was fixed and notice therefor was issued by four members of the Managing Committee on 30th April, 1974 which is said to be violative of the election rules.

(3.) According to the respondent, she sought for advice from the Secretary to the Board and refused to convene the meeting; as a result whereof she incurred displeasure and hostile attitude of the members of the Managing Committee. Allegedly the Managing Committee was illegally reconstituted. A notice to show-cause was issued by the Secretary of the said Managing Committee upon the respondent on 12.7.1979 directing her to show-cause as to why a disciplinary action shall not be taken to which she filed her reply on 25.7.1979.