SITANATH DEKA Vs. RAZIA AHMED

JUDGEMENT

(1.) This writ appeal is filed by the President of the Managing Committee of Gelabil Oumara Chutiapara Janata High School and the Head Master of the School challenging the order of the learned Single Judge staying the order of suspension issued by the appellants against Mrs. Razia Ahmed, the respondent No.1 writ petitioner.

(2.) Facts not indispute are, that the Gelabil Oumara Chutiapara Janata High School is receiving concession grant and adhoc grant since 1985 and was affiliated to the Board of Secondary Education, Assam upto Class X in the year 1991-92. At the relevant time the Respondent No. 1 was working as Headmistress of the school. The Managing Committee in its meeting held on 29.12.2000 passed a resolution to suspend the Respondent No. 1 and to handover charge of the School to one Md Akbor Molla, appellant No.2. Minutes of the meeting records that the order of suspension was issued on account of the following reasons :

(3.) This direction to handover charge and to implement the order of suspension resulted in filing of writ petition in the High Court and passing of the ultimate order by the learned Single Judge whereby the order of suspension has been stayed.