Calcutta High Court (Appellete Side)
Bipad Taran Patra vs The State Of West Bengal & Ors on 15 November, 2016
1
15.11.2016
Court No.12
Item no.126
skc
W.P. 17017 (W) of 2016
Bipad Taran Patra
Vs.
The State of West Bengal & Ors.
Mr. Amit Prakash Lahiri
Mr. Arunava Pati ... for the petitioner
Mr. Sadhan Roy Chowdhury
Mr. Manas Kumar Sadhu ... for the State
Affidavit-of-service filed in Court is taken on record.
In spite of service of notice, nobody responded on behalf of the
School authority.
The petitioner who has been appointed as Headmaster of Loupara
High School (H.S.), Bankura, on the basis of recommendation by the
selection committee on 29.01.2009 and the same has been approved by
the District Inspector of Schools (SE), Bankura. Since his appointment
as Headmaster, the petitioner has discharged his duties but without any
rhyme or reason, the authority did not allow the petitioner to discharge
his duties as Headmaster from 07.09.2013 to 15.06.2015 and, as such,
the petitioner approached the higher authority as also the Board being
opposite party no.4 herein, but in spite of order passed by the Board, the
school authority neither allowing the petitioner to discharge his duties as
Headmaster nor paying salary to the petitioner for the aforesaid period.
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Under such circumstances, the respondent no.4, the West Bengal
Board of Secondary Education as also the respondent no.3, District Inspector of Schools(SE) Bankura, are directed to pass appropriate order in accordance with law upon hearing to the school authority being the respondent no.6 herein as to why they are not allowing the petitioner from discharging his duties as Headmaster and not to pay salary on the aforesaid period as stated above. The said exercise be completed within a period of three months from the date of communication of this order. With the above direction, the writ petition is disposed of. Supplementary affidavit filed today is taken on record.
( Rajiv Sharma, J. )