Calcutta High Court (Appellete Side)
Bapi Sarkar & Ors vs State Of West Bengal & Ors on 22 February, 2017
Author: Arijit Banerjee
Bench: Arijit Banerjee
1 72 22.02.
sd3 2017 WP 4598 (W) of 2017 Bapi Sarkar & Ors.
Versus State of West Bengal & Ors. Mr. Bikash Ranjan Bhattacharyya (Sr. Adv.) Mr. Biswarup Biswas Mr.Sarwar Jahan Mr. Debabrata Sen ... for the Petitioners Mr. Bhaskar Prasad Vaisya Mr. Sagnik Chatterjee ... for the Board.
Mr. Ram Mohan Pal ... for the State.
The grievance of the petitioners is that their service has been terminated summarily without giving any opportunity of hearing or without issuance of any showcause notice.
Mr. Vaisya, learned counsel for the school council submits that termination was on the basis of orders of this Court and sufficient notice was also given.
Let the records pertaining to this case be produced by the District Primary School Council, 24- Parganas (South) on the next date of hearing.
Let this matter be listed as 'motion' on 28th February, 2017 at 10.30 A.M. ( Arijit Banerjee, J. ) 2