- (1.) The petitioner in this Article 226 petition dated May 8, 2006 is questioning the decision dated March 23, 2006, Annexure P13 at p.68, and show cause notice also dated March 23, 2006, Annexure P13 at p.69, both issued by the Secretary of Goaberia High School in Danesh Sk. Lane of the District Howrah.
(2.) By the decision dated March 23, 2006 the Secretary informed the petitioner that the commuted leave for which he had submitted the requisite application was not sanctioned by the Managing Committee of the institute, and by the notice dated March 23, 2006 the Secretary called upon the petitioner to show cause why proceedings should not be initiated against him on the basis of the allegations mentioned in the notice.
(3.) While serving in Goaberia High School as an Assistant Teacher of English the petitioner took an examination conducted by the School Service Commission for recruitment of Assistant Teachers of English for Secondary Schools in the State. He was successful and his name was put by the Commission on the select candidate list. He decided to leave Goaberia High School. By a letter dated February 27, 2006, Annexure P9 at p.58 the Commission recommended him to Benupal Chak High School in Benupal Chak of the District Howrah for the post of Assistant Teacher English. Goaberia refused to issue the last pay certificate and the service book.;