BISWANATH SOMADDER,J. - (1.) Learned advocate appearing on behalf of the writ petitioner prays for leave to add the District Inspector of School (Primary Education), Murshidabad, as party to the instant proceedings. Such leave is granted. Learned advocate for the petitioner is directed to amend the cause title of the instant writ petition suitably by adding the said District Inspector of Schools as party to the instant writ proceedings.
(2.) The petitioner was appointed as an Assistant Teacher in a primary school under the District Primary School Council, Murshidabad, on 20th August, 1981. He superannuated from service as a Head Teacher of another primary school situated under the same District Primary School Council. However, before retirement, he was accused of certain offences under the provisions of the Indian Penal Code 1860, and a criminal case was registered against him. He was arrested on 8th August, 2004, and spent time in jail custody.
(3.) By an order dated 14th October, 2004, the concerned Council put the writ petitioner under suspension with effect from date of his arrest. He was subsequently, convicted by the learned Trial Court and was sentenced to suffer rigorous imprisonment for life. The petitioner challenged the judgment and order of conviction by preferring an appeal before this Court, which was admitted by a Division Bench and is still pending final adjudication.;