Paritosh Kumar Mukherjee, J. - (1.) In the present writ petition a dispute has arisen regarding the claim of the writ Petitioner Shyamapada Sarkar and Bhupendra Nath Mondal, the Respondent No. 5, for the post of permanent Headmaster of Tentulia High School, in the district of Murshidabad.
(2.) Earlier, on three occasions this matter came up to this Hon'ble Court and the earlier decisions of the Appeal Committee had been interfered with by Mahitosh Majumdar J. by His lordship's judgment and order dated February 24, 1988, whereby His lordship had disposed of the Civil Order No. 13113 (W) of 1986 (Shyamapada Sarkar and Ors. v/s. West Bengal Board of Secondary Education and Ors. ) by setting aside the order of the Appeal Committee and giving liberty to the Appeal Committee to embark upon the adjudication of the appeal on merits. His lordship further directed the Appeal Committee to give ample opportunity to the Petitioner and the other parties for hearing and to produce all evidence, both oral and documentary, in support of the stand taken by the Petitioners before this Hon'ble Court and pass 'a reasoned order'.
(3.) Pursuant to the aforesaid direction, the Appeal Committee of the West Bengal Board of Secondary Education held its meeting on May 13, 1988, and passed a decision, thereby allowed the appeal and reinstated the Appellant, Bhupendra Nath Mondal, as permanent Headmaster of the Tentulia High School (hereinafter referred to as the said School) by reverting the writ Petitioner, Shyamapada Sarkar, from the said post, which has been impugned in the instant writ petition.;