J. Bhattacharya, J. - (1.) The Petitioner is an approved assistant teacher of Dighirpar Karalichak High School in the District of South 24 Parganas. A disciplinary proceeding was initiated against the Petitioner herein on various charges as mentioned in the charge sheet dated 9th September, 2010 appearing at page 7 of the supplementary affidavit filed by the Petitioner.
(2.) Pursuant to the resolution of the Managing Committee adopted in the meeting held on 25th June, 2010, the Petitioner was placed under suspension with effect from 1st July, 2010 pending disciplinary proceeding. It is stated in the suspension order that the decision for placing the Petitioner under suspension was taken by the Managing Committee of the said school in the greater interest of the school in accordance with the provisions contained in Rule 28(9)(via) of the Management Rules of the West Bengal Board of the Secondary Education Act. Copy of the letter dated 26th June, 2010 written by the Secretary of the said school containing the order of suspension of the Petitioner which was served upon the Petitioner herein is annexed to this writ petition as annexure P -4 at page 33 therein.
(3.) The Petitioner herein has filed the instant writ petition challenging the legality and validity of the said order of suspension.;