Shubhro Kamal Mukherjee, J. - (1.) THIS is an appeal against judgment and order passed by the Hon'ble Single Judge dated April 16, 2008 in W.P. No. 780(W) of 2008, inter alia, dismissing an application under Article of the Constitution of India ('the writ petition' in short).
(2.) THE appellant -petitioner is a permanent teacher in English in Ulla Kalsara Kadria High Madrasah (hereinafter referred to as 'the said Madrasah').
(3.) THE writ petitioner alleged in the writ petition that due to his popularity amongst the students, some of his colleagues could not tolerate him. He was harassed. Consequently, he developed illness. Admittedly, he was not attending the school for a considerable period of time. In spite of repeated requests, he did not resume his duties. By a letter dated July 21, 2006, the appellant lodged a complaint with the Secretary of the said High Madrasah that he was tortured by the Headmaster and one assistant teacher of the said High Madrasah, namely, Sk. Anwar Ali and the panchayat nominee in the managing committee. The letter was received by the Secretary on July 22, 2006. Admittedly, no inquiry was held and no action was taken on the basis of such letter.;