HARADHAN BADYAKAR Vs. DISTRICT PRIMARY SCHOOL COUNCIL, BURDWAN AND OTHERS
LAWS(CAL)-2012-5-140
HIGH COURT OF CALCUTTA
Decided on May 10,2012

Haradhan Badyakar Appellant
VERSUS
District Primary School Council, Burdwan And Others Respondents

JUDGEMENT

Harish Tandon, J. - (1.) The petitioner has assailed the decision of the respondent authorities in declaring the absence of the petitioner for the period from 19.5.1989 till the date of joining as leave without pay.
(2.) Before adverting to the core issue evolved in this writ petition, brief facts are required to be stated.
(3.) The petitioner was an organising teacher in Dighirbagan Adibasi Free Primary School and was subsequently appointed and approved as a primary teacher by the District Inspector of School (PE) Burdwan, with effect from 1.1.1975. The petitioner was thereafter transferred to Siduli Free Primary School on and from 10.10.1983 and was further transferred to Jemo Free Primary School vide order dated 6.3.1990. Undisputedly the petitioner did not join the school where he had been transferred nor continued to render his services in the previous school.;


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