JYOTIRMAY BHATTACHARYA,J. - (1.) The petitioners are all legal heirs of Rameshwar Tewari who was a Clerk of Tollygunge Adarsh Hindi High School for Girls. During the period of service of the said Clerk, he was suspended on a charge of criminal misconduct committed by him at the school premises for which a criminal case was initiated against him.
(2.) Fact remains the said Clerk was released on bail after his arrest in connection with the said criminal proceeding. No disciplinary proceeding was initiated by the school authority against him ultimately.
(3.) The said Clerk was due to retire on 31st December, 1993. Before his retirement, he prayed for extension of his service before the school authority. The school authority refused to allow the prayer for extension of service of the said Clerk and the said decision of the school authority was communicated to the said Clerk by the letter written by the Secretary of the said school dated 27th December, 1993 appearing at page 123 of the writ petition.;