Baboo Lall Jain, J. - (1.) This writ petition was made by Miss. Sanaka Das challenging the resolution dated 20th December, 1991 per ported to be passed by the Managing Committee of Sir Ramesh Mitra Girls School. In a meeting held on 20th December, 1991, it was, inter alia, resolved, that suitable disciplinary action against the Headmistress is to be taken immediately. It was also resolved by the Managing Committee that the Headmistress, Miss Sanaka Das, is suspended from her services with immediate effect. Miss Sanaka Das shall be paid subsistence allowances a admissible under the Rule.
(2.) The case of the petitioner is that the said resolution passed in the meeting of the Managing Committee held on 20th December, 1991 had been served upon the petitioner on 21st December, 1991. The writ petition was thereafter moved by Sanaka Das on 25th December, 1991 and on the said petition being moved an interim order was passed by this Court on 25th December, 1991 in terms of prayers (g) and (h) of the writ petition. By the said interim order a stay of the decision to place the petitioner under suspension from her service was granted and the respondents were restrained from interfering with the functioning of the petitioner as Headmistress of the said school.
(3.) Some of the facts relating to this case are as follows. A notice was issued by the Secretary of the said school dated 11th December, 1991 stating that a meeting of the Managing Committee of the said school will be held on 20th December, 1991 at 6:30 P. M. in the school premises. The agenda No. 3 of the said notice was to consider the various reports of the sub-committee formed in the last meeting and agenda No. 5. was to consider the letter dated 12th November, 1991 and of other dates of the Headmistress addressed to the Secretary find the office orders dated 5th December, 1991 and 4th December, 1991 of the Secretary to the Headmistress and to take necessary steps to remove the deadlock condition of the school owing to the non-compliance of various decisions taken in the resolution of the Managing Committee dated 5th October, 1991.;