Ajit K. Sengupta, J. - (1.) In this application under Article 226 of the Constitution the petitioner who was a teacher of Ultadanga United High School (Primary Section) has challenged the order dated 14th January, 1987 passed by the Administrator of the said school directing the petitioner not to attend the school on the ground that a criminal case is pending against her.
(2.) The case made out in the petition is stated hereinafter.
(3.) By a letter dated 4th January, 1976 issued by Sri Bhaskar Dey Mukhapadhyay, the then Secretary of the said school, the petitioner was appointed as an Assistant Teacher of the said school with effect from 16th January, 1976 subject to the approval by the Education Department as per Government scale of pay as eligible. The petitioner accepted the said appointment and started functioning in the said school since 16th January, 1976 as an Assistant Teacher. After she had been appointed she appeared in the Higher Secondary examination and thereafter she has improved her academic qualifications by passing the B.Com. examination.;