SUSANTA KUMAR PATTANAYAK Vs. STATE OF WEST BENGAL
LAWS(CAL)-2014-5-17
HIGH COURT OF CALCUTTA
Decided on May 13,2014

Susanta Kumar Pattanayak Appellant
VERSUS
STATE OF WEST BENGAL Respondents

JUDGEMENT

- (1.) SAMBUDDHA Chakrabarti, J.: 1. By this writ petition the petitioner has inter alia prayed for a writ in the nature of Mandamus commanding the respondents to show -cause why the petitioner would not be allowed to join the School as the Headmaster of Damuria Jagadish Chandra Institution (the School, for short) and to release his salary from August, 2007 till date and for other reliefs.
(2.) THE petitioner was appointed as the Headmaster of the said School on December 23, 1997. During his tenure as the Headmaster he had faced various problems, both from his colleagues and staff of the School as well as from the outsiders. The petitioner alleges that there were certain incidents inside the school relating to unlawful demand of money by outsiders with its various ramifications. For the present purpose it is not necessary to enter into these aspects in details.
(3.) FROM August 22, 2007 he was on sick leave for one and half months. On October 3, 2007 he prayed for leave for six more weeks as directed by the medical practitioner. But the letter came back to him. On November 8, 2007 he made a further prayer for leave for 15 days with effect from November 12, 2007. He last prayed for leave due to his personal reasons up to December 4, 2007.;


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