K.J.Sengupta. J. - (1.) By this application the petitioner being the retired Headmaster of Anandapur Higher Secondary School (hereinafter referred to as the said School) has prayed for compensation for loss and damages suffered by him because of fighting and/or initiating litigations in this Hon'ble Court and for illegal and mala fide action and persistent and flagrant violations of the orders of this Hon'ble Court, and for release of a sum of Rs. 24,417/- on account of gratuity, commuted amount of pension and for release of the backlog salaries lying outstanding in piecement in accordance with the order and/or memo dated 12th November, 1980 of West Bengal Board of Higher Secondary Education (hereinafter in short Board) the Memo No. 1239/S dated 24th January, 1981, the petitioner has subsequently filed a supplementary affidavit summarized his claim as follows:- JUDGEMENT_591_CALLT1_2006Html1.htm
(2.) The writ petitioner was a Headmaster of the said School and he was appointed as such in the said School in August, 1967. Admittedly, petitioner's staying in the said school as a Headmaster was not undisturbed nor peaceful for he had to face various administrative action both from the side of the School as well as from the Government Officials namely DI. He was dismissed from service once, thereafter he was reinstated, but he was not allowed to resume his duty rather effectively prevented from joining his duty despite order of reinstatement as such the petitioners had to come to this Court previously by filing a writ petition in the year 1983 being Civil Order No. 5588(W) of 1983 when he was in service. The said writ petition was disposed of on 14th May, 1992 by the learned single Judge. He retired from services by that time, the learneed single Judge had granted full reliefs to the petitioner directing the State respondent to commanding to pay to the petitioner all his arrear dues all salaries and allowances from 2nd September, 1980 till the date of his retirement, August 1985 along with other arrears, if any.
(3.) However this Judgment and order of the learned single Judge the State Government preferred an appeal against the aforesaid order dated 14th May, 1992, the said appeal was dismissed and the Judgment and order of Justice Kabir was upheld.;