M.Sinha, J. - (1.) This, as far as I have been able togather, is the 5th writ petition in this Court initiated by the writ petitioner herein. Dr. Niranjan Sahu, before this writ petition four more writ petitions were moved by Dr. Sahu and orderes were passed in those writ applications both by the hon'ble single Judge and the Hon'ble Division Bench and at the very outset I must say that those orders can safely be said to have been in favour of the writ petitioner herein, I shall mention briefly what orders were, in fact, made in the past four writ applications by this Court as I proceed to consider the merit or merits of the present writ application.
(2.) Although the petitioner has essentially challenged an order of prolonged suspension against the petitioner in this writ application but the petitioner has also sought for an order quashing the resolution of of the Managing Committee of Futigoda High School, at Futigoda, in the District of 24-Parganas(South). to proceed against the petitioner with a fresh chargesheet and to place the petitioner under suspension. The petitioner has also challenged an order of the West Bengal Board of Secondary Education, contained in its memo No. 24/916/G, dated 18 September 1998, approving the order and/or above resolution of the Managing Committee dated 3 February 2000 for placing the petitioner under suspension with retrospective effect. The petitioner has also sought for an order for quashing the chargesheet issued against him by the Managing Committee of the said school for initiation of a purported disciplinary proceeding. The petitioner has also sought for a restrained order or rather a prohibitory order against the concerned respondents for bearing them for taking any steps or further steps against the petitioner on the basis of and/or pursuant to the said chargesheet and the said order of suspension against the petitioner.
(3.) Since the petitioner had to invoke the writ jurisdiction of this Court thrice in the past and since the petitioner had to appear -also before the quasi judicial authority under the order of this Court to redress his grievance or grievances and for the protection of his status as the headmaster of the above school and since having succeded in the past three writ applications the petitioner had to yet again invoke the writ jurisdiction of this Court for the 4th time or occasion, a short account of the past and the facts at present on the basis of which the petitioner has invoked the writ jurisdiction of this Court for the 4th occasion need be stated in brief.;