MAHARAJ SINHA,J. - (1.) An order of suspension dated 8 September, 2003 reference No.GB/44/03, issued against the writ petitioner herein, Chandan Kr.Singh,by the Secretary on behalf of the governing body of the founder body of Diocese of Barrackpore is essentially under challenge in this writ application.
(2.) By virtue of the said order of suspension the petitioner has still remained suspended and has not been able to discharge his duties as the headmaster of C.M.S. St.John's High School, at Krishnagar in the District of Nadia ever since,though the said order of suspension was not approved "by the Committee constituted under Section 24 of the West Bengal Board of Secondary Education Act 1963" and though the concerned District Inspector of Schools informed the Secretary of the C.M.S. St.John's High School,at Krishnagar (hereinafter referred the said school) that the petitioner, Chandan Kr.Singh should be allowed to join his duty and act as per order of the Secretary, West Bengal Board of Secondary Education meaning thereby the said order of disapproval of the said order of suspension against the petitioner of the said Section 24 Committee dated 9 February 2004.
(3.) When the present writ petition was first moved an interim order was made by this Court on 23 December 2003 to protect the interest of the petitioner and by virtue of the said interim order the school authority was restrained from dismissing the petitioner from his post of headmaster of the said school or rather prohibited the school from adopting any resolution for dismissing the petitioner form his headmastership of the said school.;