PRAN GOPAL ROY Vs. LAKMI BANERJEE
LAWS(CAL)-1995-4-35
HIGH COURT OF CALCUTTA
Decided on April 26,1995

Pran Gopal Roy Appellant
VERSUS
Lakmi Banerjee Respondents

JUDGEMENT

S.B. Sinha, J. - (1.) This application is directed against an order dated December 19, 1991, passed by the Sub -Inspector of Schools, Primary Education, Calcutta, Circle -ll, in terms whereof salaries of 5 teachers including the Petitioners, who are 3 in number, were directed to be held up.
(2.) The fact of the matter is not required to be stated in details in view of the order proposed to be passed* by me. Suffice it to say that an Administrator had been managing the affairs of the school. The said Administrator allegedly was appointed a long time back by the District Inspector of Schools (P.E), Calcutta.
(3.) The case made out in the affidavit -in -opposition appears to be that the Headmaster of the school has been withholding the attendance registers as a result whereof the Administrator had not been able to verify the same and monthly returns could not be sent to the appropriate authority for the purpose of making payment.;


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