Jayanta Kumar Biswas, J. - (1.) In my view, such a frivolous writ petition as the present one should be dismissed with exemplary costs so that the decision acts as a deterrent for litigants like the petitioner.
(2.) The petitioner was appointed as a primary school teacher on April 7th, 1961. On June 10th, 1968 he was promoted to the post of head teacher. As head teacher he was working in Mendabari G.M.P. School, which was within jurisdiction of then District School Board, Jalpaiguri. On July 12th, 1970 he left the school without handing over charge, and without giving any intimation to any authority.
(3.) In 2004 he moved this court by filing Writ Petition No. 3494 (W) of 2004. Before that he had made a representation to the district inspector of schools dated November 24, 2003 praying for release of all retiral benefits, In that he contended that since the authority never suspended him or terminated his service, he was entitled to get all benefits upto January 31st, 2002, when he had reached the age of superannuation.;