- (1.) The question involved in this writ application is whether a teacher can be kept under suspension indefinitely on the sole ground that he had been arrested and kept in custody in connection with criminal proceedings initiated against him.
(2.) The petitioner, a teacher of Bani Vidyalaya High School at Burnpur in Burdwan, hereinafter referred to as the school, was suspended on or about 29th November, 1999 by the Managing Committee of the school and has since been kept under suspension in the circumstances stated hereinafter.
(3.) On or about 26th June, 1991 the petitioner got married. After over 7 years of marriage, the petitioner's wife Indu Devi lodged a complaint against the petitioner under Section 498A and Section 379 of the Indian Penal Code and also Sections 3 and 4 of the Dowry Prohibition Act, 1961.;