SAMAPTI CHATTERJEE,J. - (1.) The petitioner has filed the present writ petition for cancellation of the impugned letter dated 29th September, 2012 being Annexure 'P-16' of the writ petition whereby it was unanimously resolved in the meeting no.10 dated 20th September, 2012 that the service of the petitioner as an assistant teacher in physical science is no longer required in favour of Neturia Girls High (H.S) School.
(2.) The petitioner's case in brief is as follows :- The petitioner was appointed as an assistant teacher of science group in Netural Girls High (H.S) School on 27th April, 1989 and subsequently her appointment was approved by the District Inspector of School (SE) Purulia on 15th July, 1989. Since 2001 onwards due to prolong illness and the pedency of divorce suit before the Learned Burdwan Court the petitioner could not attend the class for a considerable period of time for which the petitioner made repeated application for sanction of medical leave and other leave as per leave rules by submitting Doctor's certificate in support of her illness and absence.
(3.) Mr. Saugata Bhattacharyya, learned Advocate appearing for the petitioner contended that the petitioner also on 16th July, 2003 made a representation to the District Inspector of School (SE) Purulia praying for extraordinary leave in view of her illness and she also requested vide letter dated July, 2003 to concerned District Inspector of School (SE) Purulia to take a necessary step on that issue. Ultimately on 29th October, 2009 the petitioner went to join her duty but the school authority refused to permit the petitioner to resume her duty on the pretext that issue of resumption of duty of the petitioner would be discussed in the next meeting of the Managing Committee of the school that was endorsed in the said letter of petitioner on 29th October, 2009.;