Satyabrata Sinha, J. - (1.) This appeal arises out of a judgment and order dated 4th May, 1995 passed by a learned Single Judge of this Court whereby and whereunder the petitioner's writ application questioning the order dated 24.06.1991 passed by the Appeal Committee of the West Bengal Board of Secondary Education dismissing the Appeal preferred by the writ petitioner, Inter alia against an order issuing a second show-cause notice in a disciplinary proceedings filed against the writ petitioner was dismissed.
(2.) The appellant In the said writ application, inter alia, bad prayed for issuance of a writ of or in the nature of certiorari for quashing the aforementioned order passed by the Appeal Committee as also for a writ of or in the nature of mandamus directing the respondents to appoint an Administrator in the school in place of the Managing Committee and for a declaration that the appointment of the respondent Nripati Chowdhury as Administrator of the school was illegal and void.
(3.) The fact of the matter shortly stated Is as follows:- The petitioner at the material time was appointed as a Headmaster on 01.01.1963. The term of the Managing Committee was valid till 30th June, 1985. The term of the Managing Committee was extended till November 30.1986. On or about 6th May, 1987 an Administrator was appointed as Managing Committee bad become defunct. On 1st September, 1989 the appellant was placed under suspension which was subsequently approved by the West Bengal Board of Secondary Education (hereinafter referred to as the Board). An appeal was preferred by the appellant against the said order of suspension before the Appeal Committee which was marked as Appeal No. 6 of 1990.;