Shivakant Prasad, J. - (1.) This appeal is directed against the judgment and order dated 25th January, 2016 passed in W.P. 25663 (W) of 2016 on the grounds that the judgment impugned is not tenable in law in fact.
(2.) None has moved the appeal and the application for stay of operation of the order impugned today.
(3.) However, upon consideration of the order impugned, we find that the petitioner/respondent no.1 had moved before the writ court for the reason that the writ petitioner was suspended by invoking Rule 7(1) of the West Bengal Primary Education (Conduct of Service of Teachers of Primary Schools) Rules 2001 (hereinafter referred to as the said 'Rules') as the primary school has power to place a teacher under suspension where an enquiry under Rule 9(1) of the said Rules against the petitioner/respondent no.1 was contemplated by the Primary School Council. However, such decision has to be taken by the Council.;