Mir Dara Sheko, J. - (1.) Though both the matters were almost heard on merits on the last occasion, but they were kept pending only to satisfy the court as to whether in terms of rule 23 the approval of the concerned Director was taken by the school authority in respect of the action taken in the respective cases.
(2.) Mr Biswaroop Bhattacharya appearing for the headmaster in addition to his argument held earlier apprised the court that either of the teacher or non-teaching staff was not removed or dismissed from service but as a consequence of the conduct observed by the school authority and the managing committee the action under reference was taken by which the writ petitioner in WP No.22936(W) of 2016 being a teacher was removed from the secretary-ship of the academic council and other writ petitioners in WP No.24140(W) of 2017 namely Chandan Kumar Chatterjee and Dibakar Mondal elected from teacher category and Niren Mistry being a non-teaching staff were removed from the membership of the managing committee.
(3.) Grievance of the writ petitioners in both the WPs is that they have been illegally removed and the principle of natural justice has been violated without initiation of any disciplinary proceeding or opportunity of hearing.;