Arijit Banerjee, J. - (1.) The undisputed facts of the case leading to the present writ application are as follows.
(2.) The writ petitioner (in short 'Gobinda') participated in the selection process for appointment to the post of Additional Para-Teacher and upon being successful in the selection process was appointed as an Additional Para Teacher at the Chandpur Upendra Nath High School (H.S.)(in short the 'School'). This was in June, 2007.
(3.) While Gobinda was serving as a Para Teacher in the said School, a complaint was lodged against him by one Madhumita Mondal alleging that Gobinda had behaved in an indecent manner with her. On the basis of such complaint, which was lodged on 4 July, 2007, the Managing Committee of the School discharged Gobinda from the post of Additional Para Teacher by adopting a resolution on that date itself i.e. 4 July, 2007.;