Sudhir Ranjan Roy, J. - (1.) The short but interesting point involved in the present writ petition is whether mere conviction in a criminal case, whatever be its nature, will cost a public servant his livelihood.
(2.) The petitioner, a double Graduate and a General Education Teacher for the Pre-Vocational Training Centre while preparing for his M.A. Examination gets eccentric and is arrested by the Police for shouting in a public thoroughfare. He is charged under Section 290 of the Indian Penal Code for having committed public nuisance and is convicted and sentenced by a Magistrate to pay a fine of Rs. 5/- and in default to suffer simple imprisonment for a day.
(3.) This small incident occurring on December 7, 1967, which ordinarily would have gone unnoticed, results in petitioner's suspension by the Director of Public Instruction, West Bengal, by his order dated June 24, 1968, which continues.;