- (1.) The appellants before us, by presenting WP 482 of 2017, had challenged an order dated 19th June, 2017 passed by the Adhoc Committee of theWest Bengal Board of Secondary Education (hereafter the Board). By such order, the Adhoc Committee animously resolved to disapprove the proposal of the appellants to suspend 4 (four) Assistant Teachers viz. S/Sri O.P. Mishra, Y.N. Singh, S.K. Jaiswal and I.M. Shukla.There was a further direction for resumption of duty by such teachers immediately.
(2.) Despite such order of the Adhoc Committee of the Board, the appellants had not allowed the said 4 (four) teachers to resume duty. Aggrieved thereby, the said 4 (four) teachers as writ petitioners presented W.P. 517 of 2017 seeking direction on these appellants to give effect to the said order dated 19th June, 2017 of the Ad hoc Committee of the Board.
(3.) The aforesaid writ petitions were considered together by a learned Judge of this Court.Learned advocates for the respective parties were heard. Upon such hearing and for the reasons assigned in His Lordship's common judgment and order dated 9th November, 2017, W.P. 482 of 2017 was dismissed whereas W.P. 517 of 2017 was disposed of.These appellants were directed to allow the said 4 (four) teachers to join their respective posts within a period of two weeks from the date of communication of the order.;