DIPANKAR DATTA,J. - (1.) In compliance with the order dated 20th July, 2018, Ms. Sujaya Goswami, Teacher-in-charge of Bishnupur Girls' High School (H.S.) (hereafter the school), who also happens to be the ex-officio Secretary of the managing committee of such school, is present in Court. She has filed an affidavit and has thereby complied with the requirements of such order.
(2.) We are also informed that Mr. Jyotirmay Basu, Officer-in-charge, Chakdaha Police Station is present in Court. He is represented by Mr. Chattopadhyay, learned advocate for the State, duly assisted by Ms. Iti Dutta, learned advocate.
(3.) In the affidavit that has been filed today, the said teacher-in-charge has specifically pleaded that at no point of time was any disciplinary proceeding initiated against the appellant/writ petitioner (hereafter the appellant) although she had been placed under suspension in contemplation of such proceeding. It has also been pleaded that since she was not the teacher-in-charge of the school at the relevant point of time when the appellant was dis-allowed permission to resume duty upon revocation of the order of suspension, she is not well aware of the reasons as to why the managing committee of the school in a meeting held on 27th August, 2011, while branding the appellant as unreasonable, arrogant and indisciplined, had observed that her service is no longer required in the school.;