- (1.) The Court : As the subject matter of consideration in both the writ petitioners is an order dated 18.9.98, both the writ petitions, with the consent of the learned counsel for either parties have been taken up analogously and are being disposed of by this common judgment.
(2.) W.P. No. 2104 of 1998 is filed by the Managing Committee of the School is question, questioning the order being Memo. No. 24/9163/G dated 18.9.98 being annexure 'F' to the writ application, passed by the Committee constituted under section 24 of the West Bengal Board of Secondary Education Act, 1963 for dealing with the case relating to the disciplinary proceedings against teachers and non-teaching employees of the recognised Non-Government Institutions (Aided and Unaided) of the Management Rules. By the impugned order, the action of the Managing Committee placing the respondent No. 7, Headmistress under suspension has not been approved.
(3.) A.S.T. No. 1901 of 1998 is filed by Smt. Kalyani Mondal, Headmistress of the school in question. The relief claimed in the above writ petition is for issue of a writ in the nature of mandamus upon the respondent school authority to allow the petitioner to join the school and discharge duties in the capacity of Headmistress in the event of disapproval of her suspension by the section 24 (sic) Committee of the West Bengal Board of Secondary Education. The order dated 18.9.98 being memo. No. 24/9163/S passed by the section 24 (sic) Committee, disapproving suspension has been annexed to the writ petition being annexure 'G'.;