Satyabrata Sinha, J. - (1.) These appeals are directed against a judgment and order dated 8th April, 1988 passed in Civil Order No. 14156(W) of 1985 allowing the writ application filed by the plaintiff respondent and directing the President, Adhoc Committee to personally pay costs assessed at 100 Gms.
(2.) The writ petitioner was Head Teacher of Mirpara Ushri Primary School (hereinafter referred to as 'the school'). An order of transfer was passed against him by the Adhoc Committee, District School Board. On 16.8.1982 he filed a writ application wherein this court passed an interim order to the effect that if the petitioner had not join his transferred post, he would be at liberty to join at the said place without prejudice to his rights and contention but if he had already joined the transferred post he would be allowed to continue to do the same but the same would not be allowed to join the post where he was posted. It was further observed that the writ petitioner might be allowed to go on leave if leave rules so permit. Pursuant to the said order an application for grant of leave was filed by the petitioner.
(3.) On 31.8.1982 he received a Memo bearing No. 2008 dated 27.8.1982 directing him to explain as to why a disciplinary proceeding shall not be initiated against him, which contained the following charges : (1) That he left school without any intimation to the authority even to the Secretary of his school. (2) That he did not make over charge of his school to the senior-most Assistant Teacher of his school. (3) That why did he keep his school closed under lock and key cussing dead lock position of the school.;