Surya Kumar Tiwari, J. - (1.) This appeal arises out of the judgment dated 6th March, 1990 passed in Civil Rule No. 9328(W) of 1982 by Mr. Dilip Kumar Basu, J.
(2.) The writ petitioner/respondent No. 1 was appointed on 24th September, 1974 as Assistant Teacher on probation for two years on usual scale and allowances with effect from 1.7.1974 in Punchopota Purbapara Free Primary School. The Director of Public Instruction vide his letter dated 3.10.1974 directed the District School Board to investigate into the allegation that the writ petitioner remains absent from the school and is not an organizing teacher. Until the conclusion of enquiry all future payments of salary to petitioner were also stopped.
(3.) The petitioner filed C. R. No. 11986(W) of 1976 and challenged the impugned letter (Annexure 'D' to the petition) and obtained an ad interim rule. But the same was discharged on 28th April, 1977 and the writ application was dismissed for technical reasons. C. R. No. 6779(W) of 1974 had been filed by one Jadunath Biswas challenging the appointment of petitioner as Assistant Teacher. The Court directed the authorities to enquire and pass necessary orders in the matter. Enquiry was duly held and it was found that the petitioner was an organizing teacher.;