KISANLAL SINHA ROY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) - The petitioner is an approved permanent Headmaster of Rahimpur Nabgram High School, an aided institution. The petitioner was appointed as Headmaster of the said school on 30th June 1978 and his appointment as Headmaster was approved on 30th November 1978.

(2.) It has been stated by the petitioner that he has been working as headmaster in the said school till he was physically prevented from entering the school premises on 12th May 1995. It has also been submitted on behalf of the petitioner that on 10th May 1995 the said petitioner was physically assaulted by some anti-social elements under the leadership of three Assistant teachers of the said school just outside the school gate.

(3.) The petitioner lodged FIR with the local Police Station immediately thereafter. On the same date, the petitioner also wrote a letter to the Secretary of the school intimating the aforesaid incident of assault. The petitioner also by a written communication dated 22nd May 1995 informed the District Inspector of Schools (SE), Hooghly about the aforesaid incident of physical assault which took place just outside the school gate on 10th May 1995.