SUKANTA CHATTOPADHYAY Vs. KAKALI BHATTACHARYA

JUDGEMENT

(1.) Petitioner herein has assailed the proceeding being CR No. 187 of 2017 under sec. 500 of IPC presently pending before Learned Judicial magistrate, 3rd court ChandanNagar.

(2.) The petitioner states that he was the Headmaster of a school and retired from his service on 30/9/2023. The husband of the opposite party herein was appointed as an assistant teacher of the said school in March 1988. He was issued a charge sheet on 7/5/2002, calling upon him to give reply within a fortnight, but he did not give any reply within the stipulated period. After issuing the aforesaid charge sheet, the school authority sent proposal on 30/5/2002 to the Secretary of the West Bengal Board of Secondary Education, for dismissal of the husband of the opposite party herein from his service. In reply, the Board of Secondary Education by a letter dtd. 2/8/2002, requested the school authority to follow the direction contained in the Board Circular no. S/606 dtd. 21/6/1982.

(3.) Thereafter, the managing committee of the said school in its meeting dtd. 25/9/2002 vide MC Resolution no. 03(b) resolved to suspend the husband of the opposite party herein with immediate effect in terms of aforesaid Board's circular and as a result he was suspended with effect from 27/9/2002.Therafter the said school by a letter dtd. 30/9/2002 prayed before the said Board for granting approval of his suspension, in response to which the Board granted approval to the aforesaid proposal of the school on 24/12/2002.