Amal Kumar Deyati Vs Chairman, Howrah District Primary School Council & Ors.
.... cordingly prayer has been made for setting aside the same and for permitting him to resume his duties. Rule 7(2) though mentions about deemed suspension but at the same time it specifically mentions that suspension will be given effect from the date of detention until further orders. Admitt ...
Calcutta High Court (Appellete Side)
Barnali Ghosh Vs State Of West Bengal & Anr.
.... n to have issued memo No.377 (3) dated 11th June, 2020 to the writ petitioner. The version of the respondents in the instant writ petition wherein the District Inspector of School Primary Education, Purba Bardhaman has been impleaded as respondent No.7 cannot be different from that taken in the ...
Calcutta High Court (Appellete Side)
Bimal Kumar Halder Vs State Of West Bengal & Others
.... tion he has placed reliance upon the Rules 7, 8 and 9 of the West Bengal Primary Education (Conduct of Service of Teachers of Primary Schools) Rules, 2001 (in short, the said Rules). Mrs. Bhattacharya, learned advocate appearing for the State respondents denies and disputes the contention ...
Calcutta High Court
Jalpaiguri District Primary School Council & Ors. Vs Amal Kumar Debnath & Ors.
.... e Trial Court was that the Rule 7(3) of the said Rule was not complied with which provides that every order of suspension of Rule 7(1) shall be communicated to the Director of School Education, Government of West Bengal and the Board. 4. The learned Trial Court directed the District Primary Schoo ...
CALCUTTA HIGH COURT
Arun Kumar Hazra Vs The State of West Bengal and Others
.... plea of waiver to be raised against the appellant and that plea should have been rejected in limine. (Emphasis Supplied) 22. Although the right to relief should be judged on the basis of the fact existed as on the date of the suit or the legal proceeding but certain developments which has a ma ...
Calcutta High Court
Dilip Kumar Biswas Vs State of West Bengal and Others
.... ction which can be taken by the disciplinary authority. Admittedly, in the instant case no further action has been taken after the order of suspension. In case of Mr. Bibhas Chandra Paria Vs. The State of West Bengal and Others, this Court deprecates the action of the authorities in keeping an em ...
Calcutta High Court
Soma Majumder Vs State of West Bengal
.... of the West Bengal Primary Education Act, 1973, gives full power for an enquiry to be conducted and the enquiry team is not a disciplinary authority as described under Rule 2(d) of the Conduct Rules. The enquiry is being conducted in accordance with section 100 of the West Bengal Primary Education A ...
Calcutta High Court
Sk. Sultan Ali Vs The State of West Bengal and Others
.... d directed the order of conviction to remain stayed till 30th September, 2010, while extending the interim bail till that date. 5. On 30th September, 2010, the learned Sessions Judge, Howrah, confirmed the interim bail and stayed the operative portion of the judgment and order dated 9th August, 2 ...
Calcutta High Court
Mithun Saha Vs The State of West Bengal and Others
.... by his wife u/s 498A of the IPC. The criminal case has been started and have not been decided finally as yet. Rule 7(2) of the 2001 Rule envisaged that the moment an employee is detained in custody for more than 48 hours in connection the criminal charges, he shall be deemed to have been suspended ...
Calcutta High Court
Sri Gurupada Mandal Vs State of West Bengal and Others
.... nts showing that he had qualified in the school final examination in 1975 conducted by the BVPS without having Bengali and Mathematics as combination subjects. Not having studied Bengali and Mathematics, the school final examination passed by the Petitioner could not be treated as equivalent to the ...
Calcutta High Court
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