Dipankar Datta, J.:— The respondents in this writ petition (the college and its authorities) initiated disciplinary proceeding against the petitioner, an Assistant Professor. She was also suspended pending conclusion of such proceeding. The initiation of the disciplinary proceeding together with the order of suspension was challenged by the petitioner by filing a writ petition, which was dismissed. In appeal, the petitioner succeeded. The Hon'ble Division Bench set aside the order of suspension as well as the disciplinary proceeding.
It is not in dispute that the petitioner has been allowed joining but it is her grievance that the authorities of the college have not been allotting classes to her.
Learned advocate appearing for the college could not advance any ground of worth as to why the petitioner has not been allotted classes. The only submission made by him is that there was some confusion as to the date on which the petitioner would take preparatory leave. Ultimately, he has left the matter to the discretion of the Court.
Since the disciplinary proceeding and the order of suspension are no longer in existence, the petitioner ought to be allotted classes by the Principal of the college in the manner classes were being allotted to her prior to initiation of the disciplinary proceeding against her. The Principal is accordingly directed to allot classes to the petitioner and as and when the classes shall be so allotted, the petitioner shall be bound to discharge her duty as an Assistant Professor.
However, it is made clear that if at all the petitioner has been shown to be placed under suspension even after quashing of the order of suspension by the Hon'ble Division Bench, she shall be at liberty to seek deletion thereof by presenting an appropriate representation before the Principal of the college, and I hope and trust that the Principal shall do the needful without any delay.
The writ petition stands allowed. There shall be no order as to costs.
Urgent photostat certified copy of this order, if applied for, be furnished to the parties expeditiously.