RAMAKRISHNA VIVEKANANDA MISSION Vs. STATE OF W B

JUDGEMENT

(1.) The appellant-Ramakrishna Vivekananda Mission (for short, the Mission) has challenged in these appeals a common judgment of the Division Bench of the High Court whereby two appeals challenging the order of a learned single Judge and a Writ Petition No.18402 (W) of 1997 filed by the Mission were dismissed.

(2.) The Mission is running a school known as Ramakrishna Vivekananda Mission Vidya Bhawan. The school is affiliated to the West Bengal Board of Secondary Education (for short, the Board) and is governed by the West Bengal Board of Secondary Education Act, 1963 (for short, the Act). The two private respondents Swapan Panda and Tapan Negoi were appointed as teachers in the School in the years 1977 and 1986 respectively. Both were approved teachers. The other respondents in these appeals are State of West Bengal and the education authorities under the Act.

(3.) The West Bengal Board of Secondary Education (Manner of Hearing and Deciding Appeals by Appeal Committee) Regulations, 1964 (for short, the Regulations) and Management of Recognized Non-Government Institutions (Aided and Unaided) Rules, 1969 (for short,, the Rules) have been framed under the provisions of the Act.