GAUTAM DEBNATH Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Petitioners are fathers of two students studying in one Budhai Saha Primary School which is a grant-in-aid school. By the impugned order, the Education Department, Government of Tripura has decided to shut down the school on the ground that in Class - I to V there are only 18 students enrolled. It is, therefore, not viable to continue the school at the Government cost. The existing students and teachers and non-teaching staffs are to be absorbed in nearby schools.

(2.) Considering the reasons cited in the impugned order, I am not inclined to entertain this petition at the hands of the parents of the students. The order would suggest that there are 5(five) teaching and non-teaching staff members of the school receiving salary from Government funds as against that there are only 18(eighteen) students studying in five classes.

(3.) The petitioners have already made a representation to the Government on 13th August, 2020 which is pending. I leave it to the petitioners to pursue such representation before the authorities who may dispose of the same expeditiously and preferably within one month from today.