AMAR CHANDRA GHOSH Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. S.M. Chakraborty, learned senior counsel assisted by Ms. P. Chakraborty, learned counsel, appearing for the appellant. Also heard Mr. Dipankar Sharma, learned Addl. Government Advocate appearing for the respondents-State.

(2.) This writ appeal is directed against the order dtd. 7/1/2021 passed by the learned Single Judge in WP(C) No.630 of 2020 whereby the learned Single Judge has not appreciated the impugned order passed by the respondent No.2, the Director of Secondary Education, Tripura dtd. 7/8/2020 which was under challenge and consequently, dismissed the writ petition.

(3.) The case of the appellant, in short, is that a private school in the name of Budhai Saha Primary School was established in Dalura village way back in the year 1990. The said school was recognized by the Government in the year 1992 and it started receiving Grant-in-Aid from the respondents w.e.f. 1/1/1993. But on 7/8/2020 the Director of Secondary Education, Government of Tripura issued a notification to the effect that the Grant-inAid in the name of the said school was to be discontinued w.e.f. 1/9/2020 on the ground of poor number of students admitted in the school during the academic year 2020-21 and consequently, closed the said school. All the teachers working in that school were withdrawn and posted to the Ramkrishna Ashram Vidyamandir, Gangail Road and the students who were enrolled in that school were ordered to be admitted in Pallimangal H.S. School, Khayerpur.