BEJOY CHANDRA SAHA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The instant writ petition is filed by the Secretary of Managing Committee and the Headmaster of Baharal P. I. S. High School.

(2.) According to the petitioners, the tenure of the Managing Committee has been extended from time to time and last such extension is up to 31-10-2000. The Managing Committe made applications before the Board for Extension of the term of the Managing Committee and no action having been taken thereon by the Board, a writ application was filed being W. P. No. 5769/(W) of 2000 which was disposed of by an order dated 10-5-2000 inter alia, directing the Board to treat the writ application as representation and to consider the same upon giving an opportunity of hearing to the petitioners and by passing a reasoned order within 6 weeks from the date of communication of the said order.

(3.) Pursuant to the aforesaid order of Court, the Board took up the matter and fixed 10-7-2000 as the date of hearing. On the said date, however, the petitioners did not appear and instead made a prayer for adjournment of 6 weeks by their letter dated 7-7-2000 which, it is averred, was submitted to the office of the Board at 10.30 a.m. on 10-7-2000 (Annex. P-11). It is further averred that on 11-7-2000 Assistant Inspector of Schools handed over a copy of the Telegram sent by the Board to the petitioner No. 2 (Headmaster) who was on leave on 11-7-2000 when he joined school on 12-7-2000.