KRISHNENDU SAMADDAR Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This Writ Petition has been filed by the Parents/Guardians of their Wards, praying, that the School Authorities be Directed to admit them in Class V without insisting for any Admission Test as they have successfully completed the Primary Section of the said School.

(2.) The facts of the case are that the Petitioners represent their Wards who were duly admitted in the Primary Section of the Umarani Gorai Mahila Kalyan Girls High School, Asansol. According to the Petitioners, the School has three Sections being the Primary, Secondary and the Higher Secondary Sections. According to the Petitioners, they were shocked to see a Notice on the Notice Board on 8.12.2009 informing, that for the Session 2010-11, the School will take Admission Test for enabling their Wards to be admitted in Class V and therefore, necessary Forms would be supplied on and from 18.1.2010 to 6.2.2010 and the date of the Admission was notified to be fixed on 11.2.2010 at 11 A.M.

(3.) The Petitioners have stated that being aggrieved, they filed a representation before the Headmistress enclosing therewith a copy and Order passed by this Court by which it was held that a Secondary Stream of the School will not hold Tests for the admission of their Students who had come out successfully in the annual Class Test in Class IV in the Primary Section. According to the Petitioners, all the three Sections stated above, are in the same premises of the School and all the three Sections are controlled and managed by the Administration of the same School and therefore, the School should not deny admission in Class V in so far as those students are concerned and who have completed the Class Test of Class IV in the Primary Section successfully.