IN RE GAUTAM LAHIRI Vs. STATE

JUDGEMENT

(1.) When it is time for the Appellant's ward to revise and reassess his skills for the Board examinations, designs of the Respondent No. 4 (The Principal, WWA Cossipore English School) pushed the entire family to the precincts of litigation of the writ jurisdiction of the High Court.

(2.) Praying for direction upon Respondent No. 3 (The Managing Committee of Cossipore English School) and Respondent No. 4 to give permission to Master Abhishek Lahiri, son of the Petitioner, to take the test. Writ petition No. 9238(W) of 2010 (Annexure-PS at page 147 of the stay petition) was taken out by the present Appellant.

(3.) Hon'ble Single Judge by His Lordship's judgment and Order under Appeal dated December 24th, 2010 (Annexure-P6 at page 166 of the stay petition) disposed of the writ petition by refusing to accede to such prayer. But however, gave directions to allow the Appellant's son to take the annual examination for promotion from Class IX to Class X by waiving the attendance criteria. His Lordship further directed that in the event he secures the same, he will be promoted to Class X for pursuing further study.