GOURI SANKAR GANGULY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) SINCE both the aforesaid writ petitions are inter-related to each other, both the aforesaid writ petitions were taken up for hearing analogously. The writ petition being W.P. No. 1670(W) of 2011 was filed by three members of the Managing Committee of Calcutta Blind School, Behala, Kolkata, challenging supersession of the Managing Committee of the said institution and appointment of an Administrator for managing the affairs of the said institution. The order of supersession of the Managing Committee of the said institution was communicated to the school authority by Officer on Special Duty and Ex-Officio Joint Secretary by his letter dated 14th January, 2011. Appointment of Administrator over the said institution was also communicated to the school authority by the said Officer on Special Duty and Ex-Officio Joint Secretary by another letter dated 14th January, 2011. Both the aforesaid letters were annexed to the supplementary affidavit being collectively marked as Annexure P/8 to this writ petition.

(2.) IN connection with the said writ petition an application for addition of party was filed by some of the employees of the said institution. They have also independently filed another writ petition being W.P. No. 5394(W) of 2011, praying for issuance of direction upon the concerned authority to take necessary steps against the Managing Committee of Calcutta Blind School, Behala, after holding an inquiry as to how the administration of the said institution is being managed by the Managing Committee of the said school. As a matter of fact, the said applicants complain about mismanagement of the said institution by the present Managing Committee and as such they also prayed for supersession of the present Managing Committee in their writ petition being W.P. No. 5394(W) of 2011. Re: C.A.N. No. 2687 of 2011 filed in W.P. No. 1670(W) of 2011.

(3.) SINCE the applicants herein have also filed an independent writ petition praying for supersession of the Managing Committee of the said institution by complaining about the mismanagement of the said institution by the present Managing Committee and further since the subject matter of dispute in the writ petition being W.P. No. 1670(W) of 2011 centres round a common dispute, which is also the subject matter of consideration in the other writ petition being W.P. No.5394(W) of 2011 which was filed by the applicants, this Court does not find any justification to allow the applicants" prayer for addition of party in the instant writ petition as even without adding them as party in the instant writ petition, they got full opportunity to ventilate their grievances in their writ petition which was heard analogously with the writ petition filed by some of the members of the Managing Committee. As such the applicants" prayer for addition of party stands disallowed.