ELAHI BOX MANDAL Vs. STATE OF W.B.

JUDGEMENT

(1.) These two writ petitions were heard together and are disposed of by a common judgment. The writ petition No. 19285 (W) of 2010 is at the instance of the Secretary, President, Head Sahayika and Sahayikas of Jhowbona Vikutala Colony Sishu Siksha Kendra and also two of the guardians of the pupils studying in the said Sishu Siksha Kendra (SSK), praying for an order to rescind, cancelled and quashed the Memo No. 649 (7VSSK/EN dated July 28, 2010 whereby and whereunder, the District Nodal Officer, Murshidabad directed the said S.S.K. to run at Gram Sansad-4 instead of Gram Sansad-10.

(2.) The writ petition No. 24990 (W) of 2010 is filed by the permanent residence of Jhowbona Vikutala Colony situate under Gram Sansad-4 in the district of Murshidabad who are also the respondent in W.P. No. 19285 (W) of 2010 praying for an order to implement of the said Memo No. 649 (7)/SSK/EN dated July 28, 2010.

(3.) Admittedly, the said SSK was located at Gram Sansad No. 4 which is adjoining to the village Trimohini under Gram Sansad-10 and both the Gram Sansad are under No. 2 Kederchandpur Gram Panchayat. Both the Gram Sansad are separated by rivulet and are assessable to each other by a bamboo bridge.