RAJIB CHAKRABORTY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Under extraordinary circumstances this bench had to be reconstituted before the returnable date of the applications.

(2.) The situation is this. It is alleged by a sec. of parents/students mostly of G.D. Birla Centre for Education, Mahadevi Birla Sishu Vihar, Adamas International School and some other schools that very arbitrarily the school authorities are not granting promotion to students, withholding their report cards and not allowing them to join the higher class in the new session on the pretext that school fees have not been paid. The schools are charging a much larger amount than that directed to be charged by our interim orders.

(3.) We have heard Mr. Sabyasachi Chowdhury and Mr. Aniruddha Mitra for Ashoka Hall Group of Schools and Adamas International School respectively. Both learned counsel denied the allegations.