MADHURI BHATTACHARYA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) By this writ application, theHeadmistress of the concerned school, has prayed for setting aside the Memo No. 917/G dated 26th March, 2003 being Annexure 'P-81 and Memo No. 918/G dated 26th March, 2003 being Annexure 'P-9" to the instant writ application.

(2.) By the first order, the West Bengal Board of Secondary Education had drawn attention of certain irregularities or complaints about the affairs of the concerned school to the Secretary and direction was given to take remedial action in the matter. By the second order the Board conveyed the decision of the Executive Committee adopted at its meeting held on 28th November, 2002 to extend the life of the Managing Committee for a period of six months or till reconstitution of the Managing Committee whichever is earlier.

(3.) So far the first order is concerned, after going to the same, I find that the Board did not commit any illegality in drawing attention of the Secretary to certain irregularities^nd or controversies which had arisen as regards management of the school and there was no wrong on the part of the Board in directing the Secretary to take remedial action. In terms of West Bengal Board of Secondary Education Act, the Board being Supreme in the matter of management of the institution, there was no illegality on the part of the Board in passing such direction in exercise of its power of superintendents. I, thus, find no reason to interfere with the direction embodied in Annexure 'P'-8'.