SISIR KUMAR MUKHERJEE Vs. STATE

JUDGEMENT

(1.) Let the affidavit of service be kept on record. This writ application is taken up out of turn with the consent of the parties.

(2.) A notice dated April 10, 2013 issued by the respondent No. 8 Is under challenge in this writ application. By virtue of the notice impugned, the respondent No. 8 declared the date of constituting the Academic Council of Chinsura Deshbandhu Memorial High School (H.S.). District Hooghly. The impugned notice contains the names of voters.

(3.) According to the petitioner he is a non-teaching staff (Group-D) of the above school and he is also a member of the Staff Council of the school under reference. He is not a member of the managing committee of the above school. According to him, he has a right to cast his vote for the purpose of constituting the Academic Council of the above school. He submitted a representation dated April 12, 2013 to the respondent No. 8 for inclusion of his name in the voters' list prepared by the impugned notice. According to the impugned notice, the election for the Academic Council of the above school is scheduled to be held on tomorrow, i.e. April 24, 2013.