TEACHER-IN-CHARGE OF CALCUTTA AIRPORT ENGLISH HIGH SCHOOL Vs. WEST BENGAL BOARD OF SECONDARY EDUCATION

JUDGEMENT

(1.) This Mandamus appeal is directed against an order passed by the Learned Single Judge of this court on 30th June, 2014 in W.P. No. 6872(W) of 2014 at the instance of the appellant who was the respondent No. 8 in the writ petition.

(2.) By the said order, direction was given for holding election for reconstitution of the Managing Committee of the school. Detailed modalities as to how such Managing Committee of the school will be reconstituted have been provided in the said order.

(3.) The teacher-in-charge of the said school who was the respondent No. 8 in the said writ petition, felt aggrieved as the teaching and non-teaching staff of the primary section were allowed to participate in the election for reconstitution of the Managing Committee of the said school.