MITALI PAUL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This writ application is directed against an order passed by the West Bengal Board of Secondary Education in the matter of non-inclusion of the names of guardians of the students of primary section of Calcutta Airport English High School (H.S.), District Kolkata.

(2.) The above school is an unaided English Medium Higher Secondary School recognized by the West Bengal Board of Secondary Education and West Bengal Council of Higher Secondary Education. It is an integrated school having roll strength of about 2500 in its three sections, i.e., Primary, Secondary and Higher Secondary having a common bank account. The school is lying and situated on a plot of land of Calcutta Airport Authority. It was established in the year 1972. The recognition of the above school was granted in the year 1978. The school building of the above school was reconstructed by the Calcutta Airport Authority.

(3.) According to the petitioners, the primary section was represented by elected representatives of teaching and non-teaching staff of the above section till 2007.