PATHA BHAVAN SOCIETY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) These two writ petitions have been heard together since they relate to the affairs of Patha Bhavan, Dankuni, Howrah (hereafter the school) and shall stand disposed of by this common order. W.P. 30852(W) of 2014, at the instance of the society claiming to have established the school and its office-bearers, challenges an order dated April 23, 2014 passed by the Administrator of the West Bengal Board of Secondary Education (hereafter the Board) deferring consideration of the prayer for grant of special constitution in favour of the school in terms of Rule 8(3) of the Rules for Management of Recognised Non-Government Institutions (Aided and Unaided), 1969 (hereafter the Management Rules).

(2.) W.P. 32372(W) of 2014 is at the instance of an association of teachers of the school complaining of alleged illegal, arbitrary and whimsical acts of the management of the school. They seek appropriate orders to set things right.

(3.) The managing committee of the school was last reconstituted in terms of the provisions of the Management Rules on March 13, 2011. It had life till March 12, 2014. By a general order of the Board, the tenure of the managing committees of all aided and unaided schools which had expired was extended till August 31, 2014. However, it has been ascertained that thereafter, there has been no further extension.