ANKANA SUR Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Both the application being CAN 1 of 2025 and the connected writ petition are taken up together for consideration in presence of the learned advocates representing the parties.

(2.) Writ petition was filed seeking appointment of Administrator in Kasba Chittaranjan High School for Girls' (H.S.), Kolkata (hereinafter referred to as 'said school') as according to the petitioners Managing Committee of the said school was not functioning properly.

(3.) In the application petitioners/applicants have questioned one e-mail letter dtd. 18/9/2025 whereby said school authority decided to appoint one Nabamita Bhuiya as Teacher-in-Charge in place of petitioner no.1/applicant.