MANAGING COMMITTEE, SARTE TARAKNATH INSTITUTION, DISTICT MIDNAPORE Vs. THE STATE OF WEST BENGAL AND OTHERS

JUDGEMENT

(1.) Heard the learned Advocate for the Petitioner and the learned Advocate appearing for the Board of Secondary Education, West Bengal.

(2.) In this writ petition the Managing Committee of Sarta Taraknath institution has challenged the order purported to have been passed by the President, Board of Secondary Education by not extending the terms of management being Annexure 'Q' to the writ petition.

(3.) The Managing Committee was an elected body whose lection was held on Oct. 20, 1993. On and from that date it functioned as usual which is apparent from the order passed by the President, West Bengal Board of Secondary Education, in the meanwhile the District Inspector of Schools (S.E.), Midnapore, did not allow the Management to conduct the election. Therefore, the Managing Committee wrote to the President of the Secondary Board for extending the terms of the Managing Committee so that it could comply with the electoral process within the extended limit. But, when the Board of Secondary Education did not pass any specific order regarding the representation which is said to have been submitted by the writ Petitioner. Secondly, the Managing Committee has earlier filed a writ petition in this Court which eventually appeared before Mr. G.R. Bhattacharjee J. (W.P. No. 1453 of 1997) who directed the President, Board of Secondary Education, West Bengal to take a decision regarding the extension of the life of the Managing Committee beyond July 31, 1997 and communicate the same to the school authorities within shortest possible time.