DIPTI GANGULY Vs. STATE OF W.B.

JUDGEMENT

(1.) As all these appeals being related to the same school and keeping in view the nature of controversy were heard together are being disposed of by this common judgment.

(2.) These appeals depict a sordid state of affairs as to how the officers of the West Bengal Board of Secondary Education Administration and ad hoc committee appointed by it superseding the Managing Committee and the teaching staff can take recourse to litigations with a view to project their personal egoes ultimately reflecting upon their performance in the matter of administration of school and consequent sufferance of the pupils thereof.

(3.) The basic fact of the matter is as follows:- 11 teachers of the school allegedly formed a group and started making allegations against the Managing Committee. The said group filed a writ application being C.O. No. 10391(W)/94 ( Supriya Bhaduri and others Vs. State of West Bengal and others) for appointment of an Administrator by superseding the Managing Committee whereupon Tarun Chartterjee, J. by an order dated 1.10.1995 directed the Director of School Education to consider their grievances.