RAM ASARE DWIVEDI Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) In Paras-30 of W.P. No. 9591 (w) of 2009 and W.P. No. 9593 (W) of 2009, the Petitioners, Ram Asare Dwivedi and Vijay Shankar Dixit have stated that identical impugned letters were issued to the other Writ Petitioner. Similar statement has also been made by Madhu Kant Mishra [Petitioner of W.P. No. 9605 (W) of 2009] in Para-34 of his Writ Petition. Since the points argued in all the three cases and the facts were similar in nature, this Court considered all the three Writ Petitions together and accordingly they are being disposed of by one common Order.

(2.) In all these cases the Petitioners have prayed for an Order commanding upon the Respondents to reconstitute the managing committee of the Birla High School situated on 1, Moira Street, Kol- 17 in terms of the provisions of the Delhi School Education Act, 1973 and the Rules framed thereunder or alternatively, in terms of the provisions of the West Bengal Board of Secondary Education Act, 1963 and the Rules framed thereunder.

(3.) The Petitioners have also prayed for setting aside the letters dated 5.2.2009, 3.4.2009, the Memorandum dated 23.4.2009 and the letters dated 24.4.2009,27.4.2009 and 7.5.2009.