SWAMI SADANANDA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) In this writ application, the petitioner being the Secretary of Ramkrishna Ashram Junior Basic School, has inter alia challenged the orders dated 28th November, 2006 and 14th May, 2007 issued by the Joint Secretary to the Government of West Bengal, School Education Department, Primary Branch, refusing to approve appointment of five teachers of Ramkrishna Ashram Junior Basic School and has further sought orders on the respondents to approve the appointment of the existing 9 members of the teaching staff of the said school.

(2.) Sri Ramkrishna Ashram, Nimpith in District South 24-Parganas is a registered society comprising of monks who are devotees of Sri Ramkrishna. Sri Ramkrishna Ashram has established schools and libraries in Nimpith, South 24-Parganas and also at Kaikhali, South 24-Parganas. The schools established by the Sri Ramkrishna Ashram cater mainly to the under-privileged Scheduled Caste and Scheduled Tribe children of the Sundarban area.

(3.) By an Order No.845 Sc./PII/4S-99P-62 dated Calcutta the 12th September, 1963, the Government of West Bengal, Education Directorate sanctioned grant-in-aid for Ramkrishna Ashram Junior Basic School. Nine posts of teachers have been sanctioned for the Ramkrishna Ashram Junior Basic School since 1963. The burden of salary of the sanctioned teachers of Ramkrishna Ashram Junior Basic School, Nimpith has been borne by the Government of West Bengal. The school was duly recognized by the Director of Public Instruction. Government of West Bengal and accordingly granted aid.