MANAGING COMMITTEE OF SRI HANUMAN JUTE MILLS HINDI HIGH SCHOOL AND OTHERS Vs. STATE OF WEST BENGAL & ORS

JUDGEMENT

(1.) This writ application has been filed by The Managing Committee of Sri Hanuman Jute Mills Hindi High School, Secretary of the said Managing Committee, Headmaster, eight Assistant Teachers and one non-teaching staff of the said School. By filling the writ application the petitioners have challenged an order passed by the Commissioner of School Education (Commissioner, in short, hereafter) bearing Memo No. 504/1 (17)- LS/1C/317/LS/2014, date: illegible, communicated by the Deputy Director of the School Education dated 1st August, 2017.

(2.) Sri Hanuman Jute Mills Hindi High School (the School, in short, hereafter) was initially run by a Jute Mill namely Sri Hanuman Jute Mills (the Jute Mills in short). According to the petitioners, from the very inception of the School it was a Dearness Allowance getting School (hereinafter referred to as the DA getting School). The School was upgraded to class XII in the year 1977 and recognised by the West Bengal Council of Higher Secondary Education on 27th August, 1977.

(3.) The petitioners say that some financial help under the salary deficit scheme was granted by State Government which was stopped from the year 1984 and the Jute Mills was discharging the financial burden since then but in the year 1985 the Jute Mills stopped providing financial aid to the School and as such the Management of the School became an independent body and took the decision to approach the State Government for bringing the School under Grant-in-aid Scheme. Petitioners further State that in September 14, 2005 the School took a decision to approach the State Government to take up the entire financial liability under Grant-in-aid Scheme so that the teaching staff of the said School did not have to face any hardship for stoppage of financial assistance given by the Jute Mills.