DIPANKAR DEY Vs. STATE OF ASSAM

JUDGEMENT

(1.) The subject matter of challenge in this revision petition is the decision of the concerned school authorities to start classes of the Silchar Collegiate School in single shift at 8:45 AM and to change the existing timing from 7:20 AM to 8:45 AM for KG-I to Class-I and from 10:30 AM in respect of Class-II to Class-X with effect from 1.1.2010.

(2.) I have heard Mr. A.K. Goswami, learned Senior Counsel assisted by Ms. P. Sarma, learned Counsel for the Petitioners and Mr. N. Choudhury along with Mr. S.P. Choudhury, learned counsel appearing on behalf of Respondent Nos. 3, 4 and 5 and Mr. S.C. Biswas, learned counsel for Respondent No. 6. Also heard Mr. M.K. Misra, learned Standing Counsel, Education for the official Respondents.

(3.) Shorn off details necessary facts for the purpose of disposal of the writ petition are as follows: