- (1.)The point for consideration, in this Rule, is whether the respondent Nos. 3 to 12 are entitled to function as the Managing Committee of Fulkushma High School and to suspend the petitioner from the post of Headmaster of the said School.
(2.)The West Bengal Board of Secondary Education accorded recognition to the said school in the year 1958. In the year 1961 the Managing Committee of the School was reconstituted in accordance with the rules of management framed by the West Bengal Secondary Education. In the said election respondent Nos. 3 to 12 were respectively elected as office bearers and members of the Managing Committee. The West Bengal Board of Secondary Education granted approval to the Managing Committee with effect from 16th July, 1961. Thus, the term of the respondent Nos. 3 to 12 as members of the Managing Committee expired on 15th July, 1964. Admittedly the Board did not extend the term of the said Managing Committee.
(3.)In the year 1967 there was a purported election for reconstitution of the Managing Committee of the School. One Sudhanshu Sekhar Saha obtained Civil Rule No. 53 (W) of 1968 challenging the said election. I understand that the said Rule has since succeeded and the election held in 1967 has been quashed.