G.C.De, J. - (1.) -In this writ petition, the petitioners have challenged the legality of the order dated 29.4.98 passed by the Executive Committee of the West Bengal Board of Secondary Education in compliance with an order dated 20.8.97 of this Court in . The order of the Executive Committee was communicated by the Secretary of the Board on the basis of a Registered letter dated 22.7.98. In fact this is the Third Writ Petition. In this writ petition, the petitioners have challenged the legality of the order dated 29.4.98 passed by the Executive Committee of the West Bengal Board of Secondary Education in compliance with an order dated 20.8.97 of this Court in W.P. 13457(W)/97. The order of the Executive Committee was communicated by the Secretary of the Board on the basis of a Registered letter dated 22.7.98. In fact this is the Third Writ Petition.
(2.) The case has a chequered history. The petitioner No. 1 is the Managing Committee of Darwa Gandhi Smriti Junior High School (hereinafter referred to as 'the school' for brevity) situated in Ward No. 13 of Contai Municipality, Midnapore. The School was established on 10.1.72 with class V and VI and subsequently from 2.1.75 class VII and VIII were a also started. The school has its own building on 39.5 decimals of land, supporting materials as well teaching and non-teaching staff, sufficient students and a moderate fund. It applied to the Secretary, West Bengal Board of Secondary Education seeking its recognition as a 4-class junior High School in 1974 with prescribed fees. The name of the school was enlisted denoting 'C'-category in the list of schools prepared by the Board for the purpose of inspection by the District Level Inspection Team. The District Level Inspection Team duly inspected the school on 27.11.91 and filed a report to the Executive Committee of the Board which turned down the prayer for recognition.
(3.) First writ petition was moved praying for recognition of the school and by an order dated 29.7.93 in C.O. 9274(W)/93 the District Inspector of School was directed to submit a report to this Court by 24.9.93. After the submission of this report the writ petition was finally disposed of by on order dated 22.4.94 directing the Board to grant recognition of the school.;