Jayanta Kumar Biswas, J. - (1.) The six petitioners in this petition under Article 226 dated December 7, 2004 claim that they are the Secretary, the Vice-President, the Headmaster, the teachers' representatives, the representatives of non-teaching staff, etc. of the one Amchura Jr. High School in Amchura of the district Bankura. They are aggrieved by the decision of the West Bengal Board of Secondary Education communicated by the Secretary of the Board by his letter dated November 19, 2004, Annexures P-21 at p-111. In the letter the secretary stated that request for recognition of the institute was considered by the recognition committee and executive committee of the board, and that for the reasons mentioned in the letter the committees were of the view that it was not a fit case for grant of recognition.
(2.) One of the grounds on which the committees concerned of the Board decided not to grant the institute recognition is that the school education department of the State Government did not recommend in favour of grant of recognition to the institute.
(3.) Mr. Banerjee, Counsel for the petitioners, submits that the Board has rejected the institute's request for recognition on several occasions. He submits that the State Government has not disclosed reasons why it was not inclined to recommend grant of recognition to the institute, though the district level inspection team recommended grant of recognition and the director of school education did not give any adverse report or opinion.;