JUDGEMENT
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(1.) This is a Rule directed against the State of West Bengal and the Education Directorate thereof and the West Bengal Board of Secondary Education challenging certain orders. The petitioners are the Society and some of the members of the Governing Body of the Society. The facts relating to the making of the present application may be briefly noted.
(2.) Some time towards the middle of the 19th Century, people from South India particularly Tamilians started coming to Calcutta, Howrah and other parts of Bengal in pursuit of trade, commerce, professional employment and Government service. In those days, there was only one Province under the British Government in the South India i.e. Madras Presidency dominated by the Tamilians and such people coming from Madras Presidency were called in Calcutta 'Madrasis' or 'South Indians'.
(3.) In the year 1913 Anglo-Tamil School was established in the premises of Madras Social Club, Champatola Central Calcutta by Tamil speaking people in Calcutta for imparting education to the children of Tamilians. The medium of instruction was Tamil. Late N. R. Iyer, a leading member of the Tamil community in Calcutta took the initiative in establishing the said School and late Sir C. V. Raman, Kt. FRS was closely associated with the said School. In the year 1929-30 the Tamilians started moving from Central Calcutta to South Calcutta. The management of the Anglo-Tamil School purchased a plot of land out of the school funds at 164, Sarat Bose Road for the purpose of constructing a building thereon for shifting the school. However it was decided that a society should be established to run the said School.;
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