Bankim Chandra Ray, J. - (1.) There are two writ petitions, one filed on June 17, 1980 by the three persons who are petitioners Nos. 1, 2 and 3 of them petitioner No. 1 is a guardian, petitioner No. 2 is tho Head Clerk-cum-Accountant of Sohanlal Deoralia Balika Vidyalaya and the petitioner No. 3 is also one of the members of the non-teaching staff of the school; the other filed on June 19, 1980 by the same three petitioners. In the earlier petition the petitioners challenge the inaction on tho part of the West Bengal Board of Secondary Education in not extending the term of Mr. Sarojesh Mukherjee, respondent No. 7, who was appointed administrator of the School, on the ground that the term of the administrator had expired on May 20, 1980 and inspire of repeated requests for expending his term nothing was done in this respect. In the second petition an order dated June 12, 1980 appointing Mr. Hari Kumar Mukherjee, Assistant Inspector of Schools (S.E.), Howrah, respondent No. 8 as Administrator of the School by the President, West Bengal Board of Secondary Education, has assailed on the ground of mala fide and in violation of the provisions of Section 28(2) of the West Bengal Board of Secondary Education Act, 1963.
(2.) These applications were listed on June 19, 1980. On that day, it was directed that the applications would appear on Monday next and in interim order of maintaining status quo as on that date till the hearing of these applications was made. Certain other directions were also given on that day. Pursuant to the said direction Mr. Sarkar appeared on behalf of the State respondents and Mr. Suprokash Banerjee appeared on behalf of respondents Nos. 1, 2 and 3.
(3.) Three applications for addition of parties have been filed, one on behalf of the three petitioners who claim to be guardians their wards aiding in the school through their learned Advocate Mr. Pradipto Roy, another application for addition of parties was filed through Mr. Biswa Nath Chakraborty, learned Advocate by Smt. Maya Sharma, Headmistress of the said school and the last application for addition of parties was filed through their learned Advocate Mr. N.K. Mitra, on behalf of the three petitioners who claim to be the teachers and members of the non-teaching staff of the school.;