- (1.) This is an appeal against order dated August 13, 2008 passed by the Hon'ble Single Judge in W.P. No. 16647 (W) of 2008, inter alia, directing maintenance of status quo, as of that date, in so far as the respondent no. 6 and 7 were concerned, in connection with an application filed under Article 226 of the Constitution of India ('the writ petition' in short) by Kamdevnagar Biswanath Balika Vidyalaya ('the said school' in short) and the Secretary of the said school.
(2.) The respondent no. 7 in the said writ petition is the appellant before this Court.
(3.) Some facts are needed for deciding as to whether the Hon'ble Single Judge rightly exercised his discretion in directing maintenance of status quo by passing the impugned order.;