- (1.) The petitioner of this writ petition is the Headmistress of Bhawanipur Santi Shree Vivekananda Kanya Vidya Mandir, P.O.- Debhog, P.S.- Bhawanipur, Dist- Midnapore and she is representing the school for moving this writ petition as representative of the school she is moving this writ petition against the inaction on the part of the Respondent Authorities. The school is a junior high school being recognised as Class IV school and therefore the school to get permanent extension of recognition made several representations. As the students of the said school are all girls having studied up to Class IV only they are suffering hard for their higher studied for taking admission in other schools far away from the locality. The school has regularly prayed for upgradation of the school to Class X in the said school but the Madhyamik Examination cannot be done and students have to appear in other schools for Madhyamik Examination. The petitioner states that the school Authority is now sending up the students for Madhyamik Examination through other schools as the school Authority has no other alternative but to mitigate the demand as such students in the locality who intend to get higher education after passing Class VIII in the said school as because the education is the fundamental right of the citizens of India. As the students are suffering a lot due to unrecognition of the upgradation the petitioners has repeatedly requested the Respondent Authorities to upgrade the said school in question. The school has more than 600 students. Though the concerned authorities has upgraded several junior schools except this of school and so the petitioner is highly prejudiced and aggrieved and has therefore moved this writ petition before this Hon ble Court praying for direction upon the concerned Respondent Authorities to upgrade the school in question to Class X immediately, as the students are suffering a lot for having to rush to other schools outside the location, as there is no other girls school in the said locality. The Learned Advocate for the Respondents have not stated as to why they have not consider upgrading this particular school. Therefore, I am directing the Respondent Authority to upgrade the school to Class X immediately within one week from the date of communication of this Order when they have given recognition and upgradation to other schools also. Therefore, the writ petition is being allowed and being disposed off.
(2.) Urgent Photostat certified copy of this order, it applied for, be given to the parties expeditiously on priority basis.;