INDIRA BANERJEE,J. - (1.) This writ application is directed against the decision taken by the Burdwan District Primary School Council to transfer the control of Kururia F.P. School from Durgapur Circle to Durgapur North Circle in the Durgapur Faridpur Block. There is not a whisper in the writ petition how the petitioners have been prejudiced by transfer of the Circle. The school remains at the same place. The school functions in the same manner as it has been functioning. The school remains under the control of Burdwan District Primary School Council as it had been all through. The only difference is that it will be now under the control of the Sub-Inspector of Schools , Durgapur North Circle instead of the Sub-Inspector of Schools, Durgapur Circle.
(2.) The decision to transfer the control of the school from one Circle to another is a purely administrative policy decision which does not call for any interference whatsoever from this court. It appears that by a letter dated 30th August, 2011, written through Mr. Debasish Kar, learned Advocate, addressed to the Director of School Education, the petitioners made a demand for justice. In the demand for justice it is stated that " Kururia F.P. School has been running in its own motion since 1945 and the name of the school .i.e. Kururia F. P. school above stated remained unchanged for the last 66 years and near about 60% students ar Durgapur Municipal Corporation have been continuing their studies from this school from the inception for the same.
(3.) That with a foul intention and to obtain a personal gain with conspiracy to some office personnel the Prodhan of Ichhapur Gram Panchayet has been claiming strongly to transfer this school in the jurisdiction Durgapur North Circle of Durgapur Block. Be it mentioned here most of the residents of our locality has no consent in their alleged transfer of Jurisdiction as also the name . Rather most villagers has been raising voice protest both verbally and black and white in regard to the Jurisdiction and name of the same.";