ASHOKE KUMAR DASADHIKARI,J. - (1.) The matter relates to election dispute. On earlier occasion the writ petitioner moved a writ petition being W.P. 3555(W) of 2010 and this Hon'ble Court disposed of the writ petition giving the petitioner liberty to file cl. 34 dispute before the West Bengal Board of Secondary Education and it was observed that the Board shall take steps to dispose of the same in accordance with law.
(2.) Pursuant to that order the Executive Committee of the Board took up the issue and passed the order dated 26th July, 2010. Learned Counsel for the writ petitioner pointed out that the two issues were raised before the Executive Committee of the Board. One is cancellation of ballot papers without any reason during the Guardians' category election held on 24th January, 2010 and the other one is inclusion of the names of nine guardian voters in the voters' list although their wards did not attend classes for three consecutive months.
(3.) According to the learned Counsel for the petitioner that although the Executive Committee discussed on those nine candidates and have come to the conclusion stating therein that no objection was raised before holding such election but so far the allegation of wrongful cancellation of 72 ballot papers are concerned the Executive Committee did not consider the same nor the same was examined by them.;