Dipankar Datta, J. - (1.) After hearing the learned advocates for the parties, I dispose of the writ petition that with direction upon the District Project Officer, Sarba Siksha Mission, South 24 Parganas, respondent no. 3 to take an appropriate reasoned decision in terms of the request made by the District Magistrate, South 24 Parganas vide memo dated 11th August, 2009 in accordance with law as early as possible but not later than six weeks from date of receipt of a copy of this order together with a copy of the writ petition.
(2.) Whatever decision the respondent no. 3 takes shall be communicated to all concerned parties including the petitioner.
(3.) Urgent photostat certified copy of this order, if applied for, be given to the learned advocates for the parties as expeditiously as possible.;