- (1.) This is a writ concerning Mobarakpur Chhiramati Junior High School, Mobarakpur, P.O. Kanaipur, District Dakshin Dinajpur. This school was established on 22nd December, 1980 as Mobarakpur Scheduled Caste Junior High School. It is said to have been functioning from 15th January, 1981. It was a private school unaided and without government recognition.
(2.) The petitioners along with local people claimed to have set it up. With effect from 1st May, 2001 this school got provisional recognition from the West Bengal Board of Secondary Education, under the name of Mobarakpur Chhiramati Junior High School.
(3.) The petitioners claim that they were the teaching and non-teaching staff of this school, at the time of its creation and recognition. Thereafter, the petitioners, it seems, in 2001 filed a writ application in this Court (W.P. No. 11279 (W) of 2001) Rakkhal Chandra Das & Ors. Vs. State of W.B. & Ors.). Amitava Lala J. disposed of it on 15th October, 2001. His lordship directed that the District Inspector of Schools (SE) Dakshin Dinajpur should form a district level inspection team within a period of four weeks from the date of communication of the order. They would inspect the school and furnish a report to the District Inspector of Schools so that it took a decision regarding approval of appointment of its teaching and non-teaching staff.;