Debasish Kar Gupta, J. - (1.) Considering the urgency involved in this matter as also the order passed by a Division Bench of this High Court in the matter of the West Bengal Board of Secondary Education v/s. Ram Kumar Bharti and Others (In re: AST No. 250 of 2013 and application bearing ASTA No. 121 of 2013) this matter is taken up for hearing treating the same as on day's list with the consent of the parties. In re: ASTA 37 of 2014 This is an application for addition of guardians of 379 students of the Kankinara High School, District - North 24 -Parganas. The subject matter of challenge involved in the writ application is the action on the part of the West Bengal Board of Secondary Education not to allow the aforesaid students to participate in the ensuing Madhayamik Pariksha (Higher Secondary Examination), 2014.
(2.) Having heard the learned Counsel appearing for the respective parties as also after considering the facts and circumstance of the case, I find that the above writ application was initially dismissed in limine by an order dated February 10, 2014. An appeal was preferred against the above order and the above appeal was disposed of on February 20, 2014 granting leave to the appellant to implead guardians of 379 students in this writ application and to take up this writ application on merit if such prayer for addition of parties is made before this Court.
(3.) Having heard the learned Counsel appearing for the respective parties, I find that the presence of the aforesaid parties are necessary, for full and complete adjudication of issues involved in this case.;