A.K.Mitra, J. - (1.) In this writ petition the only point of law which is to be decided is :
(2.) For the purpose of reconstitution of the Managing Committee of a School who is the authority to send a nominee of local Panchayat Samity or how the nomination can be made or the nominated name how can be sent to the School.
(3.) Here, two persons have beeen nominated, admittedly one is the petitioner and the other is one Sri Ashis Baran Jana both are nominees of Nandigram II Panchayat Samity sent to Barachira P.B.High School, P.O.-Rankinipur, District-Purba Medinipur for reconstitution of the Managing Committee of the said School.;