Jayanta Kumar Biswas, J. - (1.) The first petitioner is the secretary of the managing committee of Dhurba Adiswar Junior High School, while the second petitioner is the teacher-in-charge thereof. They are aggrieved by the order of the West Bengal Board of Secondary Education dated April 16, 2001 rejecting the request of the school for upgrading it to a X-class high school.
(2.) There is no dispute that sometime in 1952 the school was recognised by the authority as a 2-class junior high school. There is also no dispute that subsequently in 1965 it was upgraded to a 4-class junior high school. The dispute is regarding its upgradation to a X-class high school.
(3.) While from time to time the school claimed that classes IX and X had actually been started in early part of the seventies, the authorities found little to accept the claim, since the district level inspecting team did not submit report corroborating the claims made by the school.;