P.K.Deb, J. - (1.) The application for condonation of delay in preferring the review petition and the main application for review of the order dated September 6. 2004 passed by the Division Bench have been heard together.
(2.) Admittedly, there was some delay in preferring review application. The applicants have satisfactorily explained the reasons for the delay in filing the review petition. Evidently, the materials and particulars could not be placed earlier. The delay having been properly explained, the application in CAN 2900 of 2005 for condonation of delay is allowed.
(3.) Following the denial of admission of their wards in Sibpur Hindu Girls' High School, the writ petitioners prayed for automatic admission of their wards in class-V of that institution without their wards undergoing the admission test. Claiming their fundamental right under Article 21 of the Constitution of India to get their wards admitted in Class-V of Sibpur Hindu Girls' High School, the writ petitioners contended that in view of their wards clearing the final examination of the primary section with success, an unfettered right to get automatic admission in the secondary wing of the institution had accrued in their favour. In disposing of the writ petition, the learned Judge directed the School Authority to admit the candidates in waiting list with a direction to fill in the remaining seats with the wards of the petitioners who had not yet been accommodated. Direction was also given to the School Authority to write to the District Inspector of School to accommodate the rest of the wards of the petitioners, who could not be accommodated in the existing strength, as a special case.;