- (1.) The petitioners have filed the present writ petition for direction upon the respondent no. 2, the Joint Secretary, School Education Department (Secondary Branch), Government of West Bengal, to take step in terms of the order dated 24th December, 2014 whereby the petitioners have been appointed as the President and the members of the Committee.
(2.) Mr. Jana, learned Counsel appearing for the petitioners, submits that pursuant to the order dated 24th December, 2014, the Headmaster, Naya Basti Shree Shiva High School (Hindi), P.O. - Pravas Nagar, District -Hooghly, respondent no. 6 herein, has called the meeting on 29th January, 2015 by notice dated 17th January, 2015 for formation of the office bearers alongwith existing members under the category of TR/NTR of the Managing Committee of Naya Basti Shree Shiva High School (Government Sponsored) and Mr. Jana, learned Counsel, contends that unfortunately the Headmaster of the said school, without holding meeting on 29th January, 2015, regularly dragging for delaying the meeting for one reason or other, thereby, creating trouble in case of smooth functioning of the said school.
(3.) Mr. Chatterjee, learned Counsel appearing for the respondent no. 6, submits that if the Court is directed to hold the meeting for formation of the Managing Committee and for hand over all the charges to the newly constituted Managing Committee as per order dated 24th December, 2014, then Headmaster is ready and willing to carry out the Court's order. Mr. Mitra, learned Counsel appearing for the Board, submits that since pursuant to the order dated 24th December, 2014, till today no Managing Committee has been formed and charges have not been handed over to the newly formed Managing Committee, therefore, considering the students' plight, Court should direct the Headmaster to immediately hold the meeting. This submission of Mr. Mitra, learned Counsel, is also adopted by Mr. Bhattacharjee, learned Counsel appearing for the State.;