- (1.) This is an application by the Secretary and certain other members of the Managing Committee of Karanjali B. K. Institution in the Diamond Harbour Sub-Division in 24 Parganas. The school is an aided multipurpose School.
(2.) Prior to the issue of this Rule, a guardian of one of the students moved this Court under Article 226 of the Constitution of India for an appointment of an Administrator or an Ad hoc Committee by the West Bengal Board of Secondary Education on the ground that the life of the Managing Committee had expired. A Rule was issued by P.K. Banerjee, J. in CR Case No. 497(W) of 1973.
(3.) The aforesaid Civil Rule was disposed of on the 25th May, 1973 by Banerjee, J. with a direction to hold the election of the Managing Committee within three months. Banerjee, J. appointed two Advocates of this Court to conduct the election. The time was thereafter extended by another three months. The reconstitution of the Managing Committee was made on the 18th November, 1973. Thereafter the departmental nominee was placed on the 22nd June, 1974 and the Committee began to function.;