ARINDAM MUKHERJEE,J. - (1.) The writ petitioner no.1 claims to be the President of the Managing Committee of Sanksahar Junior High School (hereinafter referred to as the said school), the writ petitioner no.2 claims to be the Teacher-in-Charge of the said school, the writ petitioner nos.3, 4, 5 and 6 claim to be the Assistant Teachers of the said school and the writ petitioner no.7 claims to be the Clerk of the said school.
(2.) The writ petitioners challenge a report prepared by a District Level Inspection Team pursuant to an order passed by this Court on May 17, 2005 in WP 16755 (W) of 2000.
(3.) On perusal of the said order dated May 17, 2005 and the materials on record, it is found that the said school applied for recognition sometimes around 21st November, 1975. As no steps had been taken pursuant to such application, the writ petitioners approached this Court by filing a writ petition, being WP 1839 (W) of 1999, wherein by an order dated May 18, 1999, this Court, inter laia, directed the District Inspector of Schools (S. E.), South 24-Parganas to send a District Level Inspecting Team for inspection of the said school to consider the prayer for recognition. The said inspecting team was directed to file their report within a month from the date of holding the inspection and submit the same with the District Inspector of Schools (S. E.), South 24-Parganas. The District Inspector of Schools (S. E.), South 24-Parganas, upon receiving such report, was directed to transmit all documents to the Director of School Education, who should consider such report and the comments of the District Inspector of Schools (S. E.), South 24-Parganas. The Director of School Education after receiving the report and considering the comments of the District Inspector of Schools (S. E.), South 24- Parganas on the question of recognition of the said school was directed to submit his report with the note of the District Inspector of Schools (S. E.), 24-Parganas and other relevant documents to the Education Department of the State of West Bengal. The Education Department, after considering the report, was directed to send their findings to the West Bengal Board of Secondary Education along with the report and other documents. The West Bengal Board of Secondary Education was directed to pass an appropriate order in accordance with law after considering the reports of the authorities concerned regarding recognition of the said school within a time frame. In terms of the said order dated May 18, 1999, there was an inspection culminating into a report which was ultimately considered by the West Bengal Board of Secondary Education who declined to grant recognition to the said school. Challenging such rejection a second writ petition, being WP 16755 (W) of 2000, was filed which was disposed of by an order dated May 17, 2005, as aforesaid. The inspection team in the second round of inspection did not find any improvement in the infrastructure and, therefore, did not recommend for recognition of the school which decision has been ratified by the Executive Committee.;