SHEKHAR B.SARAF,J. - (1.) This is an application under Article 226 of the Constitution of India wherein the writ petitioner has challenged the impugned Memo dated April 13, 2018 being annexure P10 to the writ petition that has appointed a person as the President of the Managing Committee in place and stead of the petitioner. The facts of the case are as follows:- a) On March 23, 2017 the Joint Secretary to the Government of West Bengal, appointed the petitioner as the President of the Managing Committee of Titagarh Anjuman Gharibul Muslemeen High School HS, North 24 Parganas. The term of the said committee was for a period of three years; b) Subsequently, on March 9, 2018 the Assistant Secretary, Government of West Bengal, School Education Department, Secondary Branch, nominated a new President to the Managing Committee of Titagarh Anjuman Gharibul Muslemeen High School HS, North 24 Parganas in 2 place of the petitioner. The other members in the existing Committee were directed to continue as members of the changed Managing Committee.
(2.) Counsel on behalf of the writ petitioner submits that Rule 10 read with Rule 25 of the Rules for Management of Sponsored Institutions (Secondary) Rules, 1972 (in short 'the said Rules') requires the Government to follow a particular procedure for appointment or removal of a member of the Managing Committee.
(3.) It is his submission that cogent reasons are required to be given for the removal of the petitioner and appointment of another person in his place, as without cogent reason his status, that he has obtained, would be demeaned.;