Md. Nizamuddin, J. - (1.) Heard learned Advocates appearing for the petitioner and the school authority/respondent nos. 5 and 6. No one appeared on behalf of the State Respondents even after service of notice and neither they have filed any affidavitin-opposition though direction for filing the affidavit was passed by this Court on 12th February, 2013 Respondent nos. 5 and 6 have filed the affidavit-inopposition and reply has been filed against the same.
(2.) This Writ Petition has been filed challenging the impugned order dated 28th August, 2012 passed by the District Inspector of Schools (S.E), Purba Medinipur/respondent no. 3.
(3.) Relevant Facts involved in brief is hereunder.;