SUDHANSU SEKHAR MANNA Vs. STATE OF WEST BENGAL
LAWS(CAL)-1989-9-47
HIGH COURT OF CALCUTTA
Decided on September 22,1989

SUDHANSU SEKHAR MANNA Appellant
VERSUS
STATE OF WEST BENGAL Respondents

JUDGEMENT

D.K.Basu, J. - (1.) In this writ application, petitioner being Headmaster Neelkantha Prathamik Vidyalaya, in the district of Midnapore has come before this writ court for a direction upon the respondents, particularly respondent President, Ad hoc Committee District School Board, Midnapore, for compliance of the direction dated 18th December, made in memo No. 4762/1 (3)SC/p by the Director of School Education, which is annexure "D" to the writ petition.
(2.) Annexure "D" to the writ petition dated 25th December, 1987, is a prayer for repair/reconstruction of school building damaged by flood. The Director of School Education requested President, District S. Board, Midnapore to consider the case.
(3.) The extract of the letter is given herein below: "Sub: Prayer for reconstruction of School Building damaged by flood. In forwarding herewith the original representation of Head-Teacher of Nil Kantha Prathamick Vidyalaya, Midnapore praying for repair/re-construction of school building damaged by flood, the undersigned has to request him to consider the case and action taken may please be intimated to this Directorate. This is in reference to the Chief Minister Secretariat's No. N/915/4281 cms.";


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