- (1.) RAMKRISHNA Mission, a well-known organisation have their own culture and style of education. State has its own law as regards to the administration of Government aided primary, junior, basic and secondary institutions. The Ramkrishna Ashram, Baranagar, and the Ramkrishna Boys Home, rahara, are the part and parcel of cultural and educational system of Ramkrishna mission. On the other hand, Primary School Council is a State instrumentality made for the purpose of implementation of the law.
(2.) SCHOOLS wanted to take monk teachers to develop their values when State inducted non-monk teachers to give effect of the law.
(3.) THERE the dispute lies. But law is static to the extent that there is no scope of special constitution in respect of primary and junior basic Governmental grant aided institutions but are available for the secondary institutions alone. Court cannot proceed de-hors the law.;