THE SCHOOL MANAGEMENT COMMITTEE OF KHERGAO JUNIOR HIGH SCHOOL (AIDED) Vs. ABDUL MANAN KHAN

JUDGEMENT

(1.) HEARD Mr. M. Hemchandra, learned counsel for the applicants and Mr. Ng. Kumar, learned counsel for the respondents.

(2.) THE present application has been filed by the newly constituted School Management Committee of Khergao Junior High School (Aided), Khergao represented by Md. Motim Shah, as its Secretary for being impleaded as a respondent in writ petition being W.P. (C) No. 349 of 2012. The said W.P. (C) No. 349 of 2012 was filed by Md. Abdul Manan Khan and others praying inter -alia, for quashing the order dated 02.05.2012 by which the School Managing Committee of Khergao Junior High School (Aided) of which the petitioners were members, was dissolved with immediate effect in public interest.

(3.) THE present Misc. application has been filed by the said newly constituted School Management Committee represented by Md. Motim Shah, as its Secretary, vide order dated 14.7.2014 and seeking for impleadment as a respondent in the first writ petition, being W.P. (C) No. 349 of 2012, contending that in the event, the said W.P. (C) No. 349 of 2012 is disposed of without hearing the applicant, it will seriously affect their rights.