Calcutta High Court (Appellete Side)
Manokabala Devi Smriti Academy Junior ... vs The State Of West Bengal & Ors on 13 September, 2017
Author: Arijit Banerjee
Bench: Arijit Banerjee
1 103 13.09.
sd3 2017 W.P. 3418 (W) of 2017 Manokabala Devi Smriti Academy Junior High Madrasah.
Versus The State of West Bengal & Ors.
Mr. Satyajit Mandal Mr. A. Sinha Roy ... for the Petitioners.
Mr. Tapan Kr. Kukherjee
Mr. Shamim Ul Bari
... for the State.
Mr. Subhrangsu Panda
... for D.M.E.
Affidavit-of-service filed on behalf of the
petitioners be kept with the record.
The petitioners are the members of the Managing Committee of an unrecognized Madrasah. The petitioners applied for recognition of the Madrasah as M.S.K. This was in the year 2009. A notification dated 7th October, 2013 has been issued by the Minority Affairs and Madrasah Education Department, Government of West Bengal to the effect that no further approval will be given to any Sishu Shiksha Kendra / Madrasah Shiksha Kendra / Madhyamik Shiksha Kendra. The petitioners pray for a declaration that the 2 said notification is unconstitutional and also pray for a direction on the authorities to accept the report of the DLIT. However, no DLIT report is on record. Learned counsel for the Director of Madrasah Education submits that no such report has been submitted to the Director of Madrasah Education also.
Learned counsel for the petitioners seeks some time to take instructions in the matter.
List the matter under the same heading and at the same position one week after Puja Vacation.
( Arijit Banerjee, J. )