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Calcutta High Court (Appellete Side)

Sc W. P. No. 4389 (W) Of 2015 Om Prakash ... vs The State Of West Bengal & Ors on 24 March, 2015

Author: Dipankar Datta

Bench: Dipankar Datta

                                                  1



58   24.3.15
Sc             W. P. No. 4389 (W) OF 2015             Om Prakash Singh
                                                               -vs.-
                                              The State of West Bengal & Ors.
                            With
               W. P. No. 27429 (W) OF 2008            Bhubhaneswar Singh
                                                               -vs.-
                                              The State of West Bengal & Ors.
                            With
               W. P. No. 31143 (W) OF 2008       Arya Pratinidhi Sabha, Bengal
                                                              & Ors.
                                                               -vs.-
                                                      The State of West Bengal
                                                      & Ors.
                            With
               W. P. No. 16275 (W) OF 2010                Atal Behari Singh
                                                                  -vs.-
                                                        The State of West Bengal
                                                          & Ors.
                            With
               W. P. No. 38148(W) OF 2013                 Sitaram Shaw & Ors.
                                                               -vs.-
                                                        The State of West Bengal
                                                          & Ors.
                            With
               W. P. No. 28388 (W) OF 2013              Om Prakash Singh & Ors.
                          with                                   -vs.-
                CAN 5816 of 2014                        The State of West Bengal
                          With                           & Ors.
                CAN 8236 of 2014
                                        -----------

Ms. Usha Maity Mr. Sudhakar Thakur.

...For the Petitioners.

Mr. Lakshmi Gupta Mr. Jayok Gupta.

...For the State.

Mr. Murari Mohan Das Ms. Reshmi Rehman.

....For the Respondents No.7, 8 & 9.

Mr. Tapan Chakraborty .....For the Respondent No.11.

Mr. Partha Sarathi Bhattacharya Mr. Sujit Sankar Koley Mr. Raju Bhattacharya Mr. Arunava Maity.

...For the Respondents No.12,14,15,16 & 18.

Mr. Piyush Chaturvedi Mr. Brijesh Giri.

....For the Respondent No.17.

2

Mr. Chaturvedi, learned advocate for the respondent no.17 has placed a Bench decision of this Court dated 24th August, 2011 requiring the Principal Secretary, Education Department to decide as to whether the institution run by Arya Samaj can be regarded as a minority institution or not.

Mr. Koley, learned advocate appearing for the respondents no.12, 14, 15, 16 & 18 has placed before this Bench an order dated 17th January, 2013 passed by the Secretary, School Education Department holding that Raghumal Arya Vidyalaya cannot be regarded as a minority school until fulfillment of five criteria mentioned therein.

Copies of such order shall be made available to the other learned advocates appearing for the parties.

ACO Put up the writ petitions on next Monday (30th March, 2015) under the same heading for further consideration.

(Dipankar Datta, J.)