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Judgment
H. S. Thangkhiew, J
The instant writ petition has been filed by one of the parents of the students of Janapriya Higher Secondary School, Bholarbhita, West Garo Hills, being aggrieved with a Resolution dated 13.07.2024, whereby a Special Managing Committee has been approved. Submissions of the petitioner is that the said approval for the Special Managing Committee without the constitution of a regular Managing Committee is illegal and arbitrary, and therefore, the same is liable to be interfered with by the orders of this Court.
Mr. S. Sen, learned GA for the respondents No. 1-4, however has made a concession and submits that as the dispute is ongoing, the respondents No. 3 and 4 may be allowed to re-examine the matter and take appropriate steps for reconstitution of a regular Managing Committee at the earliest.
Dr. N. Mozika, learned Senior counsel assisted by Mr. M.L. Nongpiur, learned counsel for the respondent No. 5 submits that as it is in the interest of the school of the students, he has no objection to the suggestion made by Mr. S. Sen, learned GA.
In view of the concessions made by both the parties, this writ petition is disposed of by directing the respondents No. 3 and 4 to examine the matter by giving adequate opportunity of hearing to both the parties and thereafter to take appropriate steps thereon, for constitution of a regular Managing Committee.
It is expected that the entire exercise should be completed preferably within a period of 2(two) months from the date of receipt of this order by the respondents No. 3 and 4. However, it is provided that till further orders are passed by the respondents No. 3 and 4, status quo shall be maintained as on today.
Matter accordingly stands closed and disposed of.