Saidul Rehman S/o Late Mozia Haque vs State Of Meghalaya Represented By Its Commissioner Secretary, Govt. Of Meghalaya, Education Department, East Khasi Hills District, Meghalaya & Ors.

B. Bhattacharjee, J

Heard Mrs. R. Dutta, learned counsel appearing for the applicant.

This is an application analogous to order 1 Rule 10 for impleadment of the Managing Committee of Pushkarnipara SSA School as a party respondent No.8 in the WP(C) No. 286 of 2019.

The learned Counsel for the applicant submits that during the course of hearing of the WP(C) No. 286 of 2019, it was found that the Managing Committee of SSA School would be necessary for just and effective adjudication of the matter and hence, Pushkarnipara SSA School is required to be impleaded in the WP(C) No. 286 of 2019 as party respondent No.8.

Mr. S. Sengupta, learned Addl. Sr. GA appearing for the State-respondent has no objection to the prayer made.

In view of the submission made by the learned Counsels, this application is allowed. The Managing Committee of Pushkarnipara SSA School is added as party-respondent No.8 in the WP(C) No. 286 of 2019.

The petitioner shall take necessary step to correct the cause-title of the WP(C) No. 286 of 2019 immediately.

The Application stands disposed of.