BISWAJIT DAS Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Learned Counsel for the parties submit that these six writ petitions involve the same issues of facts and law and hence the same are taken up together for hearing and disposal. The pleadings I will refer to are those filed in connection with WP 28479 W) of 2016.

(2.) The undisputed facts of the case are that the respondent college/institute is recognized by the NCTE to offer D. El. Ed. Course. It is a non-Government self-financed institution. On June 4, 2015 the West Bengal Board of Primary Education in short the 'Board') issued a public notice informing the heads of all the NCTE recognized D. El. Ed. Institutes that application forms for admission to two years D. El. Ed. Course would be available for sale from the office of the Board on and from 9 June, 2015. On 8 June, 2015 a public notice was issued by the Board in the newspapers for admission to the two years D. El. Ed. Couse for the session 2015-17 wherein the names of institutions in which aspiring candidates could take admission were mentioned. The said list included the respondent institute.

(3.) The petitioners claim to have tendered their candidature before the respondent college for admission and claim to have submitted requisite fees for admission and registration which was received by the college.