NATIONAL URDU PRIMARY TEACHER Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE above L.P.A. No. 428 of 2005 is directed against the judgment of the learned Single Judge dated 12.4.2005 passed in C.W.J.C. No. 11350 of 2004 whereby the writ petition filed by the appellant National Urdu Primary Education Teachers Training College (hereinfter referred to as the College) was dismissed.

(2.) IT appears that through I.A. No. 577 of 2006, five intervenors Tauqir Ahmad and others claiming to be students of the College for the Sessions 1993 -95 and 1994 -96, have been added as intervenor -appellants. They have prayed for a direction to the respondent Bihar School Examination Board (B.S.E.B.) to issue marks sheet and certificates.

(3.) THE further case of the appellant in the writ petition is that some social organisation considering the attitude of the Bihar School Examination Board moved this Court by way of P.I.L. Thereafter the BSEB through its communique No. 2/04, published on 8.1.2004 in daily "Hindustan", invited claim of the Teachers Training Colleges for examination of those students who have completed Teachers ' Training Course in recognized sessions. The Principal of the College on 5.5.2004 made an application with proof for examination of the students of the college for the academic sessions 1991 -93 to 1995 -97 but the respondent BSEB pressed the Principal to make another application only for the Sessions 1993 -95 and 1994 -96 and for 100 students each for both the Sessions. Accordingly he made an application only for the session 1993 -95 and 1994 -96. The BSEB accepted the applications and the examination fees for 200 students instead of 500 students. The BSEB then asked for admission register, attendance register, counterfoil of admission fee, assessment answer books. The Principal complied with the above directions.