- (1.) Heard the parties.
(2.) The writ petitioner, in the instant case, has, inter alia, prayed for an Order commanding upon the West Bengal State Council for Technical Education (respondent No. 4) to act in accordance with law without making any deviation from the Central Act being the All India Council for Technical Education Act, 1987 and in doing so, promptly withdraw the impugned Notification dated 16th June, 2011, as contained in Annexure P-4, whereby and whereunder and in partial modification to the advertisement published in the daily newspaper with regard to the admission of students in the different polytechnic Institutions of West Bengal for the Academic Session 2011-12 through JEXPO 2011, it notified that the eligibility of the applicant must be, apart from other criteria, that he should have at least 50 per cent marks, in aggregate (45 per cent in case of a candidate belonging to the reserved category).
(3.) Petitioner further challenges the Notification published by the West Bengal Council for Technical Education and, as contained in Annexure P-5, being the communication dated 19th April, 2011, whereby and whereunder it's Secretary was purported to have communicated the aforementioned guidelines including the types of admissions. The same also indicates that under, the management quota, the minimum admission criteria would be that 50 per cent of the intake may be filled up through the management quota in the self-financing Institutions.;