- (1.) This appeal is directed against order dated 29th April, 2011 whereby learned Single Judge was pleased to reject the writ application filed by the present Appellants.
(2.) The present Appellants being Eastern Doars B. Ed. Training College affiliated to North Bengal University and President of said college filed said writ petition alleging inter alia that said college was a private and self-financed B. Ed. Training College recognized by the National Council for Teachers Education (NCTE) and is affiliated to the University of North Bengal in terms of Section 2 (1) of the North Bengal University Act, 1981. Said college was established in 2006. So long said college maintained its autonomy and conducted admission in B. Ed. Course as per NCTE guidelines and also in accordance with the directions that are issued by the University from time to time. The North Bengal University all on a sudden introduced a centralised admission process for admission of B. Ed. Students in Government aided as well as self-financing colleges affiliated to the North Bengal University. Said policy of introduction of centralised admission process was decided behind the back of self-financing colleges and it was not also within the rules and Regulations of the university. This also interfered with the autonomy of the Petitioner's self-financing college in the matter of admission of B. Ed. Students as per choice of the college. The Petitioner as a self-financing college recognized by NCTE is required to pay wages to its teachers and employees, as per guidelines laid down by NCTE and that prescribed fees for admission of B. Ed. Students was not sufficient to incur the expenses of the self-financed college and that the university was accordingly requested to enhance the course fee in B. Ed. courses but without any result. Accordingly, the Appellant/Petitioners filed said writ petition challenging the introduction of centralised admission process in B. Ed. courses for the academic session 2011-2012 with other consequential reliefs together with a direction upon the Respondent University Authorities to reconsider and restructure the course fee for B. Ed. courses for the academic session 2011-2012.
(3.) After contested hearing learned Single Judge was pleased to dismiss the writ petition observing that the introduction of centralised admission process and restructuring the course fee being administrative matters of the concerned university should not be interfered through judicial intervention.;