SOUMITRA PAL,J. - (1.) In the writ petition the petitioners have prayed for a direction upon the respondents particularly on the Secretary, Managing Committee, Ramakrishna Mission Vidyapith, Purulia, the Managing Committee, Ramakrishna Mission Vidyapith, Purulia and the Headmaster, Ramakrishna Mission Vidyapith, Purulia, the respondent nos. 4, 5 and 6 to allow them to be admitted in Class-V for the academic year 2012 following the directions contained in the notification dated 22nd November, 2011 and 9th December, 2011.
(2.) It is submitted by Mr. Bhattacharya, learned advocate for the private respondents that pursuant to the notification dated 16th October, 2011 seeking applications for admission to Class-V, applications were received, written examinations were held on 18th December, 2011 and thereafter oral examination has also been held. Submission is since the notification dated 9th December, 2011 does not have any retrospective effect and the petitioners had participated in the selection process and having found themselves unsuccessful had preferred this writ petition, the writ petition is not sustainable. On a query the learned advocate for the petitioners submits that the notification dated 9th December, 2011 does not have any retrospective effect.
(3.) Therefore, in view of the submission made since the notification dated 9th December, 2011 does not have any retrospective effect and as the petitioners had participated in the selection process wherein they have been found unsuccessful, no order is passed on the writ petition. The writ petition is disposed of.;