TAPEN SEN,J. - (1.) Affidavit of service is taken on record.
(2.) This Writ Petition filed by the two Petitioners complains of an action of the West Bengal State Council for Technical Education restraining them from appearing in the Third Semester Polytechnic Examinations, which were conducted on 7th of December, 2011.
(3.) Mr. Indranil Roy, learned Counsel for the Petitioners, draws the attention of this Court to the Advertisement published by Sylvan Polytechnic College and its Principal (Respondent nos. 4 and 5), indicating that for admission to the Electronics and Computer Science Polytechnic Courses, the minimum eligibility criteria was 60 (sixty) per cent in Higher Secondary Vocational Course. This was indicated to be the eligibility criteria for 'Direct Entry' into the 2nd year of the said three year course. Mr. Roy submits that the Petitioners were all eligible and they took admission and attended classes but when it came to appearing in the exams, they were not permitted by the college although, requisite registration fees were duly paid to the College.;