- (1.) THIS writ application is directed against an order passed by the West Bengal Higher Secondary Education under Memo No. 13025/RNRC/00396/2013 dated February 06, 2013. For proper adjudication of the issue involved in this matter, the above communication is quoted below: - " No. 13025/RNRC/00396/2013 Date: 06/02/2013 From: The Deputy Secretary (Academic) West Bengal Council of Higher Secondary Education To: The Headmaster/Headmistress JHALDA SATYABHAMA VIDYAPITH P.O ­ MASINA DIST ­ PURULIA PS : JHALDA Sub: Renewal of Recognitioin Ref No : 62/3,V Dt. 06/01/2013 Sir/Madam, The tenure of recognition of your institution is hereby extended up to June 30, 2013 on the usual terms and conditions of the Council. You are hereby instructed to abstain from admitting students in subject(s) COMA from 2013 -2014 academic session for non - existence of duly qualified teacher(s) therein. NOTE: Council does not permit to teach COMA subject by part -time teacher."
(2.) AFTER hearing learned counsel appearing for the respective parties, I find that the West Bengal Council of Secondary Education is permitted the Jhalda Satyabhama Vidyapith, District -Purulia to introduce course of Computer Science and Computer Application in higher secondary section of the above school. Time and again, the West Bengal Council of Secondary Education requested the above school to send the particulars with regard to the appointment of full time qualified teachers in respect of the above course.
(3.) IN reply, the school informed the Council by a communication issued under Memo No. 32/SV dated August 25, 2011 (page 29 of this writ application) that a part time teacher has been appointed in the school in question for continuing the study of the above courses. Subsequently, the school in question requested the District Inspector of Schools (S.E), Purulia by a communication under Memo No. 52/SV dated August 10, 2012 to regularise the appointment of part time teacher in respect of the courses under reference. Ultimately, the West Bengal Council for Higher Secondary Education passed the impugned order rejecting the prayer for renewal of recognition of the past courses on the ground of non -existence of duly qualified teachers.;