- (1.) The two issues involved in this writ petition are momentous in their character. Their significance travels far beyond the legalese of a formal litigation, and treads in a field which though apparently concerns itself with an aspect of higher education is not entirely without social ramifications.
(2.) The occasion for the filing of the present writ petition is an order of disaffiliation of a teachers' training college issued by the University of North Bengal (the University, for short).
(3.) The case of the petitioners is that the Eastern Dooars B-Ed College (the College, for short) received recognition under the National Council for Teachers Education Act, 1993 (the Act, for short) on October 31, 2006 from the academic session of 2006- 07. Initially the National Council for Teachers Education (NCTE, for short) granted recognition for the B-Ed course. Subsequently, however, the said body granted recognition to the M-Ed course also.;