- (1.) These two writ applications are filed by the petitioners for allowing their wards to appear in the ensuing Madhyamik Pariksha (Secondary Examination), 2014 to be conducted by the West Bengal Board of Secondary Education. The above examination will start on and from February 24, 2014. At the very outset, on query of this Court, Mr. L.K. Gupta, learned Senior Advocate appearing with Mr. Arabinda Chatterjee for the Kankinara High School, District North 24, Parganas clarified that the Admit Card in respect of 470 students of that school have already been received by the school. Though initially the names of 883 students were forwarded to the respondent Board for registration of their names as regular students of the above school, 845 students attended classes regularly and appeared in the test examination for appearing in the ensuing Madhyamik Pariksha (Secondary) examination, 2014. The remaining 38 students out of 883 students did not qualify to appear in the ensuing examination.
(2.) The above submissions are made by Mr. Gupta, learned Senior Advocate, on the basis of the instruction received from Mr. Radhyashyam Shaw, a member of the managing committee of the above school, who is present in Court today.
(3.) The learned Government Pleader appearing on behalf of the respondent Board submits that these writ applications can be taken up for final hearing on the basis of the materials on record as also a communication dated July 26, 2013 sent to the Deputy Secretary (Examination), West Bengal Board of Secondary Education by the Teacher-in-Charge of the above school along with its annexures. The annexures were true copies of the attendance register of the students of the above school of Class-VIII to Class-X for the year 2013.;