- (1.) In this writ application the petitioners have inter alia challenged the action of the respondent West Bengal Board of Primary Education in not granting recognition to Tridev Hrishikesh Primary Teachers Training Institute at Raidighi in District 24-Parganas (South).
(2.) The Respondent Board is a statutory authority constituted under Section 3 of the West Bengal Primary Education Act, 1973, hereinafter referred to as the 1973 Act.
(3.) Section 19 of the said act empowers the Respondent Board generally to guide, supervise and control primary education and in particular to inter alia provide by regulations the curriculum, the syllabus and the courses of study to be followed in Primary Teachers' Training Institutes, to institute such examinations as it might think fit and to make regulations in connection with examinations.;