Jayanta Kumar Biswas, J. - (1.) The writ petitioner is questioning the validity of circular No. L/Secy. 87/05 dated August 19th, 2005 issued by the Secretary, West Bengal Council of Higher Secondary Education regarding changes in the higher secondary examination from the Academic Session 2005-06.
(2.) The circular said, "1. The present Higher Secondary Examination will be separated into two examinations - one at the end of class XI and another at the end of class XII. 2. Examination at the end of class XI will be conducted by the respective Institution on the basis of the syllabus to be covered in class XI as specified by the council. Examination at the end of class XII will be conducted by the council only on the basis of the syllabus covered in class XII as specified by the council and the result will be published by the council centrally"
(3.) It further said, "3. Question paper for class XI examination will be prepared by the council for a temporary period, but the assessment of answer scripts would be done by the respective institution. 4. Schedule for class XI examination and the contents of syllabus to be covered in class XI and XII will be intimated by the council in due course. 5. The Higher Secondary examination Mark Sheet of class XII will show only the marks obtained in class XII examination conducted by the council. 6. Necessary changes in Examination Regulation of the council will be done in due course.";