- (1.) GRIEVANCES of the petitioners may briefly be stated as follows:-The petitioner No. 1 is a Primary Teachers" Training Institute. The respondent No. 4 gave recognition to the said School provisionally for the academic year 2004-2005. It was subsequently renewed by such respondent No. 4 being the Secretary, West Bengal Board of primary Education up to the academic year 2005-2006. The Joint Secretary, Primary school Education Department issued a letter thereby intimating that all Primary Teachers" training Institute will have to approach the respondent No. 5, National Council for Teacher education for recognition. On July 13/14 of 2007 an order was issued granting recognition to petitioner No. 1 for conducting Primary Teachers" Training (Diploma Education) course of two years duration with an annual intake of 50 students subject to the fulfilment of certain conditions. Those conditions were duly complied with by the petitioners. Petitioner no. 2 approached the concerned authority informing it of the recognition and requesting for doing the needful. Respondent No. 3, by letter dated 24th August, 2007, expressed its inability to grant affiliation since a public interest litigation is still pending before the hon"ble High Court. The petitioner claimed that such public interest litigation and the interim order passed therein relates to non-recognized institution and has no manner of applicability to the facts of the present case.
(2.) THE writ application being W. P. No. 21466 (W) of 2007 was filed. It was disposed of by the learned Single Bench of this Court by order dated 16th October, 2007 by way of directing the respondent No. 2 to consider the entire aspect of the matter as raised in the writ petition and take a decision in the matter in accordance with law. Direction was also given for calling the petitioner, if required and complete the entire exercise within a period of four weeks from the date of communication of the order. Accordingly, a meeting was held on 27th December, 2007 by respondent No. 3. An order was passed by such respondent No. 3 and it was communicated to the petitioners by the respondent No. 4 vide letter dated 12th February, 2008. The claim of the petitioners was rejected.
(3.) BEING aggrieved by and dissatisfied with such order, the writ petitioners approached this Court with the present application under Article 226 of the Constitution for redressal of the grievances.;