PROTIK PRAKASH BANERJEE,J. - (1.) To acquire the degree of Bachelor of Education (B.Ed.), the appellant had taken admission in Vivekananda Primary Teachers' Training Institute (hereafter the 'institute') during the academic session 2017-2019. The institute is affiliated to the West Bengal University of Teachers' Training, Education, Planning and Administration established under the West Bengal University of Teachers' Training, Education, Planning and Administration Act, 2014. After the appellant had taken admission, he was informed that he did not possess the requisite qualification for admission in the B.Ed. course and, accordingly, was required to discontinue his study in the institute. Aggrieved thereby, the appellant had invoked the writ jurisdiction of this Court by presenting W.P. 26325(W) of 2017.
(2.) A learned judge of this Court, while admitting the writ petition on November 8, 2017, refused to grant interim relief resulting in the order of the learned judge being carried in appeal (M.A.T. 73 of 2018).
(3.) It is not in dispute that in terms of an interim order passed by us on the application for interim relief filed by the appellant, he has been allowed to continue his study in the B.Ed. course and he has even taken the examination that was scheduled in the interregnum subject to result of the appeal. Upon completion of affidavits, the interim application in the appeal was listed on previous occasions when we had the occasion to hear the parties in part. Today, we have heard the parties finally and propose to dispose of not only the interim application but also the appeal, treating it as on day's list.;