Mir Dara Sheko, J. - (1.) Affidavit of service filed today be kept on record. Further hearing is concluded by giving opportunity to Mr. Kamalesh Bhattacharya, learned counsel representing the writ petitioner, Ruposhree Ganguli once again, Dr. Madhusudan Saha Roy, learned counsel representing the respondent nos. 2 to 5 and Mr. Manna, learned counsel representing the State respondent and the matter is taken up for delivery of judgment. Mr. Bhattacharya in ventilating the grievance of the writ petitioner at the very inception submitted that the writ petitioner may be apologized for non-incorporation of the relevant documents with the main writ petition for want of proper instruction, which subsequently have been annexed with the affidavit-in-reply to meet the points taken out in the affidavit-in-opposition.
(2.) Mr. Bhattacharya submitted that the writ petitioner admittedly was appointed in Harishchandrapur Junior High School within the district of Malda in English subject. Further submitted that as the writ petitioner had no B.Ed. training, she submitted application in Vidyasagar Teachers' Training College, Malda in the prescribed form duly forwarded by the Headmaster and countersigned by the District Inspector of Schools (SE) and after depositing the requisite fees for the first semester, she continued her training course under said college, which was affiliate under the University of Gour Banga, Malda.
(3.) The grievance is that before examination of first semester when the college sent the documents for registration of the candidature under the University, the registration was declined by the University of Gour Banga on the plea that the writ petitioner did not fulfill the criteria of having 50% marks in graduate course, as prescribed by the National Council for Teacher Education, shortly known as NCTE.;