M.Y.EQBAL, J. - (1.) IN these writ applications since common question of law and facts are involved, the same are disposed of at the admission stage by this common order.
(2.) THE writ petitioners seek direction upon the respondents to immediately and forthwith conduct and hold the Primary Teachers Training Examination for the Sessions 1993 -95. 1994 -96, 1995 -97. 1996 -98. 1997 -99. 1998 -2000 and 1999 -2001. which they have not conducted so far to the utter detriment of the students and without any valid reasons. In CWJC No. 2162/2001 Ursline Primary Teachers Education College is the petitioner. Petitioners case is that the teachers training College was recognised in 1978 by the Govt. of Bihar after the college was established in 1971. Petitioners further case is that right from the beginning, the students of the said college have been appearing in the different examinations held by the Bihar School Examination Board. However, from the Session 1993 -95. the said college has not conducted any examination. However, after enactment of National Council for Teachers Education Act, 1993 which came into force from July. 1995 a National Council was established under the said Act to regulate the norms and standards in Teachers Education System and matters connected thereto. The Council also recognised, petitioner College upto the end of academic sessions 1997 -98. The Council further granted recognition for the. Session 1998 -99. Inspite of recognition of the College, respondents are not conducting examination. Similar are the grievances of other writ petitioners.
(3.) THE National Council for Teachers Education, in short, the Council filed their counter -affidavit. In CWJC Nos. 2162/2001 and 2164/2001. the stand of the Council is that initially the Council granted recognition to the petitioners colleges for the academic session 1997 -98 with approved intake of 50 students for the Primary Teachers Training Certificate Course. The said recognition was extended upto academic session 2001 -02. In CWJC No. 2165/2001, the stand of the Council is that recognition to the petitioner institution was granted with effect from the Sessions 1997 -98 till further order. Similar is the stand taken by the Council in CWJC No. 2171/2001 stating that recognition was granted by the Council to the petitioner institution upto the Session 2000 -01. But later on by Office Order No. 1671 dated 15.6.2001. recognition to the petitioner institution was withdrawn, similarly, in W.P. (C) No. 4227/2001 it is stated by the Council in the counter -affidavit that although recognition was granted to the petitioner institution upto the academic session 2000 -01 but finally by office order dated 15.6.2001 recognition was withdrawn for not fulfilling the conditions of recognition. In W.P. (C) No. 2869/2001. similar stand regarding withdrawal of recognition has been taken by the Council in the counter -affidavit.;