- (1.)THIS Public Interest Litigation has been filed on behalf of the petitioner and a serious question has been raised regarding primary Teachers' Training Institutes, both Government Private. The complaint is basically made against 138 Institutes, which are presently engaged in training students for entitling them to teach at the primary level. Out of the said institutes, only 20 institutes are recognized by the National Council for teachers Education. It is also pointed out that these Institutes are run on the basis of an Act called West Bengal Primary Education Act, 1973 (hereinafter referred to as the said Act) which was amended extensively in 2002.
(2.)THE petitioner submitted that the West Bengal Board of Primary Education (Recognition of Primary Teachers' Training Institute) Regulation, 2002 was introduced in the year 2002. Pursuant to the application made by the respondents, Primary Teachers' Training Institutes, the West Bengal Board of primary Education granted recognition to the Institutes excepting the Institutes which are already recognized by the National Council for Teachers Education.
(3.)THE petitioner further submitted that the scope was extended from the concept of control of Primary Education to control of Primary Teachers' training and thereby the concept of Primary Teachers' Training was brought under the umbrella of the said Act. It is the case of the petitioner that the running of the unrecognized institute would be extremely hazardous because such institutes are not maintaining the standards or are not required to maintain the standards as laid down under the National Council for Teachers education Act, 1993 (hereinafter referred to as "the NCTE Act" ). The NCTE act, 1993 covered the whole aspect of "teacher Education".