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Calcutta High Court (Appellete Side)

WP-18170W-2018 on 1 October, 2018

Author: Samapti Chatterjee

Bench: Samapti Chatterjee

                                                          1

   01.10.18
       sd.


          W.P. 18170(W) of 2018

        Mr. T.K. Bhattacarhjee,
        Mr. Ashis Kumar Pal.......For the Petitioner.

        Mr.Subir Sanyal,
        Mr. Ratul Biswas ....For the Board.

        Mr. Supriyo Chatterjee,
        Mrs. Iti Dutta ....For the State.

        Mr. B.P. Vaisya,
        Mr. Biswarup Biswas ....For the Council.

        The petitioner has filed the present writ petition for direction upon the

respondent authority particularly the respondent No. 3, The Secretary West

Bengal Board of Primary Education to declare result of one year Bridge Course for in service teacher for the academic Session 2012-2013 of the petitioner, having Roll No. 1801030 appeared from Katwa B.Ed College.

Learned Advocate for the petitioner submits that the petitioner completed one year PTTI Course in the year 2006 held in the month of February, 2011, the petitioner being Madhyamik Passed candidate was given appointment with condition that the petitioner has to obtain one year Bridge Course as in service candidate. Accordingly, the petitioner was allowed to pursue his one-year Bridge Course as in service candidate for the session 2012-2013 from Katwa B.Ed. College having Roll No. 1801030. The petitioner also awarded with certificate of one year Bridge Course. As per NCTE circular dated 3rd August, 2010 under clause (iv) proviso a candidate has to complete his academic carrier of Higher Secondary Examination with 50% marks.

The relevant portion of the NCTE notification dated 3rd August, 2010 is quoted below:

" It may further be clarified that if a candidate is deficit in both academic and teacher training qualification, he/ she will be allowed to pursue both courses simultaneously on the condition that final examination result of teacher training course will be withheld till attainment of 50% marks in Higher Secondary Examination".

Learned Advocate for the petitioner further submits that the petitioner has already passed Higher Secondary Examination through Distance Course with First Division and obtained certificate in the year 2017. Therefore, the 2 petitioner was offered certificate on 10.11.2017 to that effect from the West Bengal Council of Rabindra Open Schooling. After that the petitioner has made representation to the Secretary, West Bengal Board of Primary Education to declare result of one year Bridge Course for in service teacher for the Session 2012-2013 of the petitioner having Roll No. 1801030. Unfortunately, the respondent No. 3 failed to declare the petitioner's result for one year Bridge Course as in service teacher for the session 2012-2013. The petitioner without finding any alternative has been compelled to file the present writ petition.

Learned advocate appearing for the Board submits that since the petitioner has completed the Higher Secondary Examination after securing the first division in the year 2017 from the West Bengal Council of Rabindra Open Schooling, therefore, the court should direct the Secretary, West Bengal Board of Primary Education to declare the result of the petitioner of one year Birdge Course for the session 2012-2013 in the light of the NCTE notification dated 3rd August, 2010.

Considering the submissions advanced by the learned advocate for the parties and after perusing the records, I direct the Secretary, West Bengal Board of Primary Education to take steps to declare result of the petitioner of one year Birdge Course Examination as in service teacher for the session 2012-13 in the light of the notification of NCTE dated 3rd August, 2010 without any further delay but positively within four weeks.

With this direction, the writ petition is disposed of.

There will be no order as to costs.

Urgent Photostat Certified copy of this order, if applied for, be given to the parties on compliance of usual formalities.

(Samapti Chatterjee, J ) 3