Calcutta High Court (Appellete Side)
Sc W. P. No. 23703 (W) Of 2014 Kartick ... vs The State Of West Bengal & Ors on 29 August, 2014
Author: Dipankar Datta
Bench: Dipankar Datta
1
2 29.8.14
Sc W. P. No. 23703 (W) OF 2014 Kartick Chandra Roy & Ors.
-vs.-
The State of West Bengal & Ors.
.
W.P. No. 23705 (W) of 2014 Krishna nanda Rajwar
--vs.-
The State of West Bengal & Ors.
Mr. Saibal Acharya Mr. Anadi Banerjee.
.....For the Petitioners.
Ms. Chaitali Bhattacharya Ms. Smita Das De.
....For the State.
Ms. Bhattacharya, learned advocate for the State has produced the rules and regulations for appointment to the two year D.El.Ed. Course for the session 2014-16. It appears therefrom that for admission to the course, the aspirant was required to obtain 50% marks at the Higher Secondary Examination if he is a general category candidate, and 45% marks at the said examination if he is candidate belonging to Scheduled Caste, Scheduled Tribe etc. category. It is her submission that since none of the petitioners, who are general category candidates, has obtained 50% marks, they could not be admitted.
Mr. Acharya, learned advocate appearing for the petitioners submits that he may be granted some time to look into the rules and regulations.
The prayer stands allowed.
ACO Put up these writ petitions under the heading 'To Be Mentioned' on next Wednesday (3rd September, 2014).
Copy of this order, duly countersigned by the Assistant Court Officer, shall be retained with the records of W.P. 23705 (W) of 2014.
(Dipankar Datta,J.)