KUMARI RANJANA MISHRA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Leave granted.

(2.) This is an appeal against the order dated 23.05.2008 of the Division Bench of the High Court of Patna in Letters Patent Appeal No. 972 of 2007.

(3.) The facts very briefly are that the Government of Bihar in the Department of Human Resource Development granted temporary recognition to the Champaran Physical Training College (for short the College) for C.P.Ed. (Certificate of Physical Education) and D.P. Ed. (Diploma in Physical Education) courses from July, 1986 alongwith permission to the students of the College to appear in the examinations subject to certain conditions stipulated in the order dated 09.08.1988. The two Appellants took admission in the C.P.Ed. course in the College in the academic session 1989-1990. Several other students also took admission in the C.P.Ed. course in the College in different academic years 1989-1990 to 1995-1996. With effect from 01.07.1995, the National Council for Teacher Education Act, 1993 (for short the NCTE Act) came into force and under Section 14 of the NCTE Act, the power to grant recognition was vested in the Regional Committee of the National Council for Teacher Education (NCTE) with effect from 17.08.1995. On 13.04.2004, the State revoked the recognition of the College and all other Non-Government Physical Training Colleges in the State. The two Appellants and five other candidates, who had undergone the C.P.Ed. course in the College during the academic years 1989-1990 to 1995-1996, moved the High Court under Article 226 of the Constitution in C.W.J.C. No. 11413 of 2007 for a direction to the Bihar School Examination Board to release the form and accept the fees and forms of the Appellants and the five other candidates on the basis of the training courses completed in the academic sessions 1989-1990 to 1995-1996 from the College and to allow them to appear in the examination to be conducted in 2007. By order dated 07.11.2007, a learned Single Judge of the High Court dismissed the Writ Petition. The two Appellants and the five other candidates then filed Letters Patent Appeal No. 972 of 2007 before the Division Bench of the High Court. By the impugned order dated 23.05.2008, the Division Bench of the High Court dismissed the Letters Patent Appeal. Aggrieved, the Appellants have filed this appeal.