GURUPRAKASH KUNDU Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The matter is mentioned before me in terms of leave granted by order dated May 26, 2016 in A.S.T. no.163 of 2016. Accordingly, the order dated May 24, 2016 is recalled and the matter is taken up for hearing with the consent of all the parties.

(2.) Mr. Partha Sarathi Bhattacharjee, learned senior counsel appearing for the petitioner submits that the application for issuance of No Objection Certificate (NOC) for D.EI.Ed. programme in the college was made on May 6, 2016 and was forwarded to the State Government for necessary decision. However, no decision has been taken till date, although in terms of Regulation 5 of the National Council for Teacher Education (Recognition Norms and Procedure) Regulations 2014 the application complete in all respects have to be submitted before the Regional Committee within May 31, 2016.

(3.) Mr. Jaharlal De, learned counsel appearing for the State submits that no decision could be taken in the matter as the application was received by the State as late on May 23, 2016. Necessary enquiry is to be made into the matter before any decision can be taken. Mr. De further submits that the writ petition is not maintainable at the behest of the petitioner.