SENTU CHATTERJEE Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Affidavit of service filed in Court today is kept with the record.

(2.) This is an application under Article 226 of the Constitution of India wherein the writ petitioners are aggrieved by apathy shown by the National Council for Teacher Education (hereinafter referred to as 'N.C.T.E.') with regard to a representation made by them on November 9, 2015. In the said representation the petitioners had prayed before the N.C.T.E. to recognise the Postgraduate Diploma Course in Special Education (Multiple Disabilities-Physical and Neurological) undergone by the petitioners as equivalent to one year B.Ed. (Special Education).

(3.) The petitioners rely on a letter dated July 30, 2014 by the Rehabilitation Council of India (hereinafter referred to as 'R.C.I.') wherein it has been clearly stated that PG Diploma in Special Education (Multiple Disabilities : Physical and Neurological) is equivalent to B.Ed. Special Education (Multiple Disabilities).