PRANABASISH MAJUMDAR Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This writ petition has been filed as a Public Interest Litigation.

(2.) The petitioner is an Advocate of Tripura Bar Association and he is also associated with the legal education of the students of the State of Tripura. In the Tripura Government Law College at present admission is being done on the basis of marks. The petitioner alleges that in Tripura three Secondary Education Boards are conducting examination; (1) Tripura Secondary Education, (2) Central Board of Secondary Education and (3) Indian Certificate of School Education. It is stated by the petitioner that different Board earmarked different marks for different subjects and the standard of marks are also different in different Boards. Therefore, the students of one Board even if obtained equal marks can not to be said that they are having equal merit. The petitioner, therefore, prays that an entrance examination should be conducted for admission in the Tripura Government Law College from the academic Session 2002-2003.

(3.) Mr. A. K. Bhowmik, the learned senior counsel assisted by Mr. S. M. Chakraborty, learned Advocate appearing on behalf of the petitioner submitted that in the case of the Central Board of Secondary Education Guardians Committee represented by its Secretary Shri Nalini Kumar Saha v. The State of Tripura reported in (1988) 2 Gau LR 253 it has been held that even though other method of admission particularly normalisation is reasonable and satisfactory, still the entrance examination is the best method for judging the merit of students for admission in professional Degree Courses. Mr. Bhowmik submitted that the admission test should start from the academic Session 2002-2003 so that the meritorious students can be admitted for prosecuting LL. B. Courses in Tripura Govt. Law College.