NATIONAL STUDENTS SOCIAL CLUB Vs. STATE OF BIHAR

JUDGEMENT

(1.) WITH the consent of the parties, the following order is being passed.

(2.) A writ petition was filed. This was CWJC. No. 4882 of 2004 : National Students Social Club, Phulwarisharif vs. State of Bihar & Ors. An order was passed on 22nd April 2004 (annexure 9 series at pages 37 to 40). That petition was consigned. In that writ petition, the issue was about holding an examination of trainees of the recognized Primary Teachers Training Institution as per Rule of the Bihar School Examination Rules, 1963. It was understood in that proceeding as recorded on 22nd April 2004 that trainees who had completed their training course from recognized colleges under the National Council for Teachers Education Act are also eligible to appear in the examination scheduled by the School Examination Board.

(3.) ON the same day, learned counsel for the petitioner made a request to the court not to sign the order. The order was left unsigned though declared. On 23.4.2004 learned counsel made a statement that there is some difficulty in the Bihar School Examination Board filing an affidavit which it was understood would be filed but was not filed. The matter was to await the filing of an affidavit giving an undertaking. An affidavit was filed. The undertaking is recorded in the order which was passed next day on 23rd April, 2004. Once the undertaking was filed, the petitioner agreed that the matter be consigned. Thus it was consigned.