SUNIL KUMAR PARIMAL Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Basant Kumar Choudhary counsel for the appellants.

(2.) This appeal is filed against the judgment and order, dated 12.9.2006 by which the learned single Judge dismissed CWJC No. 8091 of 2006 filed by the appellants-writ petitioners seeking a direction to the Bihar School Examination Board to allow them to appear in the examination for the diploma course in physical education held by it.

(3.) The two appellants claim to be the students of Tirhut Physical Education College, Muzaffarpur, Appellant No. 1 was a student in 1994-95 session and appellant No. 2 in 1995-96 session. According to the appellants the college was granted recognition by the State Govt. for three sessions i.e. 1993-94 to 1995-96. It is relevant to state here that the National Council of Teacher Education Act, 1993 came into force with effect from 17.8.1995. The Act allowed private colleges to make an application for recognition before the National Council of Teacher Education within six months from the date of the enforcement of the Act. It is an admitted position that Tirhut Physical Education College, Muzaffarpur (where the appellants claim to have pursued their course) did not make any application for recognition before the National Council of Teacher Education. In other words the recognition, if any, granted to it by the State Govt. came to an end on expiry of the six months' period from 17.8.1995.