RANJANA MISHRA Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE appellants are unsuccessful petitioners. They prayed before the Single Judge in the writ petition that the Bihar School Examination Board and its functionaries be directed to permit them to appear at the ensuing Physical Teachers Training Examination in the year 2007. The petitioners ' case was that they had completed Physical Teachers Training Examination Course from Champaran Physical Training College, West Champaran in the Sessions 1989 -90, 1990 -91, 1992 -93, 1994 -95 & 1995 -96 when the said institution had valid recognition. According to them the enactment of National Council For Teacher Education Act, 1993 (for short, 'Act of 1993 ') which came into effect on 29th December, 1993 had not affected the petitioners ' entitlement of appearing in the examination conducted by the Board in the year, 2007. High Court Of Judicature At Patna Versus Ram Kripal Prasad It was also the case of the petitioners that derecognition of the institution in the year 2004 is also not an impediment for the petitioners in seeking permission to appear in the examination to be conducted by the Board in the year 2007. Strong reliance was placed before the Single Judge upon a decision of the Supreme Court in the case of Sunil Kumar Parimal & Anr. V/s. The State of Bihar & Ors., 2007 4 PLJR 163,.

(2.) THE Single Judge was not persuaded by the contentions of the petitioners and dismissed the writ petition by his order dated 7.11.2007. In the present appeal, the legality and correctness of the said judgment has been challenged.

(3.) THE following facts are not in dispute: