MBNS INSTITUTE OF EDUCATION Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The present writ petition has been preferred for issuance of direction upon the respondent-authorities to take admission of the students, who applied online on the Jharkhand Combined Entrance Competitive Examination Board (hereinafter referred to as "JCECEB") Portal in the B.Ed courses for the batch/session 2021-2023 and also those students who have passed their qualifying exams i.e., Bachelor's Degree in the applicable subjects after 27/9/2021 till 17/5/2022 in terms with its sanctioned intake as mandated by National Council for Teachers Education (NCTE), as also to enable the students who otherwise being eligible for getting admitted in the B.Ed courses could not upload their graduation result within the time stipulated in pursuance of advertisement notice dtd. 3/9/2020 issued by the respondent no. 5 - JCECEB. The petitioner-college has further prayed for allowing it to fill up the seats in B.Ed course which remained vacant after conclusion of the counseling conducted in pursuance of Combined Entrance Examination conducted by JCECEB.

(2.) Mr. Sachin Kumar, learned AAG-II appearing on behalf of the respondent nos. 1 to 3, while referring to order/judgment dtd. 4/8/2022 passed by this Court in W.P.(C) No. 2392 of 2022 (Rajeev Gandhi Memorial Teachers' Training College, Digwadih, Dhanbad and Ors. Vs. The State of Jharkhand and Ors.), submits that the said writ petition involving similar issue has already been dismissed.

(3.) Heard learned counsel for the parties and perused the order/judgment dtd. 4/8/2022 passed by this Court in the aforesaid writ petition, the relevant paragraphs of which read as under: