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Calcutta High Court (Appellete Side)

Mainak Mohan Das vs The State Of West Bengal & Ors on 8 May, 2018

Author: Arindam Sinha

Bench: Arindam Sinha

                                              1


08.05.2018
Court No.04
Item no.07
skc
                                             W.P. 4626 (W) of 2018


                                          Mainak Mohan Das
                                                  Vs.
                                     The State of West Bengal & Ors.




                    Mr. Saibal Acharya
                    Mr. Pradip Pal
                                      ... for the petitioner

                    Mr. Sanjib Kumar Mal
                    Mr. Atanu Raychaudhuri
                    Mr. Pushan Majumdar
                                      ... for the respondent no. 8

Mr. Jaharlal De Mr. Shamim ul Bari... for the State Mr. Sauvik Nandy Mr. Santanu Chatterjee ... for the respondent no.3 Ms. Nandini Mitra ... for the respondent no.7 Mr. Mal, learned advocate appears on behalf of respondent no.8 and submits, the writ petition is not maintainable as his client is a private college. He submits further, this very question is pending consideration before a Division Bench of this Court and that matter is scheduled to be taken up on Friday i.e. 11th May, 2018. He relies on Annual Report 2012-2013 of the Department of Higher Education, Government of West Bengal and submits, his client is mentioned therein as a self-financing college.

Mr. Acharya, learned advocate appears on behalf of petitioner and refers to letter dated 19th January, 2014 issued by Government of India, Ministry of Human Resource Development (MHRD). He points out therefrom that the college is designated as Government aided. He next refers to letter dated 13th May, 2014 issued by State Project Facilitation Unit, West Bengal in which there is a submission that MHRD, Government of India has selected the college to receive a financial grant of Rs.10 crore. He further points out from annexure 'P4' being reports of the Department of Higher Education, Science and Technology and Biotechnology, which reports have been published on several dates to be ascertained and informed to Court, one of which report also states that Technical Education Quality Improvement Programme (TEQIP) of Government of India had been implemented in Government aided colleges including the respondent/ college. Mr. Bari, learned advocate appears on behalf of State and submits, he will obtain instructions regarding the status of the college and submit on the adjourned date.

List on 6th June, 2018.

(Arindam Sinha, J.)