Calcutta High Court (Appellete Side)
3290W/2012 on 15 March, 2012
Author: Tapen Sen
Bench: Tapen Sen
1 3/2012 J. 17.
WP 3290(W) of 2012 Mr. Sushanta Saha, ...for the Petitioner.
Mr. Biswaroop Bhattacharya, ...for the Calcutta University, Mr. Saikat Chatterjee, ...for the State.
The Petitioner prays for an Order commanding upon the University of Calcutta and its Officers to allow him to file/accept/submit the Forms pertaining to B.Ed. Final Examination under the Calcutta University without insisting for a Migration Certificate as a sine qua non for the said purpose.
Upon a perusal of "Annexure P-11" at page 69 of the Writ Petition it appears that the Director, Directorate of Distance Education, Rabindra Bharati University has certified on 30.01.2012, that the Petitioner, Abhishek Bhadra, had appeared in M.A. Part-II Examination held in December, 2011 under the Directorate of Distance Education, Rabindra Bharati University and that the Migration Certificate will be issued after results were published in July, 2012.
Considering the aforementioned Certificate granted by a responsible Officer of the Rabindra Bharati University, the University of Calcutta is expected to honour and respect such a Certificate and allow the Petitioner to continue under them giving him time at least till 22nd of August, 2012 to produce the Migration Certificate. In the event the Migration Certificate is not produced within the aforementioned period, the result of the B.Ed. Final Examination being pursued by the Petitioner under the Calcutta University, shall be withheld.
With the aforesaid observations and directions, the Writ Petition is disposed of. If urgent certified copy of this Order, duly photocopied, is applied for by the parties, the same should be given expeditiously. 2 (Tapen Sen, J.)