Calcutta High Court (Appellete Side)
Kc Alipurduar B.Ed. Training College vs The State Of West Bengal & Ors on 24 September, 2019
Author: Debangsu Basak
Bench: Debangsu Basak
1
56
24.09.2019
W.P. No. 18823(W) of 2019
KC Alipurduar B.Ed. Training College
Vs.
The State of West Bengal & Ors.
Mr. Srijib Chakraborty
Mr. S. Das.
... for the petitioner.
Mr. Amales Roy
Ms. M. Bhowal.
... for the respondent nos. 5 and 6.
Mr. Swarup Pal.
... for the respondent no. 7.
Mr. Ashim Kumar Ganguly Ms. Sukla Das Chandra.
... for the State.
Petitioner complains of police inaction. Learned advocate for the petitioner submits that, the respondent no. 7 is no longer in the service of the college. The respondent no. 7 apparently collected the mark-sheet of students for the second year and the fourth year. The respondent no. 7 did not make it over to the college. The respondent no. 7 is now selling such mark-sheets to the students.
State and the private respondent no. 7 are represented. Learned advocate for the respondent no. 7 submits that, his client did not receive a copy of the writ petition.
Learned advocate for the University submits that, the respondent no. 7 collected the mark-sheet. 2 In such circumstances, the respondent no. 3 will ensure that the respondent no. 7 is present in Court on September 26, 2019 along with the mark-sheets that the respondent no. 7 collected from the University. The University will also produce the details of the mark-sheets given to the respondent no. 7 on such date.
List the writ petition on September 26, 2019 under the same heading for further consideration.
Urgent certified website copies of this order, if applied for, be made available to the parties upon compliance of the requisite formalities.
(Debangsu Basak, J.)