Calcutta High Court (Appellete Side)
Pg (Tapan Kumar Das vs The Jadavpur University & on 26 August, 2014
Author: Dipankar Datta
Bench: Dipankar Datta
1
37 26.08.2014 W.P.24129(W) of 2014
pg (Tapan Kumar Das vs. The Jadavpur University &
Ors.)
Mr. Haradhan Mondal............for the petitioner
Mr. Bilwadal Bhattacharya
Mr. Arkaprava Sen............for the respondents 1, 2 and 3
This writ petition is directed against an order dated April 28, 2014 passed by the Registrar, Jadavpur University declining to grant relief to the petitioner on the grounds mentioned therein.
In my view, the issue requires adjudication after the parties exchange their affidavits.
Let affidavit-in-opposition be filed by the respondents within four weeks; reply thereto, if any, may be filed within two weeks thereafter.
The writ petition shall be treated as ready for hearing on expiry of the period fixed above for exchange of affidavits and thereafter the parties shall be at liberty to mention it for consideration before the appropriate bench.
(DIPANKAR DATTA,J.)