Calcutta High Court (Appellete Side)
Premananda Mukhopadhyay & Anr vs Union Of India & Ors on 17 June, 2025
11
17.06.2025
Ct. No. 11
Jayanta
MAT 1892 of 2024
in
IA No. CAN 2 of 2024
Premananda Mukhopadhyay & Anr.
Vs.
Union of India & Ors.
Mr. Madhu Sudan Sarkar
Mr. Mowsonjit Sarkar
Mr. Sourav Mandal
.... For the Appellants.
Mr. Partha Ghosh
Mr. Surnanell Das
..... For the UoI.
Mr. Sirsanya Bandopadhyay, Sr. Standing Counsel
Ms. Tapati Samanta
..... For the State.
Mr. Anil Kr. Gupta
Mr. Yogesh Kr. Sharma
..... For the UGC.
Records reveal that by an order dated 7th April, 2025
a coordinate Bench of this Court directed the Inspector-
in-Charge, Electronic Police Complex, Bidhannagar Police
Commissionerate to show cause as to why the matter
should not be directed to be handed over to the CID,
West Bengal for a fresh investigation. Pursuant to such
direction a show cause was duly filed by the said officer
and an exception to the said report has also been filed by
the writ petitioners/appellants herein.
Mr. Sarkar, learned advocate appearing for the
appellants submits that the appellants paid an amount of
rupees eighteen lakhs to IIPM for admission in IIPM in
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the academic session 2012 to 2015 for pursuing MBA
Course believing the contents of the advertisement
published by IIPM, wherein it was categorically stated
that it would provide service to the students, who would
complete their studies. The appellants were illegally
allured to pay the said amount.
Records further reveal that in spite of service no one
appeared before a Coordinate Bench of this Court when
the appeal was heard on 30th September, 2024, 24th
March, 2025 and 7th April, 2025 though one learned
advocate appeared on behalf of the said respondent nos.
6 and 7 in course of hearing of the writ petition.
For adjudication of the dispute the presence of the said respondent nos. 6, 7 and 16 would be necessary.
In view thereof, the appellants are directed to intimate this order to the said respondent nos. 6, 7 and 16 and also to the learned advocate, who entered appearance of the behalf of the respondent nos. 6 and 7 before the writ Court, within a week from date and to affirm an affidavit- of-service on the returnable date.
The Investigating Officer of the case, on whose behalf Mr. Bandopadhyay, learned Standing Counsel has entered appearance, is also directed to intimate this order to the said respondent nos. 6, 7 and 16.
List the matter for further consideration on 8th July, 2025.
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It is made clear that in the event no one appears on the said respondent nos. 6, 7 and 16 on the returnable date, in spite of service, this Court would be constrained to direct their personal appearance.
(Reetobroto Kumar Mitra, J.) (Tapabrata Chakraborty, J.)