Calcutta High Court (Appellete Side)
Alipurduar B.Ed. Training College vs The State Of West Bengal & Ors on 26 September, 2019
Author: Debangsu Basak
Bench: Debangsu Basak
1
76
ss 26.09.2019
W.P. 18823 (W) of 2019
Alipurduar B.Ed. Training College
Vs.
The State of West Bengal & Ors.
Mr. Srijib Chakraborty,
Mr. S. Das
... ... for the petitioner
Mr. Ashim Kr. Ganguly,
Ms. Sukla Das Chandra
... ... for the State
Mr. Amales Ray,
Ms. Mousumi Bhowal
... ... for the respondent nos. 5 & 6
The writ petition is taken up for consideration subsequent to order dated September 24, 2019.
Respondent no. 7 is present in Court pursuant to such order. There appears to be disputes between the members of the Managing Committee of a college. Such disputes are now be solved through the mechanism of the present writ petition.
In the interest of the students it would be appropriate to request the respondent no. 7 to return the marks-sheets which he received from the University, save and except those marks-sheets which he already distributed to the students, to the University as expeditiously as possible. It would be open to the University to distribute the marks-sheets to the students of the college.
No further interference is called for.
2Private parties are at liberty to have such disputes resolved before the appropriate forum.
W.P. 18823 (W) of 2019 is disposed of.
There will be no order as to costs.
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.)