Calcutta High Court (Appellete Side)
Rajib Karmakar & Ors vs State Of West Bengal & Ors on 19 December, 2016
Author: Debangsu Basak
Bench: Debangsu Basak
1
66 19.12. W.P. No.28338(W) of 2015
ns 2016
Rajib Karmakar & ors.
Versus
State of West Bengal & ors.
Ms. Nandini Mitra,
Mr. Subhasish Bhattacharya ... respondent nos.2 & 4.
None appears on behalf of the petitioners. The petition is at the behest of few students. The students are of a college whose affiliation has been refused to be renewed by a university. The refusal of renewal was the subject matter in W.P. No.9798(W) of 2016. Since such writ petition has been dismissed, the fate of the students are at stake.
In order to protect the interest of the students already admitted, it would be appropriate to request the university to allow the existing students to take the ensuing examination and to ensure that the existing students are accommodated in other educational institutions affiliated to the university.
Learned Advocate for the university submits, on instructions, that the university authorities would 2 endeavour to do so. She, however, submits that the authorities should be permitted to issue provisional admit card in favour of the students.
In my view, such request being reasonable is accepted.
The students will adhere to the formalities prescribed by the university as also will be liable to pay the requisite fees and expenses. The university authorities are at liberty to publish the results of the examination already taken in respect of the students within six weeks from the date of communication of this order.
W.P. No.28338(W) of 2015 is, accordingly, disposed of.
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. )