ARINDAM LODH,J. - (1.)By means of filing of this petition the petitioner has prayed for the following reliefs:
"(I) Issue rule upon the Government to show cause as to why the respondents should not transmit all records relating to the case of the petitioner.

(II) As to why a writ in the nature of Certiorari should not be issued pashing the report of respondent Nos. 5 and 6 dated 15.02.2019 and 08.03.2019.

(III) As to why a writ in the nature of Mandamus should not be issued upon the respondent Nos. 2, 3 and 3 for issue of duplicate school certificate duly authenticated by

the respondent No. 3 in favour of the petitioner in synonymous with the certificate issue by the respondent No. 5 in the year 1975.

(IV) Also pass necessary direction upon the respondents No. adopt necessary adequate steps for production of attendance register of that relevant period w.e.f. January, 1968 to December, 1973 lying with the respondent No. 5 for issue of duplicate authenticated school certificate in the name of the petitioner.

(V) Also to pass necessary direction upon the respondents to pass necessary order for issue of duplicate school certificate treating the claim of the petitioner as genuine and authenticate after cancelling the contents of letter dated 15.02.2019 and 08.03.2019 issued by the respondent Nos. 6 and 5 in favour of the petitioner.

(VI) As to why such other order/orders should not be passed so as to give full relief to the petitioner and upon caused shown to make rule absolute."

(2.)Heard Mr. A. Nandi, learned counsel appearing for the petitioner. Also heard Mr. N. Majumder, learned counsel appearing for the respondents.
(3.)To press the aforesaid reliefs, Mr. Nandi, learned counsel for the petitioner has relied upon a certificate dated 10 th May, 1975 (Annexure-1 to the writ petition) allegedly issued by the then respected Headmaster of the Bodhjung Higher Secondary School and a document of issuing mark-sheet of Higher Secondary Examination in favour of the students of the school (Page-87 of the writ petition). Since the matter involves The National Register of Citizens (N.R.C. for short), this Court from the very first day was sympathetic to the petitioner. For this purpose, this Court had given enough opportunities to Mr. Nandi, learned counsel for the petitioner to visit the school and verify all the relevant records and also requested the school authority, including the respected Headmaster of this school, and the learned counsel for the State-respondents to cooperate with the petitioner. Accordingly, on many dates such records were verified. During verification the school authorities extended all helps and co-operation to Mr. Nandi, to which Mr. Nandi, learned counsel did not deny.
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