TAPEN SEN,J. - (1.) Affidavit of Service is taken on record.
(2.) At the very outset learned Counsel for the Petitioners very fairly offered to pay individual Court Fees for each of the Petitioners. He is granted leave to do so.
(3.) After some arguments, learned Counsel for the Petitioners confines the Writ Petition only to the extent that the University be directed to consider the case of the Petitioners in accordance with law and give reasons as to why their names have not yet been registered although they had appeared on and from 10.12.2011 in Part-I, 1st Semester Examination-December, 2011 for Diploma in Engineering/Technology.;