TAPEN SEN, J. - (1.) Heard Mr. Rajat Dutta, learned Counsel for the Petitioners, Mr. Monish Sen, learned Counsel for the University as well as Mr. Sadananda Ganguly, learned Counsel for the State.
(2.) The Petitioners have prayed for an Order commanding upon the Respondents to take a decision on their prayer relating to disaffiliation of the College for reasons stated therein.
(3.) On 13/9/2011, Mr. Monish Sen, learned Counsel appearing for the University had submitted that the decision has to be taken by the Executive Council of the University but since, at that stage, there was an embargo upon all the Universities imposed by the Chancellor directing them not to take any decision, save and except to deal with the 'day-to-day routine mattes', no decision could be taken. He however, submits that subsequently the said embargo has been removed and the Executive Council of the University is therefore, free to take a decision on the prayer made by the Petitioners.;