- (1.) Although the matter is appearing under the heading 'for orders', by consent of Mr. Saibal Acharya, learned advocate for the petitioner and Mrs. Seba Roy, learned advocate for the respondent no.2., the main writ petition and the connected application, filed under C.A.N.5003 of 2011, are taken up together for hearing for final disposal.
(2.) The writ petitioner wanted an accommodation for pursuing higher education, which was not considered by the authorities.
(3.) Consequently, he approached the tribunal with the Original Application being No. 1054 of 2010. The said original application was disposed of by the tribunal by judgment and order impugned dated September 15, 2010 by directing the respondent no.2 to consider and dispose of his representation by passing a speaking and reasoned order.;