Subhro Kamal Mukherjee, J. - (1.) This is an application for Contempt of Court on the allegation of violation of the order dated September 11, 2002.
(2.) The writ petitioner moved an application under Article 226 of the Constitution of India ('the writ petition' in short), inter alia, complaining inaction on the part of the respondents in not considering the candidature of the writ petitioner for his admission in first year class either in B.Sc. (Agriculture) or B.Sc. (Horticulture) honours course for the session 2002-03 in the Bidhan Chandra Krishi Viswavidyalaya.
(3.) The said writ petition has been disposed of on September 11, 2003, in presence of the learned advocates for the said University, inter alia, "by granting liberty to the writ petitioner to make a detailed representation for ventilating his grievances addressed to the respondent No. 2 by ten days from date. In the event such representation is made, the respondent No. 2 will consider such representation sympathetically, but in accordance with law after giving an opportunity of hearing to the writ petitioner and/or his representative and will pass a reasoned and speaking order within two weeks from the date of submission of the representation to him. The respondent No. 2 will communicate his decision to the petitioner immediately after taking the decision.";