TAPABRATA CHAKRABORTY,J. - (1.) A legal tussle has spiralled up to this Court seeking a quietus to the issues as to whether a minority institution, in the facts of the case, was right in applying its own procedure and method of admission to fill up vacant seats in the Engineering and Technology Course and as to whether the students admitted on the basis of the entrance test conducted by the minority institution can be denied registration by the concerned university.
(2.) The first writ application being W.P. 1509 (W) of 2015 has been preferred by St. Mary's Technical Campus, Kolkata (hereinafter referred to as the said institution) along with its founder body, namely, St. Mary's Technological Foundation and its Head, inter alia, praying for approval of the admission of the students made by the said institution in the 1st Year of the Engineering and Technology Programme/Course for the year 2014.
(3.) The second writ application being W.P. No.9722 (W) of 2015 has been filed by 285 students of the said institution, inter alia, praying for registration of their names in the rolls of Maulana Abul Kalam Azad University of Technology, West Bengal (hereinafter referred to as the said university). As common issues are involved, both the writ applications have been taken up for hearing together.;