Rakesh Tiwari, J. - (1.) Heard learned Counsel for the parties and perused the records.
(2.) The appellant is aggrieved by the order dated 11.11.2016 passed by learned Single Judge in W.P. no.23481(W) of 2016 (Annapurna Saha Vs. Rabindra Bharati University & ors.).
(3.) Heard learned Counsel for the parties at length and perused the orders passed by this Court in the previous litigations right from 2011.;