SUBRATA TALUKDAR, J. - (1.) Party/Parties appear in the order of their name/names as printed above in the cause-title.
(2.) The facts of this writ petition disclose that the petitioner took admission in the B.Sc. (Hons.) Course under the West Bengal State University (the University) in 2013.
(3.) Thereafter, the petitioner was permitted to appear for the B.Sc.(Hons) Part -I, Part-II and Part -III under the University pursuant to orders of this Court. It is relevant to mention at this juncture that the petitioner had to approach this Court time and again through this writ petition complaining of the fact that although he pursued the course in right earnestness as a student of the respondent No. 8/College in issue, his Admit Cards and other formalities connected to his appearance at the University Examinations (as above) did not mature due to several administrative lapses on the part of the University.;