Arindam Sinha, J. - (1.) Petitioner appears in person and wants to move his unlisted writ petition on urgent basis. He files affidavit-of-service. Leave is granted since service has been effected and Dr. Nilanjan Dasgupta, Controller of Examinations, Presidency University appears.
(2.) Petitioner has challenged decision dated 10th April, 2018 taken by Presidency University in not acceding to his request for allowing casual enrolment in current academic year 2017-2018. Petitioner had earlier moved this Court and obtained order dated 15th February, 2018 pursuant to which the University considered his request and returned the aforesaid decision. Petitioner has made out several grounds in his writ petition. He, for the present, relies on ground no. II which is set out below. II. "FOR THAT under the Rules and Conduct of the Examination of the University, the petitioner is entitled to clear his back-log within six years from the date of his admission and he is also entitled to sit in one paper for a maximum of four times and even for the sake of argument but not admitting that he has failed to produce sufficient documents regarding his ill health to the satisfaction of the University authorities, yet he is entitled to more chance to clear the GENEDPOLS 0231 and other back-log papers since he has appeared in the said GENEDPOLS 0231 examination only twice during May-June, 2014 with the regular 2nd semester and May-June, 2017 with the regular 6th semester and thus has further two chances to appear in the said exam.
(3.) Dr. Nilanjan Dasgupta, Controller of Examinations hands up a chart with copy to petitioner. In page 2 of the chart, under the heading Fourth Semester there is included information regarding results obtained by petitioner in Fifth and Sixth Semesters as well. Information given in the chart under the heading Fourth Semester is extracted below. JUDGEMENT_45_LAWS(CAL)4_2018_1.html JUDGEMENT_45_LAWS(CAL)4_2018_2.html ;