ARINDAM SINHA, J. - (1.) Petitioner obtained seat allotment for Nursing Course in Burdwan Medical College and Hospital.
(2.) Mr. Chakraborty, learned advocate had submitted on earlier occasion, his client had been denied admission by the College. The College was not then party respondent. This Court added the College as party and gave leave for amendment being made to that effect.
(3.) On 28th June, 2018 Mr. Chakraborty had filed affidavit of service to show respondents, including the College had been served but College was not represented. Submission made on behalf of State and direction made as in order dated 28th June, 2018 are reproduced below: "Mr. Mukherjee, learned advocate, Additional Government Pleader submits on instructions, petitioner though selected did present herself for admission to the college within notified stipulated times, on 12th and 13th September, 2017. The seat became vacant and was allotted to someone else. Mr. Chakraborty refers to paragraph 11 of the writ petition but the averments do say when petitioner presented herself for admission, whether it was within the notified times and dates. Leave is granted to petitioner to use a supplementary affidavit which will be accepted on adjourned date upon advance copy served. Petitioner will communicate this order to college by electronic mail.";