Arindam Sinha, J. - (1.) Affidavit of service filed be kept with the records.
(2.) The petitioner seeks migration from one college to another. He was respondent No. 8 in WP 7668 (W)/2015 (Debangshu Agrahari v. State of West Bengal and Ors.) . Debangshu Agrahari is the private respondent No. 7 in this writ petition.
(3.) Mr. Ray, learned advocate appears for the petitioner and submits, impugned order dated 1st February, 2016 passed by the Authority saying that Debangshu Agrahari's candidature is not considered as contender of vacant seat earmarked for Central Government nominee (for the State of Tripura only) cannot be sustained since the said order did not consider the candidature of the petitioner as well. The petitioner was not called for hearing though there was direction to that effect by order of Court. He submits, such ought to have been done pursuant to the said directions in order dated 10th December, 2015 by which the said writ petition being WP 7668 (W)/2015 was disposed of. Mr. Mukherjee, learned advocate appearing on behalf of the State submits, the question of considering the candidature of the petitioner did not arise when the candidature of the petitioner in the said writ petition could not be considered.;