ARINDAM SINHA,J. - (1.) Petitioner appears in person even though he has engaged learned advocate. None else appears presumably because learned advocates of this Court have resolved to stay away from work.
(2.) Petitioner had approached this Court earlier by W.P. 13379 (W) of 2017 ( Abhimanu Deb Sharma vs. University of Gour Banga and Ors .). This writ petition was disposed of by order dated 5th February, 2018. The text of which is reproduced below: " Mr. Bhattacharya, learned advocate appears on behalf of petitioner. He submits, his client is entitled to relaxation in the number of marks obtained in Honours Graduate course. 45% is the relaxed benchmark for his client to be entitled to obtain training. All necessary formalities in that regard are completed so far as his client is concerned but he did not get registration to take the first semester examination on a controversy being raised regarding this eligibility criterion. He submits, such controversy has been dealt with by a Coordinate Bench in judgment dated 24th January, 2018 (W.P. no. 13284 (W) of 2017) Rahul Chowdhuri vs. State of West Bengal and Ors. Dr. Sha Roy, learned advocate appears on behalf of Gour Banga University and hands up notification dated 30th January, 2017. It appears from the notification that the concerned college ceased to be affiliated to his client and is now affiliated with West Bengal University of Teachers' Training Education Planning and Administration. Order sheet reveals that on 16th June, 2017 the college being respondent no.4 was represented. The college, however, is not represented today. This Court is satisfied that the case of petitioner is covered by the said judgment dated 24th January, 2018. The writ petition is disposed of in terms of the said judgment."
(3.) Operative portion of judgment dated 24th January, 2018 in Rahul Chowdhury (Supra) is set out below: "For the reasons assigned above, instead of adjourning the case for any other purpose, the writ petition is disposed of holding that since it is squarely covered by the case of Ruposhree Ganguli (supra), there shall be direction upon the West Bengal University of Teachers' Training Education Planning and administration to entertain the case of the writ petitioner, so that the writ petitioner may undertake his B. Ed. Course by completing the semesters in accordance with the existing rules and procedures. In the circumstances, the respondent nos. 6 and 7 respectively are also directed to communicate the relevant papers of the candidate Rahul Chowdhuri to the new authority of the West Bengal University of Teachers' Training Education, Planning and Administration with a letter of information to Rahul Chowdhri, so that the candidate may not suffer for any communication gap." ;