ALOK KUMAR Vs. WEST BENGAL UNIVERSITY OF TECHNOLOGY

JUDGEMENT

(1.) Affidavit of service filed in Court today be kept on record.

(2.) Learned advocate for the petitioners is directed to deposit deficit Court fees in the department within Friday, failing which the writ petition shall be deemed to be dismissed so far as the writ petitioner Nos. 2 and 3 are concerned and shall survive only in respect of writ petitioner No. 1.

(3.) After hearing the learned advocates for the parties and upon perusing the instant application, it appears that the grievance of the three writ petitioners have some substance. The West Bengal University of Technology (hereinafter referred to as the said University), by a letter dated 4th March, 2010, addressed to the Principal, Siliguri Institute of Technology, communicated the decision taken by the Board of Discipline of the said University in its meeting held on 3rd March, 2010, whereby the names of the writ petitioners who appeared in the B. Tech 7th Semester Examination, 2009, stood cancelled for adopting unfair means. Prior to the Issuance of the letter dated 4th March. 2010, the said University had written a letter dated 22nd December, 2009, to the Principal, Siliguri Institute of Technology where the following questions were asked and a reply sought for: