RAJAT MAJUMDER Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This Mandamus-Appeal is at the instance of the writ-petitioner and is directed against an order dated 5th April, 2010 passed by a learned Single Judge of this Court by which His Lordship disposed of the writ-application by directing the Co-ordinator, Central Selection Committee (Engineering and Technology) having his office at AQ 13/1, Sector-V, Salt Lake City, Calcutta to take appropriate decision with regard to the representation contained in the letter dated 2nd March, 2009 disclosed in the supplementary affidavit filed by the writpetitioner dated 27th August, 2009.

(2.) His Lordship further directed that the said Co-ordinator should take into consideration the accreditation aspect of the Post Diploma Course undertaken by the writ-petitioner at the Central Institute of Plastics Engineering and Technology, on the basis of which he appeared for the Joint Entrance Lateral Entrance Test- 2009 and should also look into the aspect as to whether the subject of Post Diploma Course matched the eligibility requirement of the writpetitioner for being admitted to the Bachelor in Technology (Mechanical Engineering). The said Co-ordinator was given liberty to take assistance of the All India Council for Technical Education so as to remove any doubt in the matter of course-contents of the Post Diploma Course undertaken by the writpetitioner in the Central Institute of Plastics Engineering and Technology. The Co-ordinator was directed to take decision as early as possible, but not later than six weeks from the date of communication of the certified copy of the said order. Being dissatisfied, the writ-petitioner has come up with the present Mandamus-Appeal.

(3.) In the writ-application, out of which the present Mandamus-Appeal arises, the appellant prayed for direction upon the respondent No. 2 to allow the appellant to be admitted in one of the prime engineering colleges undertaking courses in Bachelor of Technology (Mechanical Engineering) in the year 2009 prior to the second counselling and also prayed for restraining the respondents from filling of the seats available in Bachelor of Technology (Mechanical Engineering Course) in West Bengal. Such writ-application was affirmed on 5th August, 2009.