RISHIKA BUBNA Vs. JADAVPUR UNIVERSITY & ORS.

JUDGEMENT

(1.) In view of the determination given by the Hon'ble the Chief Justice, this matter was mentioned by Mr. Chatterjee, learned counsel representing the writ petitioner, student of J.D. Birla Institute.

(2.) Mr. Chatterjee submits that the writ petitioner was not allowed to appear at the interview/examination nor she was allowed to fill up the forms and in case the examination is over, his client will suffer irreparable loss and prejudice and one year would be lost. It was submitted that only on last Friday petitioner got intimation about the refusal. It was submitted by Mr. Chatterjee at this moment his prayer is to allow his client to fill up the forms and to get the admit card and further allow the writ petitioner to appear at the examination. However, he submits that at the time of hearing of the main matter, he will submit the prejudice caused and the violation that takes place for the actions of the respondents/university authority as well the institute being the respondent no.2.

(3.) Mr. Panja, learned counsel representing the respondent no.3/Principal of the J.D. Birla Institute, submits that under no circumstances, the writ petitioner should be allowed to sit in the examination. He further submits that the examination has already been started. It was submitted by him that the students should not get this type of opportunities. He further submits that unless the back papers of the concerned examination are cleared off by the writ petitioner, they should not be allowed to sit in the examination and in the event the interim prayer is allowed, this will create a bad precedent.