ABHISEK PANDA Vs. WEST BENGAL NATIONAL UNIVERSITY

JUDGEMENT

(1.) Students of the West Bengal National University of Juridical Sciences are before us. They are aggrieved by a judgment and order dtd. 1/3/2019 passed by a learned single judge of this court dismissing their writ applications.

(2.) In or about 2012 the West Bengal National University of Juridical Sciences decided to start online courses in various subjects.

(3.) For proper administration of these courses it took the assistance of a facilitator i.e., Ipleaders, the second respondent in the appeal.