VISVA BHARATI Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This matter has been listed for consideration of the prayer of the University that the students continue to obstruct its functioning. Counsel for the petitioners submit that examinations loom large and that the students are likely to suffer. The order of this Court dtd. 3/3/2022, was communicated at 2 pm on the same day to the Superintendent of Police, Birbhum and the Officer-in-Charge, Santiniketan. Yet the University officials were freed from the gherao/obstructions only at 1:30 am early next day.

(2.) Counsel for the private respondent No. 4 submits that students are not blocking or obstructing the functioning of the university.

(3.) The Superintendent of Police, Birbhum shall submit a physical report before this Court on the grievances expressed by the university and shall appear before this Court via virtual mode tomorrow at 10:30 am.