LAWS(CAL)-2022-3-103

VISVA BHARATI Vs. STATE OF WEST BENGAL

Decided On March 08, 2022
VISVA BHARATI Appellant
V/S
STATE OF WEST BENGAL Respondents

JUDGEMENT

(1.) The Superintendent of Police, Birbhum, Nagendra Nath Tripathi, is present virtually. Report has been received from him and is taken on record.

(2.) It is submitted that the restrained Registrar and other officials have been freed and the University has been offered every necessary assistance in ensuring that the administration is able to function.

(3.) In so far as outsiders are concerned, it is submitted that two particular gates of the University are manned by their own security staff, who verify identity cards before letting people inside the campus.