UNIVERSITY OF NORTH BENGAL Vs. MALABIKA DHAR

JUDGEMENT

(1.) The appeal arises out of a judgment and order dated 27.4.95 passed by a learned Single Judge of this court in C.O. No. (w) of 1995, whereby and whereunder the said learned Judge allowed the writ application filled by the writ petitioners/respondents by directing the appellant University not to cancel their admission and the University authorities were directed to allow the writ petitioners to continue in the concerned course.

(2.) The fact of the matter bereft of unnecessary details are as follows : The writ petitioners who were 3 in number intended to get themselves admitted in M.A. of the appellant University in Sociology and Social Anthropology. It is not in dispute that for the purpose of taking admission of eligible candidates guidelines have been fixed by the respective Faculty Council, as would be evident from the excerpts of the proceedings of the meeting of the Faculty Council for Post-Graduate Studies in Arts, Commerce & Law held on 22.3.94. In terms of the said guideline the intake capacity in respective Post-Graduate Departments in Sociology and Social Anthropology were first at 35. Such selection of candidates were to be made according to the following order of preference :

(3.) Moreover, from a circular dated 18.3.92 as contained in Annexure "A" to the stay application, it appears that the following decision had been taken.