Devdeep Singh vs State of West Bengal & Ors

Aniruddha Roy, J

Upon urgency pleaded and since the regular determination has been assigned to this Court, the writ petition has been taken up for consideration.

Mr. Aritra Roy, learned advocate appears for the petitioner.

Mr. Jaydip Kar, learned Senior Advocate appears for respondent no. 4/College.

Mr. Uttam Kumar Mandal, learned advocate appears for respondent no. 3/University.

Mr. Nilotpal Chatterjee, learned advocate led by Mr. Swapan Kumar Dutta, learned Government Pleader appears for State.

On the prayer of Mr. Aritra Roy, learned advocate appearing for the petitioner, leave is granted to the petitioner to file the supplementary affidavit. Supplementary affidavit filed in Court today is taken on record. Copies of the supplementary affidavit have been served upon the learned advocates appearing for the college and the university.

The petitioner is a student of B. Tech, Computer Science. In one subject in the course namely Skill Development I: Soft Skills being Code No. PR192, the petitioner was unsuccessful in the examination held in the first semester. The petitioner prays for participation in the supplemental examination.

Mr. Jaydip Kar, learned Senior Counsel appearing for the college submits, on instruction from his clients that, the petitioner may be allowed to participate in the special supplemental examination to be held by the college. He then submits that if the petitioner succeeds in the said special supplemental examination the concerned University shall issue the publish the result and issue the necessary certificate.

Mr. Uttam Kumar Mandal, learned advocate appearing for the University has also adopted the submissions of Mr. Kar, upon receiving instruction from his client.

Accordingly the college/respondent no. 4 is directed to hold the special supplemental examination for the subject where the petitioner shall be participating within a week from date. After evaluation of the answer script the college shall inform the result to the University within the said period.

The University shall then publish the result accordingly on the basis of the merit within another seven days from receiving the evaluation result from the college by opening its official portal.

Considering the averments made in the writ petition and the supplementary affidavit, the concerned company, where the petitioner pleads that, he has got an opportunity for job, upon furnishing the copy of this order may consider the case of the petitioner sympathetically, if the petitioner ultimately succeeds in the examination.

Since affidavits are not called for, the allegations made in the writ petition are deemed not to have been admitted by the respondents.

With the above observations and directions this writ petition, WPA 20261 of 2025 stands disposed of, without any order as to costs.