Calcutta High Court (Appellete Side)
Visva Bharati vs Dr. Anupam Hazra & Ors on 11 December, 2023
11.12.2023
Sl Nos.8 wt 9
Court No.8
(gc)
MAT 1113 of 2023
CAN 1 of 2023
Visva Bharati, a Central University
Vs.
Dr. Anupam Hazra & Ors.
With
MAT 1006 of 2023
Dr. Anupam Hazra
Vs.
Union of India & Ors.
Mr. Biswaroop Bhattacharya,
Mr. Pratik Majumder,
...for the Appellants
In MAT 1113 of 2023.
Mr. Biswaroop Bhattacharya,
Mr. Pratik Majumder,
...for the respondent University
In MAT 1006 of 2023.
Mr. Bishwarup Mukherjee, Mr. Vinayak Chaubey, ...for the Respondent No.1 In MAT 1113 of 2023 & for the Appellant In MAT 1006 of 2023.
Mr. Anil Kr. Gupta, ...for the U.G.C.
1. We have heard the learned Counsel for the parties.
2. We direct the University to consider whether the writ petitioner can be allowed to join his duty as a probationer for a period of one year in terms of his appointment letter dated 18th September, 2013. We make it clear that after completion of one year of service as a 2 probationer, it would be open for the University to confirm his service in accordance with law.
3. The learned Counsel for the writ petitioner submits that he shall also take appropriate instruction from the writ petitioner.
4. The matter shall be listed one week after X- Mas Vacation under the heading "For Orders".
(Uday Kumar, J.) (Soumen Sen, J.)