Calcutta High Court (Appellete Side)
Prof. Sudip Kumar Das vs The University Of Calcutta & Ors on 2 December, 2022
Author: Kausik Chanda
Bench: Kausik Chanda
22 02-12-2022 AKG WPA 27459 of 2022 Ct. 238 With IA No. CAN 1 of 2022 Prof. Sudip Kumar Das Vs. The University of Calcutta & Ors. Dr. Chapales Bandyopadhyay, Ms. Gargy Basu, Ms. Anandamoyee Basu ...for the Petitioner Mr. Nilotpal Chatterjee, Mr. Sourabho Sengupta ...for University In Re : IA No. CAN 1 of 2022 Having regard to the averments made in this writ petition, I am of the opinion that the petitioner was prevented by sufficient cause from appearing before this Court August 17, 2022 when the matter was called for hearing.
Accordingly, CAN 1/2022 is allowed and writ petition being WPA 27459 of 2022 is restored to its original file and number.
In Re : WPA 27459 of 2022 It appears that the relevant selection committee recommended the promotion of the petitioner with effect from November 28, 2014.
Mr. Bandyopadhyay, learned advocate appearing for the petitioner argues that such entitlement should be reckoned the date when the petitioner completed his eight years of service as Reader. 2 The University will respond such submission on the next date of hearing.
It appears that the affidavit-in-opposition of the University is not with the records. A copy of the affidavit, however, has already been made to the learned advocate appearing for the petitioner.
The University will be at liberty to reaffirm the affidavit-in-opposition within two weeks from date. The reaffirmed copy shall be made over to the learned advocate for the petitioner.
List this matter one-week after the ensuing Christmas vacation under the same heading.
(Kausik Chanda, J.)