Calcutta High Court (Appellete Side)
Visva Bharati vs Dr. Anupam Hazra & Ors on 17 January, 2024
17.01.2024
Sl No.67-68
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. Devjit Chakraborty ...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. The learned Counsel for the Visva Bharati University has informed this Court that the Registrar (Acting), Visva-Bharati has informed the learned Counsel that the matter shall be placed before the Karma- Samiti (Executive Council) for consideration in the next meeting, the 2 direction passed by this Court with regard to Dr. Anupam Hazra in MAT 1006 of 2023.
2. We direct the Executive Council of the University to take an informed decision in terms of the order passed on 11th December, 2023 within a period of two weeks from date and the said decision shall be placed in the form of an affidavit on or before the adjourned date upon prior service to Dr. Hazra.
3. The matter shall appear after three weeks. (Uday Kumar, J.) (Soumen Sen, J.)