Calcutta High Court (Appellete Side)
Dr. Asis Maiti vs The State Of West Bengal & Ors on 23 December, 2016
Author: Debangsu Basak
Bench: Debangsu Basak
1 23.12.2016
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rc W.P. No. 30033(W) of 2016 Dr. Asis Maiti Versus The State of West Bengal & Ors.
Mr. N.C.Bihani
Mrs. Papiya Banerjee Bihani .. For the petitioner
Mr. Anil Kumar Gupta .. For the UGC
Mr. Biswabrata Basu Mallick .. For the State
Affidavit of service filed in Court today be kept with the record. The University Grants Commission Regulation regarding minimum qualification on appointment and carreer advancement of teachers in University and colleges (hereinafter referred to as the UGC Regulation 2000) came up for consideration in W.P.No. 21949(W) of 2015 and connected writ petitions, (Dr. Schindra Nath Pal Vs. State of West Bengal & Ors.). Clause 2.8.0 was interpreted in light of Clause 2.1.0 and Clause 2.4.1 of the University Regulation 2000 in the judgment and order dated March 01, 2016 disposing of Dr. Schindra Nath Pal (Supra).
The learned advocate for the petitioner submits that the State has accepted such interpretation and has issued necessary instructions acting on such interpretation. In such circumstances, the State should be directed to accept the interpretation of such Clauses of the UGC Regulation 2000 so far as the petitioner is concerned.
The State and the UGC authorities are represented. In such circumstances, the State authorities are directed to act in terms of the interpretation of the relevant clauses and UGC Regulation 2000 as given in the judgment and order dated March 1, 2016 passed in Dr. Schindra Nath Pal (Supra) so far as the petitioner is concerned.
2W.P.No. 30033(W) of 2016 is disposed of without any order as to costs. Urgent certified website copies of this order, if applied for, be made available to the parties upon compliance of the requisite formalities.
(Debangsu Basak, J.)