Calcutta High Court (Appellete Side)
Pritam Sarkar vs National Institute Of Pharmaceutical ... on 30 September, 2021
Author: Amrita Sinha
Bench: Amrita Sinha
30.09.2021
SL No. 4
Court No. 24
(P.M.)
WPA 15343 of 2021
Pritam Sarkar
Vs
National Institute of Pharmaceutical Education
and Research, Kolkata & Ors.
(Via Video Conference)
Mr. Subir Sanyal,
Ms. Sumouli Sarkar,
Mr. Sagnik Roy Chowdhury
... for the petitioner.
Mr. Bhudeb Chatterjee
... for the NIPER
Ms. Soma Chatterjee
... for the respondent No. 8, 9 and 10
The impugned order dated 9th September 2021 issued by the Director, National Institute of Pharmaceutical Education and Research (NIPER), Kolkata is under challenge in the instant writ application.
The petitioner was appointed as an Assistant Registrar with effect from 6th March, 2020 on probation for a period of two years. His service as probationer has been terminated allegedly on the ground that his service is not satisfactory.
Whether the order terminating the service of the petitioner who was a probationer was passed legally or not has to be decided at the time of final hearing of the writ petition.
The respondents are directed to file their affidavit-in- opposition within a period of three weeks after reopening of 2 the Court after the ensuing Puja Vacation, reply, if any, be filed within a fortnight thereafter.
The matter shall be treated as ready for hearing after completion of affidavits. Any steps taken by the respondents during the pendency of the writ petition will abide by the result of the same.
Affidavit of service filed in court is taken on record.
( Amrita Sinha, J.)