Calcutta High Court (Appellete Side)
Dr. Satyadeo Prasad & Anr vs The State Of West Bengal & Ors on 6 June, 2018
Author: Arindam Sinha
Bench: Arindam Sinha
1
469 06.06 W.P. 14552 (W) of 2017
AGM 2018
Dr. Satyadeo Prasad & Anr
Versus
The State of West Bengal & Ors
Mr. Anurag Oja,
Mr. Amarendra Chakraborty,
... For the Petitioner.
Mr. Partha Sarathi Sengipta, Sr. Advocate,
Mr. Soumya Majumder,
... For the Presidency University.
Mr. Joydip Kar, Sr. Advocate,
M. Aparajita Rao
... For the respondent no. 4.
Mr. Tapan Kumar Mukherjee, Ld. AGP Mr. Debasish Basu, ... For the State.
Mr. Anil Kr. Gupta, ... For the UGC, Mr. Oja, learned advocate appears on behalf of petitioners and relies on section 20 (x) and the second proviso under sub-section (4) of section 29 of Presidency University Act, 2010. He submits, on a conjoint reading of these provisions it will be clear that decision to discharge an appointee from probationary service is to be taken by Executive Council of the University.
Mr. Partha Sarathi Sengupta, learned Sr. Advocate appears on behalf of the University and points out that by the Presidency University (Amendment), Act 2013, section 2 20 stood omitted.
The hearing is adjourned for petitioners to consider their position as well as the University to make known to Court the provisions regarding powers of the Governing Body and the duties it is to perform.
List on 18th June 2018.
( Arindam Sinha, J.)