SAMBHU SARKAR Vs. SHYAMAL PRAMANIK

JUDGEMENT

(1.) All these three appeals are directed against the judgement and order dated January 10, 2005 passed by the Hon'ble Single Judge in W. P. No. 18979 (W) of 2003.

(2.) The eight petitioners moved an application under Article 226 of the Constitution of India (hereinafter referred to as the writ petition), inter alia, challenging the notice issued by the Kalyani University inviting applications from eligible candidates for different posts, total fifteen in numbers, in the cadres of Junior Subordinate Staff and Lower Subordinate Staff, that is, (a) Junior Assistant (b) Computer Assistant (c) Junior Store-keeper (d) Junior Care-taker (e) Machine man (f) Pump Operator (g) Health Assistant (h) Office Assistant Grade II and (i) Junior Work Assistant.

(3.) The writ petitioners, in substance, contended that the university authorities did not follow the recruitment procedures as provided in the ordinance of the university, particularly, Ordinance no. 42 (USC) and in confining the selection proceeding only in respect of the candidates, who were working in the said university under different status. Therefore, the action on the part of the university authorities in issuing such notice inviting applications for appointments in those posts in violation of the recruitment procedures and in denying the opportunities to the aforementioned petitioners to participate in the process of recruitment without any justifiable reason was arbitrary and illegal.