SOMA BANDOPADHYAY Vs. UNIVERSITY OF CALCUTTA

JUDGEMENT

(1.) Heard the parties.

(2.) In paragraph 11, the Petitioner has stated that there was an earlier Advertisement of 2002 also, and against the said Advertisement, the respondents selected one Dr. Rajashree Sukla Upadhyay but from the Advertisement of 2005, the respondent authorities selected the respondent No. 11 Dr. Alhad Chowdhury and the petitioner. Thereafter, out of the three qualified empanelled candidates in respect of both the Advertisements only two were appointed but the petitioner's appointment was withheld. According to the petitioner, Dr. Rajashree Sula Upadhyay was selected from amongest the candidates interviewved against the 2002 Advertisment but the requirement and the vacancy in respect of 2005 candidates by not appointing two persons was not fulfilled. In paragraph 27, the petitioner has however, stated that in order to "cover up their misdeeds", the University of Calcutta appointed the petitioner on an ad hoc basis and as a guest lecturer in the department of Hindi on an honorarium of Rs. 6,000/- per annum etc. In paragraph 28, the petitioner has stated that at no point of time, she had ever applied for the post of a Guest Lecturer. It is her consistent case that she applied as a full-fledged lecturer and she was selected a such.

(3.) It is admitted at the Bar by the learned Counsel appearing for the parties that the petitioner is still continuing to works a Guest Lecturer.