VISVA-BHARATI Vs. CHANDRANATH BANERJEE

JUDGEMENT

(1.) This intra court appeal has been preferred by Visva-Bharati University against the judgment and order dtd. 4/2/2022 passed by Hon'ble Single Bench in WPA No. 17117 of 2021. Respondent no. 1 filed Writ Petition No. 17117 of 2021 praying for quashing and/or setting aside of the order (communication) dtd. 24/8/2021 passed by the Registrar (Acting) Visva-Bharati, whereby the engagement of writ petitioner at the University was discontinued.

(2.) The Writ Petitioner/Respondent No. 1 was appointed to the post of Press Liaison-cum-Media Placement Coordinator Centre for Journalism and Mass Communication on 24/7/2000 by the In-charge of the Centre.

(3.) In letter dtd. 17/3/2021 the Petitioner/ Respondent No.1 was asked to respond to the charge contained therein that he is associated with both 'Aajkaal' and 'Ek Jhalak' local TV channel and he contributed a fabricated news item in a newspaper and Telecast a news in 'Ek Jhalak' which was critical of the University. According to the appellant, the Respondent No. 1 was engaged purely on temporary basis and cannot claim continuation in service. It is submitted that the writ petitioner was not a permanent employee of the University. He was engaged by the Centre for Journalism and Mass Communication and his remuneration was paid from the allotments made for various projects run by the Centre for Journalism and Mass Communication (hereinafter referred to as CJMC).