LAWS(CAL)-2022-8-142

PROFESSOR SAIKAT MAITRA Vs. STATE OF WEST BENGAL

Decided On August 04, 2022
Professor Saikat Maitra Appellant
V/S
STATE OF WEST BENGAL Respondents

JUDGEMENT

(1.) Since the relevant facts of this case are not disputed by the parties, this petition is disposed of without inviting affidavits from the respondents.

(2.) The petitioner was appointed the Vice-Chancellor of Maulana Abul Kalam Azad University of Technology (in short, "the said University") for a period of four years by an order dated February 21, 2017, issued by the Principal Secretary, Department of Higher Education, Science & Technology and Biotechnology and also by the Secretary to the Chancellor of the said University.

(3.) Thereafter by an order dated February 26, 2021, the Principal Secretary, Higher Education Department, University Branch, re-appointed the petitioner as the Vice-Chancellor of the said University for a further period of four years with effect from February 27, 2021, or till he attained the age of 65 years whichever was earlier.