ANINDYA SUNDAR DAS Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) In this petition the petitioner has questioned the notification dtd. 27/8/2021 whereby the respondent No.4 has been re-appointed as Vice Chancellor of the University of Calcutta with effect from 28/8/2021 for a period of 4 years or till she attains 70 years whichever is earlier. This notification has been issued by State Government and signed by the Special Secretary to the Government.

(2.) The submission of learned counsel for the petitioner is that under Sec. 8(1)(b) of the Calcutta University Act, 1979 as amended from time to time, the power vests with the Chancellor to appoint the Vice Chancellor which includes the power to re-appoint the Vice Chancellor. Therefore, bypassing the statutory provision, State or its Secretary could not have issued the notification for re-appointment of the respondent No.4 as Vice Chancellor for 4 years.

(3.) Learned Advocate General appearing for the State as also respondent Nos.2, 3 and 4 are granted four weeks time to file their affidavits-in-opposition. Thereafter, affidavit-in-reply may be filed by the petitioner within one week.