JYOTIRMOY ROY Vs. THE STATE OF WEST BENGAL

JUDGEMENT

(1.) The appeal and the application arises out of an Order dated August 8, 2018, whereby, the Hon'ble Single Bench rejected the writ petitioner's/appellant's prayer of allowing him to join the respondent No.2/The University of Calcutta (for short "the University"?) as the Deputy Registrar (BCW). The writ petitioner challenged the Order dated February 13, 2018, communicated vide Memo No.LO/DR/178/6260/2018 dated May 10, 2018 (for short, "the impugned Memo"?), whereby, the service of the petitioner being a 'probationer' was terminated on the ground of 'suitability'. It was held by the impugned Memo dated February 13, 2018 that since the writ petitioner did not possess requisite experience, he was not a suitable candidate.

(2.) The admitted facts of the case are that pursuant to an advertisement published on the website vide advertisement No. EST/568/39A dated December 1, 2016, the writ petitioner applied for the post of Deputy Registrar at the University at Calcutta. The essential eligibility criteria for the post of Deputy Registrar (BWC) were as follows:

(3.) Prior to that, the writ petitioner worked as a Junior Assistant at Rabindra Bharati University (for short "RBU"?) on and from November 1, 2001 and as a Senior Assistant at the same University from November 15, 2010. In 2015, the writ petitioner was appointed as the Assistant Registrar of Uttar Banga Krishi Viswavidyalaya (for short, "UBKV"?). He joined the post of Assistant Registrar at UBKV on December 10, 2015. A lien was granted by the RBU to his post of Senior Assistant for a period of 2 years on December 10, 2015, on leave without pay basis.