PRANAB KUMAR KARMAKAR Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This application is for issuance of a writ in the nature of mandamus directing the respondent authorities to appoint and designate the writ petitioner as 'Professor' and for a direction upon the respondent authorities to consider the petitioner's past services in connection with his appointment and fixation of the grade of proper pay scale and other consequential reliefs.

(2.) The case in short necessary for the purpose of disposal of this application is that the writ petitioner was appointed in a project named "Centre for Research & Training in Microwave and Millimeter Waves" Scientist 'B' on February 5, 1988 and he joined the said project on February 9, 1988. Thereafter, the Selection Committee of the respondent university selected the petitioner as Scientist 'C' and the pay of the petitioner was fixed at a consolidated amount. Thereafter, the respondent no.6 issued a letter dated April 28, 2008 informing the petitioner of the appointment to the post of Teacher in the Centre for Research & Training in Microwave and Millimeter Waves on probation for one year in the grade of Rs.10,000-325-15,200/- with other admissible allowances and benefits as per University Rules w.e.f. March 26, 2008 and the petitioner accepted the offer to act as Teacher by his letter dated April 29, 2008. Thereafter, the petitioner submitted various representations for his proper grade, fixation of pay, etc. in vain.

(3.) Then, on July 4, 2011, the respondent no.6 issued an intimation to the petitioner informing that he had been promoted from the post of Lecturer to the post of Assistant Professor. The petitioner wrote several letters to the different authorities including the UGC for consideration of his case in terms of the notification/regulations of the UGC and then the UGC asked the respondent no.3 to consider the case of the petitioner.