SHIV SEKHAR CHATTERJEE Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Despite service there is no representation on behalf of the State. Let the affidavit of service filed in court today be kept with the record.

(2.) The only issue involved here is whether the State as the employer can sit over an employee's resignation letter and not issue release order despite no disciplinary proceedings having been instituted against such employee or when he does not claim any benefit for his past service.

(3.) This petitioner joined the services of the West Bengal Medical Education Services (WBMES) as Assistant Professor in the Department of Microbiology at N.R.S. Medical College, Kolkata. This applicant applied for the post of Additional Professor in the Department of Microbiology at the All India Institute of Medical Sciences (AIIMS), Kalyani after obtaining 'No Objection' Certificate dtd. 9/9/2022 issued by the Special Secretary to the Government of West Bengal, Health and Family Welfare Department permitting this petitioner to sit for the interview. The petitioner was selected for the post of Additional Professor in the Department of Microbiology and an appointment letter was offered to him with instruction to join the post after completion of formalities within a month from the date of receipt of the offer of appointment.