ASHOKE PATRA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The writ petitions under consideration raise a common legal question pertaining to the applicability of the Calcutta University Act of 1979 (referred to as "the said Act") in conjunction with the Calcutta University First Statutes of 1979 (referred to as "the said Statutes"). The question is whether these legislative provisions include provisions for compassionate appointment. Additionally, the absence of a specific scheme prompts an inquiry into whether the petitioners' case may be considered for compassionate appointment.

(2.) The relevant provisions of the Calcutta University First Statutes, 1979 are also quoted below:

(3.) It may be noticed that the aforesaid provisions are in pari materia with the Statutes 160 and 163(a) of the Vidyasagar University First Statutes, 1983. Statute 5 (CNTE) (4)(a) of the Kalyani University Statutes exhibits a resemblance to the provisos outlined in Statute 6(a) under Chapter-XIII of the Calcutta University First Statutes, 1979.