HIMANSHU HAIDER Vs. UNIVERSITY OF CALCUTTA

JUDGEMENT

(1.) Instant application is moved as a Public Interest Litigation (PIL) and has been assigned to this Bench by the order of His Lordship the Chief Justice dated March 25, 2004.

(2.) Reliefs sought for in the instant writ application are in the nature of mandamus directing the Vidyasagar University to complete the enquiry initiated by Executive Council against private respondent No. 7. Also a writ in the nature of quo warranto is prayed for on the ground that the appointment of private respondent as Reader in the Department of Anthropology of Vidyasagar University in 1990 was irregular.

(3.) Petitioner also seeks a direction upon the University of Calcutta to set aside the appointment of the private respondent as a Reader in the Department of Anthropology.