ARUP KUMAR BHAUMIK Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The instant writ petition has been filed by the writ petitioner challenging an order dtd. 1/6/2020 issued by the Chairman of Board of Governors of respondent college namely RCCIIT Institute of Information Technology (RCCIIT), terminating the service of the petitioner as principal on probation of the college, pursuant to the decision taken at the meeting of the Board of Governors dtd. 29/5/2020.

(2.) During the final hearing of the instant writ petition the respondent No. 7 and 8 raised point of maintainability of the writ petition on the ground that RCCIIT is not not amenable to writ jurisdiction.

(3.) This Court think it necessary to hear the point of maintainability before entering into the merit. Accordingly, the point of maintainability of this writ petition is heard on behalf of the parties.