SUBODH KR. CHAKROBORTY Vs. UNIVERSITY OF CALCUTTA

JUDGEMENT

(1.) This is an application made by Dr. Suboth Kumar Chakraborty the petitioner herein made under Art. 226 of the Constitution for issuance of a writ in the nature of mandamus quashing the order dated 4.2.76 affirming the order of the Finance Committee dated 11.12.73 at contained in the letter Annexure 'B' to the petition and also for issuance aft writ of mandamus directing the respondents to pay him the gratuity amount of Rs. 18,000.00 or such other amount under Rule II, Condition 3C framed by the Senate together with interest 10% per annum.

(2.) A rule was issued by the Honourable Mr. Justice BC Ray on 18.9.80 and it was directed against the Vice-Chancellor, Pro-Vice-Chancellor of Business Affairs and Finance, University of Calcutta, the Calcutta University Council through its Secretary and the Registrar of the University of Calcutta.

(3.) The petitioner's ease is that ho is a brilliant mathematician and had secured highest number of marks among all successful candidates who passed the M.Sc Examination in different subjects in the year 1932. He became a Premohand Raichand Scholar and became the D(Sc) of the University of Calcutta. He was recipient of various prizes and gold medals for his academic brilliance.