SANTANU DAS Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The writ petitioner was the applicant before the West Bengal State Administrative Tribunal (hereinafter in short referred to as the "Tribunal"). He is Doctor employed as a Professor and HOD of Radiology, thus a Senior Faculty Member in the College of Medicine and Sagar Dutta Hospital, Kamarhati, Kolkata-700 058.

(2.) The claim of the petitioner before the Tribunal was for grant of facility under the West Bengal Medical Education Service, the West Bengal Health Service and the West Bengal Public-Health-cum- Administrative Service (Placement of Trainee Reserve Rules, 2015) (hereinafter in short referred to as the "2015 Rules"). He is claiming leave to pursue a Post-Doctoral Certificate Course (hereinafter in short referred to as "PDCC") in Neuroradiology at the IPGME & R at Kolkata during the session of 2024-25. The application for grant of leave was not being considered favourably to the petitioner by the Director of Medical Education, West Bengal vide Memo No. ME/CC--34-2025/M/2392 dtd. 4/9/2025 and he, thus, approached the Tribunal for grant of such benefit.

(3.) The Tribunal as of date is non-functional for want of any quorum. Under such circumstance, having failed to avail consideration of prayer for interim order to join the course, he has approached this Court for appropriate direction in this regard.