DEBASHIS MITRA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The affidavit of service filed today is kept on record.

(2.) In spite of service, none appears for the respondent nos. 4 to 6.

(3.) The petitioner had been engaged as an Assistant Professor in Indian College of Arts and Draftsmanship, the respondent no. 4 herein. The petitioner had rendered his service without any blemish for a considerable period of time. The petitioner was also in course of his service promoted to the post of Associate Professor. In fact, the petitioner had been discharging his duties as Teacher in-Charge, prior to his retirement from the said college.