AMAL KUMAR SAMANTA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The short point involved in this case is whether the etitioners, who are working either as Technical Assistants, Technical Supervisors or Herbarium Assistants in the University of Burdwan, can be classified as 'Teaching Staff' under the provisions of The Burdwan University Act, 1981, and the Statutes framed under section 57(2) thereof.

(2.) Appearing in Support of the Writ petition, Mr. Partha Sarathi Sengupta, learned advocate, submitted that as Technical Assistants in the different branches of science, the petitioners were and are required to (i) make lesson units for practical classes (ii) assist and impart instruction to the students in practical classes (iii) perform demonstration work in practical classes and (iv) keep attendance of students in practical classes and maintain a record of the work done by them.

(3.) Mr. Sengupta urged that while the nature of work indicated above is essentially teaching-oriented and involves imparting of education, the petitioners have all been designated as Non-teaching staff.