PANCHANAN GHOSH Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) These two applications under Article 226/227 of the Constitution of India were heard together as the point involved herein is practically the same.

(2.) Both these applications are directed against the common order dated 4th September, 2006 passed by the West Bengal Administrative Tribunal, Calcutta thereby dismissing two separate applications under section 19 of the Administrative Tribunals Act filed by the writ petitioner which were heard analogously.

(3.) The petitioner before us filed O.A. No. 2239 of 2005 under section 19 of the Act before the Tribunal thereby praying for a direction upon the respondent authority to cancel, rescind, withdraw and/or forbear from giving effect and further effect to the appointment of the respondent No. 3 to the post of Principal, Burdwan Medical College and to prepare a panel on the basis of seniority-cum-merit and experience in the feeder post and to give appointment to the post of Principal of the Medical College by following due procedure of law after taking into consideration the principle of reasonable expectation.