PULIN BEHARI BHATTACHARJEE Vs. JADAVPUR UNIVERSITY

JUDGEMENT

(1.) The Petitioner was appointed as a mechanical instructor under the College of Engineering and Technology in August 1941 at a pay of Rs. 60, and at that time he declared his age to be 18 years on August 29, 1924, when he had started his career as an apprentice under the Port Commissioners. At the time of appointment it was understood that the age of superannuation was 60 years.

(2.) In 1952, the Petitioner received two letters from Sri T. Sen, the then Principal of the College of Engineering and Technology, that his services as mechanical instructor would come to an end with effect from July 1, 1952, from which date he would be appointed as la drawing instructor at the Jadavpur Polytechnic under the National Council of Education in the grade of Rs. 230 with allowances.

(3.) The Petitioner's Case is that the Jadavpur University Act having been passed in 1955, the assets and employees of the Jadavpur -Polytechnic came to be transferred to the University and by a resolution of the National Council of Education on January 14, 1956, the maintenance and management of the Jadavpur Polytechnic was taken over by and became a part of the University in terms of the said Act and the Petitioner thereupon became an, employee under the University.