LAWS(CAL)-2009-12-74

SUKANTA HAZRA Vs. VISVA BHARATI UNIVERSITY

Decided On December 21, 2009
SUKANTA HAZRA Appellant
V/S
VISVA BHARATI UNIVERSITY Respondents

JUDGEMENT

(1.) On or about 1st January, 1998 advertisements were issued inviting applications for appointment in Group 'D' posts In Visva Bharati University.

(2.) Pursuant to the advertisement the petitioners applied. The petitioners were required to appear for a written test as well as for oral interview. On 1 st October, 2000, a panel of 199 selected candidates was prepared and published.

(3.) The petitioners submitted that before publication of the panel, 43 candidates were appointed directly in complete departure from the settled procedure of recruitments, After publication of the panel of selected candidates on 1st October, 2000, the first 46 empanelled candidates were given appointment.