PROFESSOR ASSEMANANDA GOBINDA DAS Vs. UNIVERSITY OF KALYANI

JUDGEMENT

(1.) The writ application bearing No. W. P. 16081 (W) 2007 is filed for a direction upon the university to grant re-employment to the petitioner as the professor in department of Mathematics, faculty of science under the respondent university.

(2.) The subject matter of challenge in second writ application bearing No. W.P. 2792(W) of 2008 is an order dated January 29, 2008. By the above order, the decisions of executive council of the respondent university not to extend the period of re-employment of the petitioner beyond January 31,2008 and the direction upon the petitioner to refund Rs. 70,000/- towards the cost of one LCD Projector were communicated.

(3.) The issues involved in the aforesaid two writ applications are co-related depending upon the same set of facts and circumstances. So, both the writ applications are taken up for analogous hearing.