NILADRI BISWAS Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The appellant who was a Professor of University of Kalyani (the University, for short) by this writ petition has challenged an order, dated May 31, 2016 passed by its Registrar which is inter alia to the effect that the 9th Executive Council of the University had resolved that the redesignation of the appellant from Project Officer to Associate Professor and his subsequent promotion from Associate Professor to Professor would be kept in abeyance until the University receives concurrence of the State Government in this respect.

(2.) After a contested hearing the writ petition has been disposed of by a learned single Judge with a direction upon the State through the Deputy Secretary, Higher Education Department, Government of West Bengal to decide whether the writ petitioner's claim for re-designation stood approved by the order, dated November 23, 2009. The learned single Judge further has directed that in the event the State found the petitioner's case was not covered by the order reasons are to be given and informed to the petitioner. Such exercise was to be completed within a period of four weeks from the date of communication of the order.

(3.) This order has left the petitioner aggrieved and he has filed the present appeal challenging the validity of the order.