STATE OF WEST BENGAL Vs. SAMIRON CHAKRABORTY

JUDGEMENT

(1.) The Court :-The instant appeal has been preferred by the State against an order of the learned single Judge dated 8th August, 1995 in C.O.No. 18644(W)/1993 whereby the authorities were directed to take appropriate steps in accordance with law to give effect to the resolution dated 4th January, 1990 within the time framed therein.

(2.) By the resolution dated 4th January, 1990 the executive council of the respondent University at its 109th meetings passed a resolution to the effect that appointment letter of all the candidates already recommended by the duly constituted selection committee for Merit Promotion and promotions under the career advancement programme to issue within a period of one month and the State Government be informed accordingly.

(3.) The writ petitioners 21 in number Readers/Professors of various departments of the respondent/University filed the writ application seeking the substantive relief of implementation of the promotions of the writ petitioners under the Merit Promotion Scheme (hereinafter referred to MPS) in terms of the resolution dated 30th June, 1989, 4th January, 1990 and 14th January, 1990.