(Ab) vs Seacom Skills University & Ors
2021 Latest Caselaw 4703 Cal

Court No. 24                W.P.A. 13266 of 2021
08.09.2021                  (via video conference)
(Item No. 9)
                            Dr. Kausik Paul
(AB)                                VS
                      Seacom Skills University & Ors.

               Mr. Meghnad Dutta
               Mr. Abhishek Shaw
                                    ........... For the petitioner
               Mr. Anil Kumar Gupta
               Mr. Yogesh Kumar Sharma
                                           .... For UGC
               Mr. Partha Sarathi Bhattacharyya
               Mr. Monisankar Chattopadhyay
               Mr. Raju Bhattacharyya
               Mr. Souvaghya Chatterjee
                                   ........... for respondent Nos. 1-5

Mr. Anirban Ray Mr. Raja Saha Mr. Biswabrata Basu Mallick ........ for the State

The affidavits of service filed in Court are taken

on record.

The petitioner was an employee of Seacom

Skills University who has been discontinued from

service.

A preliminary objection has been raised with

regard to the maintainability of the writ petition before

this Court in view of the fact that the Seacom Skills

University is a private University as will be appearing

from the notification published in the Kolkata Gazette

Extraordinary on 10th April, 2014.

The petitioner has relied upon certain

judgments in support of his stand that the writ

petition is maintainable.

Let the respondents make their submissions

on 16th September, 2021.

(Amrita Sinha, J.)