Sabuj Koli Sen vs Visva-Bharati & Ors
2023 Latest Caselaw 2351 Cal

05.04.2023 Ct. 5 D/L 135 ab

WPA 8308 of 2020 (Assigned)

Sabuj Koli Sen

-Vs-

Visva-Bharati & Ors.

Mr. Bikash Ranjan Bhattacharyya, Mr. Samim Ahammed, Mr. Arka Maiti, Ms. Ambiya Khatun, Ms. Saloni Bhattacharjee, Ms. Gulsanwara Pervin ... for the petitioner

Mr. Barnamoy Basak ... for the University

Heard learned counsel appearing for the

petitioner.

The petitioner has challenged an order dated 28th

August, 2020 removing the petitioner from service. The

petitioner served as a Professor (Adhyapika) in the

department of Philosophy and Comparative Religion at

Visva-Bharati University, Santiniketan.

Counsel appearing for the petitioner has placed a

judgment passed by this Court in Rajesh K.V. Vs. Visva-

Bharati and Others which, according to counsel, was

given on similar facts. Counsel submits that the

Registrar (Acting) did not have jurisdiction to initiate

the disciplinary proceeding against the petitioner by

way of a Memorandum dated 12th June, 2020.

Learned counsel appearing for the University

seeks an adjournment in the matter.

List this matter on 12th April, 2023 for hearing l

counsel for the University.

( Moushumi Bhattacharya, J.)