Ashis Mukherjee vs The State Of West Bengal & Ors
2023 Latest Caselaw 7429 Cal

   Ct. 36
Item No.02
20.11.2023

(Suvendu)

WPA 7883 of 2020

Ashis Mukherjee Vs.

The State of West Bengal & Ors.

Mr. Piush Chaturvedi Mr. Tarun Kumar Das ................for the petitioner

Mr. Anil Kumar Gupta ..........for the UGC

Mr. Indranil Roy Mr. Tapas Kumar Mandal ............for the State

Learned counsel appearing for the petitioner seeks to rely on a judgment of a coordinate Bench whereby the "Accompanist Teachers" of the University have been and are to be treated as "Teachers". Counsel relies on the Resolutions passed by the University pursuant to the judgment of the coordinate Bench.

Learned counsel appearing for the State seeks to rely on two other judgments which have been decided the issue contrary to what the petitioner contends.

List this matter on 4th December, 2023 as prayed for.

(Moushumi Bhattacharya, J.)