- (1.)This appeal by special leave is directed against the judgment of the division bench of the Calcutta High Court dated 12th January, 1993 in FMAT no. 418 of 1992. The division bench set aside the judgment of the learned single judge and granted relief to the respondent.
(2.)The High Court also directed the university to give pay and allowances as per circular dated 6th June, 1988 (effective from 1/4/1987) of the university grants commission.
(3.)In March 1984, the university who was respondent in the writ petition, advertised for recruitment of research associate in the department of History. The respondent was appointed as research associate in January 18, 1985. The writ petitioner filed an application to the university demanding his post be declared to be a post of lecturer w. e. f. the date of his recruitment as a research associate and also issue a writ of mandamus directing the university and the state government to give the petitioner pay and allowances w. e. f. 1/4/1987, as revised by the university grants commission by circular dated 6th June,1988.