P.K. Chattopadhyay, J. - (1.) The appellant herein was appointed as physical Instructor in the University of Kalyani and filed the writ petition claiming higher salary and teaching status along with three other physical Instructors who have already retired from service.
(2.) The learned Single Judge disposed of the said writ petition by allowing the prayer for higher pay scale at par with the physical Instructor/Instructress of colleges affiliated to the Kalyani University and rejected the other prayer with regard to declaration of status of the writ petitioner as teacher of the University.
(3.) Assailing the aforesaid judgment and order passed by the learned Single Judge, present appeal has been preferred.;