ABHIJIT GANGOPADHYAY, J. - (1.) This mandamus appeal has been filed by the Indian Institute of Technology, Kharagpur (IIT, in short hereafter) which is a creature of Indian Institute of Technology (Kharagpur) Act, 1956 and it is an institute of national importance under Institutes of Technology Act, 1961. This appeal (MAT 267 of 2019) has been filed against the judgment and order dated January 9, 2019 in W.P. No. 15270 (w) of 2003 (Dr. Subroto Roy -versus- Union of India and Others) passed by Single Bench but the memorandum of appeal erroneously named another Hon'ble Judge as the author of the impugned judgment and order. Such mistake is ministerial one and to be corrected by the Department wherever necessary for maintaining the correct record of this Court from the certified copy of the judgment. The writ petitioner/respondent has also filed an appeal against the above judgment and order being MAT No. 282 of 2019, we will deal with it later.
(2.) The case, in brief, made out in the writ application by the writ petitioner, Dr. Subroto Roy, is that he was appointed as a faculty member of Vinod Gupta School Management (VGSOM, in short, hereafter) of IIT. In the course of hearing of this appeal it has come to light that VGSOM is a part of IIT but it has separate Rules for its management. The petitioner was appointed contractually on September 2, 1996 for a period of five years which expired on September 1, 2001.
(3.) The writ petitioner/respondent herein stated further in his writ application that he was told that his term of the contractual appointment had been extended for a further period of five years and further steps would be taken to formalise the same. Even before such formalisation the writ petitioner was assigned duty and responsibilities for the academic session 2001-2002 and he started performing his responsibilities based on the oral representation made by the responsible office holders of IIT like the Director, the Deputy Director, the Dean of Faculty and Dean of VGSOM.;