TAPEN SEN,J. - (1.) At the outset, learned Counsel for the Petitioner stated that the name of the Petitioner is Dr. Amit Banerjee and not Dr. Amit Kumar Banerjee, as has wrongly been printed in the Writ Petition. They pray that leave be granted to make necessary corrections in the Cause Title. Leave granted.
(2.) The Petitioner, in this Writ Petition, has prayed for an Order commanding upon the Respondents to withdraw the E-mail dated 1st July, 2012 (Annexure P-13) and consequently, allow him to perform his duties as Vice-Chancellor of the West Bengal University of Health Sciences. The Petitioner has made other consequential prayers such as commanding upon the Respondents to pay him the pay and remuneration and/or benefits attached to the post of a Vice-Chancellor of the said University.
(3.) The short facts, which are necessary to be taken note of, is that by reason of a Notification dated 3rd of February, 2011, the Petitioner was offered the post of Vice-Chancellor of the said University on the basis of the recommendation of the Executive Council. The Notification, was accordingly issued vide Annexure P-2 under the seal and signature of the Registrar of the University notifying that the Governor of West Bengal-cum-Chancellor of the said University had been pleased to appoint the Petitioner as Vice-Chancellor on the recommendation of the Executive Council held in its meeting on 31st December, 2010. It appears from Annexure A-3 at page 24 of the Affidavit-in-Opposition, that on 7th of February, 2011, the Petitioner accepted the offer but posed some questions before the Registrar with regard to his admissible allowances, official accommodation, household help, security and translocation charges.;