- (1.) This appeal at the instance of the writ petitioner is directed against a judgement and order dated February 1, 2012 passed by a learned single Judge of this Court in WP No. 12726(W) of 2011. By the said judgement and order the learned single Judge had dismissed the writ petition with consequential orders.
(2.) The appellant filed a writ petition inter alia, praying for a writ in the nature of Mandamus commanding the respondents to withdraw, cancel or set aside an e-mail order dated July 1, 2011 and to allow him to perform his duties and obligations as the Vice Chancellor of the West Bengal Health Sciences University ('the University', for short), a direction upon the respondents to pay remuneration and benefits attached to the concerned post till the completion of his tenure and other consequential reliefs.
(3.) On February 3, 2011 the University issued a notification by which the appellant was appointed to the post of Vice Chancellor by the Executive Council. It was specifically mentioned that the appellant would hold the post of the Vice Chancellor for a period of three years from the date of his joining or attaining the age of 65 years whichever would be earlier. The appellant at that point of time was holding a teaching post at the G. B. Pant Hospital, New Delhi. He made necessary application to the appropriate authority seeking permission and deputation to join his new post. The Registrar of the University also had written to the said authority informing about the appellant's appointment as the Vice Chancellor of the University.;