Arun Kumar Mitra, J. - (1.) The instant Writ Petition centres round a claim of the petitioner for appointment and or absorption of the petitioner in the post of his category which has fallen vacant or which will fall vacant very soon.
(2.) According to the petitioner on 09.03.1973 he joined the service of the University of Kalyani as a Junior Assistant in the Department of Animal Husbandry, Faculty of Agriculture. W.e.f. 09.04.1974 Kalyani University was bifurcated. One part continued to be known as University of Kalyani, the other part was named as Bidhan Chandra Krishi Viswavidyalaya (hereinafter termed as said Vishwavidyalaya). As per the averments of the petitioner made in the Paragraph 4, by virtue of an arrangement which was temporary in the nature, the petitioner was transferred to the said Viswavidyalaya w.e.f. 03.11.1974.
(3.) Thereafter, the petitioner's service was permanently conferred to the said Viswavidyalaya w.e.f. 01.12.1974. The said Viswavidyalaya confirmed the petitioner as Junior Assistant with retrospective effect from 09.03.1975 by an order contained in a Memo dated 10.03.1978. The writ petitioner thereafter moved this High Court and Hon'ble Justice Mukul Gopal Mukherjee (as his Lordship then was) on 30.09.1986 in C.R. No. 1231(W) of 1981 passed an order. On the basis of the said order the petitioner was promoted to the post of Senior Assistant with retrospective effect from 01.04.1982. By a notification dated 21.04.1993 the said Viswavidyalaya published an advertisement inviting applications from the eligible candidates for filling up the vacancies of four posts of Superintendent and Accountant required at the North Bengal Campus. The petitioner applied through proper channel for one of the said four posts of Superintendent and Accountant.;