- (1.) The petitioner has been functioning as the head of the department of agricultural chemistry and soil science at the Bidhan Chandra Krishi Viswavidyalaya since October 1, 2014. The petitioner complains of the petitioner being forcibly sent on deputation in an autocratic exercise of authority by the vice-chancellor of the university who is temporarily vested with the powers of the executive council thereof.
(2.) In November 2012, the executive council, the board of studies and the faculty council of the university were dissolved by the Bidhan Chandra Krishi Viswavidyalaya (Temporary Supersession) Act, 2012 and a new council was formed with similar powers as the erstwhile executive council. Within a few days of the said Act of 2012 coming into effect, the Governor as the chancellor of the university appointed the petitioner on the said council. At a meeting of such council held on May 21, 2014, whereat the petitioner was present, the council set up a committee for establishing an extended campus of the university at Burdwan Sadar and another at Sisunia.
(3.) It appears that the temporary statute of 2012 was enacted for the purpose of disbanding the existing decision-making body in the university and for ultimately enacting the procedure for representation on such body. On November 24, 2014 the temporary council of the university, of which the petitioner was a member, was dissolved and the vice-chancellor was given authority to discharge all duties and functions of the council till such time that the new enactment came into force. By the end of 2014, the West Bengal Krishi Viswavidyalaya Laws (Amendment) Act, 2014, had been passed by the State assembly and published in the official gazette. All that was necessary for such Act to apply to the university was the publication of the notification in the official gazette to indicate the appointed date.;