Suhas Chandra Sen, J. - (1.) The petitioner was appointed Registrar of the Bidhan Chandra Krishi Viswa Vidyalaya (hereinafter described as the University) on August 16, 1982 for a period of two years. The appointment was, inter alia, in the following terms and conditions:- "(b) He will be whole-time officer of the Viswa Vidyalaya and will be an probation for a period of two years from the date of his joining which may be extended at the discretion of the Appropriate Authority; (c) During the period of probation he may resign from the service of the Viswa Vidyalaya on giving one month's notice; (d) After confirmation, the appointment may be terminated by three month's notice from either side, provided the Appointing Authority may terminate the assignment without notice or on short notice by payment of pay and allowance for a period of notice (if any) failing short of three months".
(2.) The case of the petitioner in that the petitioner assumed the office of Registrar on October 1, 1982 and he has ably discharged the duties of the Registrar of the University. The petitioner has further contended that in recognition of his ability, he was authorised to exercise the powers and carry out all the duties of the Vice-Chancellor of the University during the period in which Dr. L.N. Mondal, the then Vice-Chancellor went on leave in the second week of March, 1983. The petitioner was once again appointed by the Chancellor to discharge the duties and responsibilities of the Vice-Chancellor when Dr. Mondal resigned with effect from 6th April, 1983.
(3.) Shri. J.C. Sengupta, I.A.S. (Retired), was appointed the Vice-Chancellor of the University on or about 13th July, 1983. Sri Sengupta was also satisfied with the services rendered by the petitioner as Registrar and actually had certified on 17th January, 1984 in a pay certificate that "the petitioner has been serving this Viswa Vidyalaya as Registrar satisfactorily since October 1, 1982.";