Pranab Kumar Chattopadhyay, J. - (1.) This appeal has been preferred from the judgment and order dated 28th April, 2004 passed by the learned Single Judge whereby and whereunder the said learned Single Judge allowed the writ petition and directed the University authorities to promote the writ petitioner to the post of Professor.
(2.) The main issues raised in the instant appeal on behalf of the appellants are summarised hereinbelow : - (i) Whether the learned Single Judge was correct in holding that there was no scope of taking into consideration the "academic attainment" of the candidates by the Selection Committee? (ii) Whether the learned Single Judge was correct in holding that the Selection Committee was only empowered to simply see whether the report of the screening committee is in accordance with the rule and the rule does not permit the Selection Committee to further evaluate the candidates on the ground of "academic attainment"? (iii) Whether the learned Single Judge failed to appreciate the role of the screening committee as well as Selection Committee? (iv) Whether the learned Single Judge was correct in granting relief nullifying the selection process even without having any challenge to the selection process?
(3.) The University authority by a Notification dated 24th July, 2000 prescribed a scheme whereby applications were invited from the intending candidates for being placed to the post of professors from the post of Reader upon fulfilling certain objective conditions under a scheme known as "Career Advancement Scheme".;