NANI GOPAL SEN Vs. UNIVERSITY OF BURDWAN & ORS.
LAWS(CAL)-2018-6-236
HIGH COURT OF CALCUTTA
Decided on June 28,2018

Nani Gopal Sen Appellant
VERSUS
University Of Burdwan And Ors. Respondents

JUDGEMENT

ARINDAM SINHA,J. - (1.) Affidavit of service is filed.
(2.) Pursuant to advertisement dated 22nd December, 2015 regarding two posts of Assistant Director (A and A and A and E) in Directorate of Distance Education of University of Burdwan, petitioner was selected for appointment on probation.
(3.) Mr. Mukherjee, learned senior advocate appears on behalf of petitioner and draws attention to letter dated 11th July, 2017 by which Director, Distance Education, of the University, addressed the Registrar regarding confirmation of petitioner after probationary period of his service. An extract from the letter is reproduced below: "........ I am pleased to state that Sri Nani Gopal Sen's performance is highly commendable and satisfactory. His commitment to the students of DDE, B.U. and the Directorate is admirable. He is diligent, regular and sincere in administering of his service. I strongly recommended his confirmation of service.......";


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