SATYADEO PRASAD & ANR Vs. STATE OF WEST BENGAL & ORS
LAWS(CAL)-2018-4-52
HIGH COURT OF CALCUTTA
Decided on April 30,2018

Satyadeo Prasad And Anr Appellant
VERSUS
State Of West Bengal And Ors Respondents

JUDGEMENT

Arindam Sinha, J. - (1.) Affidavits filed be kept on record.
(2.) Under challenge in this writ petition are communications both dated 21st April, 2017 made by Presidency University, separately to petitioners, text of which is reproduced below :- "I am directed to inform you that your performance during the probationary period of service has been found unsatisfactory. It has been decided not to further extend your period of probation which will expire on 26.05.2017 and not to confirm your service. Therefore you are discharged from your probationary service of the Presidency University, Kolkata, forthwith."
(3.) Mr. Sengupta, learned senior advocate appears on behalf of the University and submits, he has a preliminary objection as to the maintainability of the writ petition as brought by petitioners regarding their separate service matters.;


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