JUDGEMENT
Amiya Kumar Mookerjee, J. -
(1.) This rule is directed against an order of the Vice-Chancellor dated 30-9-77 by which the Hony. Secretary of the Birla College of Science and Education was directed to stay the order of dismissal of the two lecturers of the said college who had been dismissed with immediate effect on the basis of the report of an Enquiry Committee
(2.) It appears that against the said order of dismissal the two lecturers have preferred appeals under S. 12 of West Bengal College Teachers (Security of Service) Act, 1975 on the same day i.e. on 30-9-77.
(3.) It is contended by Mr. Banerjee appearing on behalf of the petitioners - the President and the members of the Governing Body of the said college, - that the University has got no power to grant any stay order pending the final disposal of the appeal preferred by the teachers.;
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