S.B.Sinha J. - (1.) This appeal is directed against a Judgment and order dated 29th June, 1998 passed by a learned single Judge of this Court in W.P. No. 20256(W) of 1997 whereby and whereunder the writ application filed by the respondent herein was allowed and directions were issued to regularise the services of the writ petitioner in the post of Principal with consequential benefits.
(2.) The writ petitioner-respondent has filed the aforementioned writ application, inter alia, on the ground that he had been appointed in the permanent vacancy in the post of Principal in Sri Ram Krishna Sarada Vidya Mahapith with effect from 14-5-83. As in the said Colloge he has been serving as 'Teacher-in-Charge' for about 14 years, his services should be regularised and confirmed with effect from the date of appointment.
(3.) The fact that the writ petitioner was appointed as a "Teacher" in the said College is not in dispute. It is also not in dispute that he was merely appointed as a 'Teacher-in-Charge' and not as a Principal. It is further not in dispute that the post of Principal has to be filled up in terms of provision of the College Service Commission Act as also the Statute framed under the Calcutta University Act and no such procedure had been followed in the case of the writ petitioner.;