DEBDATTA CHAKRABORTI Vs. WEST BENGAL UNIVERSITY OF ANIMAL & FISHERY SCIENCES & ORS

JUDGEMENT

(1.) The short facts, according to the writ petitioner, are as follows:-

(2.) Pursuant to the enactment of the Bidhan Chandra Krishi Viswavidyalaya Act, 1974 (for short the 1974 BCKV Act or the Act only), the petitioner exercised his option to serve under BCKV as Lecturer. Referring to the several provisions of the 1974 Act, learned Counsel for the petitioner, Mr. Udayan Chakravarti, argues that the terms and conditions of service under BCKV of an employee on transfer shall not be less advantageous than the entitlement of such employee immediately prior to the transfer.

(3.) It is argued that the 1974 Act further provides that a teacher, on completion of 50 years of age and 20 years of continuous service in BCKV, shall have the right to exercise the choice of Voluntary Retirement from Service (for short VRS).