NAILI MINZ AND ANR. Vs. RANCHI UNIVERSITY, RANCHI AND ORS.
LAWS(JHAR)-2001-8-79
HIGH COURT OF JHARKHAND
Decided on August 21,2001

Naili Minz And Anr. Appellant
VERSUS
Ranchi University, Ranchi And Ors. Respondents

JUDGEMENT

Sudhansu Jyoti Mukhopadhaya, J. - (1.) This application has been preferred by the petitioners, Smt. Naili Minz and Smt. Kusum Debi for direction on the respondents to release and pay salary due since November 91.
(2.) According to the petitioners, they were appointed against Class-IV posts by the then Governing Body of Mandar College, Mandar, Ranchi, vide letters dated 11th September, 1984 and 10th October. 1984 respectively. By that time the College was an affiliated College run by the Governing Body and later on made a Constituent College in the year 1986.
(3.) According to the petitioners, their appointments were made after advertisement and selection against sanctioned posts, as sanctioned under staffing pattern, vide letter contained in Memo No. 773 dated 31st June. 1983 issued by the Joint Secretary, Education department, Govt. of Bihar. Such creation of post was also informed by the Ranchi University, vide their letter No. P/3714 dated Jury 1/2, 1983.;


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