BACHAN PATHAK Vs. CHANCELLOR OF RANCHI UNIVERSITY, RAJ BHAWAN, RANCHI
LAWS(JHAR)-2011-6-89
HIGH COURT OF JHARKHAND
Decided on June 27,2011

Bachan Pathak Appellant
VERSUS
Chancellor Of Ranchi University, Raj Bhawan, Ranchi Respondents

JUDGEMENT

- (1.) The instant writ petition is preferred for a direction in the nature of mandamus to the respondents to grant approval of absorption of service of the petitioner and to grant him time bound promotion with all consequential benefits Including the monetary ones.
(2.) The claim of the petitioner is that he has been appointed as Lecturer in the department of Hindi on a sanctioned post in Women's College, Jamshedpur on 10th July, 1963 and despite putting in satisfactory service of 34 years, he has been retired on 30th September, 1977 without getting single promotion.
(3.) The service of the petitioner is yet to be regularised and the objection raised by the Ranchi University is that he has not been absorbed and regularised so far and therefore, he cannot claim time bound promotion with all consequential benefits.;


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