SNEHLATA SINHA Vs. RANCHI UNIVERSITY
LAWS(JHAR)-2002-3-123
HIGH COURT OF JHARKHAND
Decided on March 07,2002

Snehlata Sinha Appellant
VERSUS
RANCHI UNIVERSITY Respondents

JUDGEMENT

S.J.MUKHOPADHAYA, J. - (1.) HEARD the parties.
(2.) IN the present case, the petitioner has challenged, the date of confirmation of respondent No. 5 as lecturer as notified vide Notification No. B/5620 -25/96 dated 13.1.1996. The only issue raised by the petitioner is that a person cannot be confirmed made permanent from a date prior to his/her regular appointment.
(3.) IT is not in dispute that the petitioner, Smt. Snehlata Sinha was appointed as lecturer of psychology, in Jamshedpur Womens College, Jamshedpur after following the procedure including recommendation of University Service Commission vide College letter dated 27.9.1972 with the following terms and conditions : "(1) Your appointment is on the basis of the recommendation of University Service Commission vide letter No. 62/c/USC, dated 14.2.1970, from the Secretary USC Patna. You will be on probation for one year effective from the date of joining. (2) Your pay will be as follows : - - Rs. 400 -Basic. 25% the basic salary as allowance. (3) You will take the classes regularly as allotted to you by the college authorities. (4) You will work in harmony and co -operation with other members of the staff. (5) One months notice or in lieu surrender or payment of one months pay will be necessary for resignation or terminating your service. (6) You will report to duty on and from November 12th, 1972 at 10 a.m.";


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