- (1.) HEARD counsel for the parties.
(2.) THE instant writ petition was preferred for direction upon the respondents to release the arrears of salary and other post retiral benefits in favour of the petitioner after considering his due promotion in the post of Reader which had not been paid to him despite repeated demand. Petitioner has also made a case of discrimination viz-a-viz certain other persons. After number of affidavits exchanged between the parties and on perusal of the supplementary counter affidavit filed on behalf of the Ranchi University, it appears that the matter relating to the grant of promotion to the petitioner on the post of Reader w.e.f. 1.1.1991 was granted concurrence by the JPSC vide its letter dated 18.02.2008.
(3.) THEREAFTER , it was placed before the Syndicate held on 20.06.2008 and vide Resolution NO. 217/08 the Syndicate has approved the promotion of the petitioner w.e.f. 01.01.1991 notified by University Memo no. B/1316/08 dated 25.07.2008 (Annexure B) to the supplementary counter affidavit.;