DR. SHAKTI PAD SHARMA Vs. STATE OF JHARKHAND AND OTHERS
LAWS(JHAR)-2013-4-229
HIGH COURT OF JHARKHAND
Decided on April 23,2013

Dr. Shakti Pad Sharma Appellant
VERSUS
State Of Jharkhand And Others Respondents

JUDGEMENT

Aparesh Kumar Singh, J. - (1.) Heard learned counsel for the parties.
(2.) The petitioner was aggrieved on account of shifting of dates in respect of grant of promotion to the post of Reader and Professor to him in view of the decision taken by the respondent-Human Resources Development Department while considering the grant of revised scale as per the UGC recommendation to the present petitioner.
(3.) The petitioner had earlier been granted the benefit of promotion to the post of Reader w.e.f. 22.12.1986 and to that of Professor w.e.f. 12.12.1994 under 8 and 16 years time bound promotion scheme upon recommendation of the Bihar State University (Constituent Colleges) Service Commission Patna.;


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