SHAMBHU SHARAN GIRI ETC. Vs. STATE OF JHARKHAND AND OTHERS
LAWS(JHAR)-2015-11-121
HIGH COURT OF JHARKHAND
Decided on November 19,2015

Shambhu Sharan Giri Etc. Appellant
VERSUS
State Of Jharkhand And Others Respondents

JUDGEMENT

Aparesh Kumar Singh,J. - (1.) Heard learned counsel for the parties.
(2.) Petitioner, Shambhu Sharan Giri has reportedly superannuated on 31st October, 2011 while working as a Reader on being promoted as such under Time Bound Promotion Scheme. He was appointed as a Lecturer in the Department of History in R.S. More College Gobindpur on 3rd January, 1977. Petitioners in the other three writ petitions are working as Readers.
(3.) Petitioner, Archana Sinha was appointed as a Lecturer in Philosophy in the same college and she joined on 3rd January, 1977.;


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