PARESH NATH BID AND ORS. Vs. STATE OF JHARKHAND AND ORS.
LAWS(JHAR)-2015-11-33
HIGH COURT OF JHARKHAND
Decided on November 03,2015

Paresh Nath Bid And Ors. Appellant
VERSUS
State Of Jharkhand And Ors. Respondents

JUDGEMENT

- (1.) This application has been filed commanding the respondents to consider the case of the petitioners for promotion from the post of Lecturer to the post of Reader, as per Statutes of the Ranchi University.
(2.) It is submitted that petitioners were appointed as Lecturer in P.P.K. College, Bundu. Later on, the said college has become constituent and the cases of absorption of these petitioners were considered by Justice S. C. Agrawal Commission. It is further submitted that as per the recommendation of Hon'ble Agrawal Commission, petitioners were permanently absorbed on the post of Lecturer with effect from the dates mentioned against their names in Annexure-5. Thus, from the date of their absorption on the regular post, they have already completed 10(ten) years of service. It is submitted that after completion of 10 years of service, as per Statutes dated 24.12.1986, petitioners are entitled to be considered for promotion to the post of Reader.
(3.) On the other hand, Mr. A. K. Mehta, learned counsel appearing for the Ranchi University submits that petitioner Nos. 1 to 4 have already been superannuated, but before superannuation, they have not filed any application before the University for being considered for promotion to the post of Reader. It is further submitted that even petitioner No. 5 has not made any application for promotion.;


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