DR.GOVIND KUMAR PANDEY Vs. VINOBA BHAWE UNIVERSITY HAZARIBAGH, THROUGH ITS VICE CHANCELLOR
LAWS(JHAR)-2006-8-72
HIGH COURT OF JHARKHAND
Decided on August 01,2006

Dr.Govind Kumar Pandey Appellant
VERSUS
Vinoba Bhawe University Hazaribagh, Through Its Vice Chancellor Respondents

JUDGEMENT

- (1.) HEARD .
(2.) INITIALLY , petitioners had prayed for quashing the order dated 21.6.1997, passed by respondent no. 3 (Annexure -5 and 5/a), by which the application of the petitioners for promotion from the post of Reader to the post of University Professor under 16/25 years Time Bound Promotion Scheme was rejected. In view of subsequent events, a supplementary affidavit has been filed on behalf of petitioner no. 1 saying that the Screening Committee of University has recommended his case but no order has been passed on the same as yet.
(3.) COUNSEL for the respondents submitted that so far as petitioner no. 2 is concerned, his case has been rejected by the screening committee.;


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