BINOD BIHARI SINGH Vs. STATE OF JHARKHAND & ORS
LAWS(JHAR)-2016-12-12
HIGH COURT OF JHARKHAND
Decided on December 16,2016

BINOD BIHARI SINGH Appellant
VERSUS
State Of Jharkhand And Ors Respondents

JUDGEMENT

- (1.) The petitioner, after his superannuation from service, has raised a claim for promotion to the post of 'Reader'. Delay and laches on the part of the respondent-Ranchi University is the reason pleaded by the petitioner for denying him promotion.
(2.) Heard.
(3.) The petitioner was appointed as a 'Lecturer' in Sardar Vallabhbhai Patel College, Bhabhua, a constituent college under Magadh University, on 17.09.1977 and he was absorbed in service from the date of his appointment by a notification issued by Magadh University on 28.08.1982. On his application for transfer to Ranchi university under Inter-university Transfer Scheme, vide order dated 10.12.1987 he was transferred to the Ranchi university, where he joined on 02.02.1988. He was posted as a 'Lecturer' in B.N. Jalan college, Sisai under the Ranchi university where he joined as a 'Lecturer' in philosophy on 27.02.1988. On completion of 10 years' continuous service, he was promoted under the Time Bound Promotion Scheme as 'Reader', on ad-hoc basis subject to the recommendation of the University Service Commission. On 30.08.1995, the Registrar, Ranchi university directed him to furnish certain documents for confirmation of his promotion by the Bihar State University (Constituent College) Service Commission, Patna, which were submitted by him on 14.10.1995, however, no further step was taken by the respondent-University in this regard. He has pleaded that since his promotion to the post of 'Reader' was not confirmed, he has been denied benefits under the U.G.C. scale which have been implemented from 01.01.1996.;


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