N.N.TIWARI, J. - (1.) IN this writ petition, the petitioners have prayed for a direction on the respondents to correct the date of absorption of the petitioners from their respective date of appointment/date of sanction of the posts, which has been made effective from 30th April, 1986. They have also prayed for a direction on the respondents to consider their promotion to the posts of Reader under the time bound scheme, as has been done in the cases of similarly situated persons.
(2.) IT has been stated that the post of petitioner No. 1, who was appointed earlier, was sanctioned w.e.f. December, 1984 and similarly, the posts of petitioner Nos. 2 and 3 were sanctioned w.e.f. February, 1982, but the date of absorption of the petitioners has been shown as 30th April, 1986 without any basis. It has been further stated that as the petitioners have rendered their services as Lecturers for more than 20 years, they are entitled for promotion to the posts of Reader in their respective subject under the statute regarding time bound scheme. They have not been given promotion, though the petitioners were entitled for promotion after rendering their continuous services for 10 years. The petitioners made several requests and filed representations before the concerned authority, but the same have not been considered and no order has been passed. Learned Counsel appearing on behalf of the Vinoba Bhawe University, Hazaribagh, on the other hand, submitted that the representations of the petitioners are still under consideration and that the appropriate authority of the University shall consider the same and pass appropriate order.
(3.) IT has been further submitted that the petitioners may file fresh representations with necessary details and if such representations are filed by the petitioners, the same shall be considered.;