S.N. Pathak, J. - (1.) Heard learned counsel for the petitioners and learned counsel for the respondents.
(2.) Though both the cases were reserved for Judgment on different dates but as the facts/ issues in both the writ petitions are same and similar, they are being disposed of with a common order.
(3.) The petitioner in W.P.(S). No. 7555 of 2012 has approached this Court with a prayer for quashing part of the order dated 27.06.2012 issued by respondent No. 2 whereby the said respondent has wrongly held that during the period from 09.02.1985 to 30.04.1986, there was no concurrence of the College Service Commission in the matter of appointment of the petitioner. Further prayer has been made for quashing letter dated 18.05.2007 issued by respondent No. 3, whereby the said respondents has illegally and arbitrarily fixed the wrong date of substantive appointment of the petitioner contrary to report of Hon'ble S.C. Agarwal Commission. Petitioner has also prayed for a direction upon the respondents, particularly respondent Nos. 5 and 6 to consider the case of the petitioner and pass appropriate orders with regard to his promotion to the post of Reader under 10 years' Time Bound Promotion Statute, as contained in letter No. BSU-27/85-4032/GS(1) dated 24.12.1986 and pay the arrears of salary and grant the consequential benefits accruing thereof. Similarly, the petitioner in W.P.(S). No. 888 of 2015 has approached this Court with a prayer for directing the respondents to promote the petitioner to the post of Reader from the post of Lecturer under the time bound promotion scheme. Petitioner has also prayed for a direction upon the respondents to correct the date of absorption of the petitioner as 28.02.1982 from 30.04.1986, as recommended by the University vide its letter dated 17.03.2008.;