DR. MD. ABDULLAH SON OF LATE AHMAD HASSAN Vs. THE STATE OF JHARKHAND
LAWS(JHAR)-2017-1-221
HIGH COURT OF JHARKHAND
Decided on January 25,2017

Dr. Md. Abdullah Son Of Late Ahmad Hassan Appellant
VERSUS
THE STATE OF JHARKHAND Respondents

JUDGEMENT

CHANDRASHEKHAR,J. - (1.) Seeking a direction to the respondent-Vinoba Bhave University to consider granting promotion to the petitioner to the post of Reader taking his initial date of appointment on 28.02.1981, the present writ petition has been filed.
(2.) Heard.
(3.) The petitioner was appointed in Chas College, Chas on 27.02.1981 as a Lecturer, where he joined the said post on 28.02.1981. In the said college, the first post of Lecturer in the Department of Urdu was sanctioned on 13.09.1978 and concurrence of the Bihar College Service Commission for temporary appointment of the petitioner on the sanctioned post of Lecturer in the Department of Urdu was granted on 12.02.1983. Thereafter, the University issued a notification on 04.08.1998 which would disclose the date of regularization of the petitioner as 28.02.1981. However, in notification dated 16.09.2005, the date of absorption of the petitioner has been shown as 09.05.1988. The petitioner seeks modification in notification dated 24.10.2005 for shifting his date of absorption to 12.02.1983.;


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