AMARESHWAR SAHAY, J. - (1.) HEARD the learned Counsel for the parties and with their consent this writ application is being disposed of at the stage of admission itself.
(2.) THE petitioner, who has retired from service of the Vinoba Bhave University in the month of October, 2000, has filed this writ application making his grievance that though he was promoted to the post of University Professor vide notification contained in Annexure -2 dated 20.12.1988 issued under the signature of the Registrar, Ranchi University, Ranchi promoting him and other persons as University Professor with effect from 2.1.1986, but subsequently the promotion granted to the petitioner and others was cancelled vide notification issued on 10.3.1998 contained in Annexure -3. in view of the fact that the concurrence of the Public Service Commission could not be obtained within a period of 6 months from the date of the promotion given to the petitioner and others. Further grievance of the petitioner is that one Dr. (Miss) Shibani Sinha who was also similarly situated to the petitioner and her promotion to the post of University Professor was also cancelled like the petitioner, had filed a writ application before this Court in CWJC No. 2242 of 2000(R), which was disposed of vide order dated 20.3.2001. It is stated that the said Dr. (Miss) Shibani Sinha has now been given benefit of post of University Professor after disposal of her representation. In this view of the matter, this writ application is being disposed of by giving liberty to the petitioner to file an appropriate application before the Vice -Chancellor, Vinoba Bhave University, stating in details about his claim along with the supporting document, if any, within a period of two weeks from today. If such an application is filed by the petitioner within the said period, the Vice -Chancellor, Vinoba Bhave University, shall without any further delay constitute a Screening Committee for screening the claim of the petitioner and thereafter Screening Committee itself, shall consider and decide the claim of the petitioner as early as possible preferably within a period of 4 months from the date of receipt of such application filed by the petitioner and if the claim of the petitioner is found to be genuine the name of the petitioner may be sent to the Public Service Commission for taking appropriate decision in the matter in accordance with law.
(3.) THIS writ application stands disposed of with the above observations and directions. Writ application disposed of.;