- (1.) HEARD learned counsel for the petitioner, learned counsel for the Jharkhand Public Service Commission, learned counsel for the State and learned counsel for the Ranchi University. The petitioner was appointed as Lecturer for a period of six months in a purely temporary capacity by letter dated 21.2.1978. Pursuant to that letter the petitioner joined service on 23.2.1978.
(2.) UNDER the University Statutes dated 18.11.1980 as approved by the Chancellor, a copy of which has been enclosed as Annexure2 to this writ petition, the petitioner was regularized by letter dated 21.2.1982. The regularization letter which has been filed does not clearly say that the regularization is w.e.f. 23.2.1978. Apparently that date (23.02.1978) has been mentioned in that letter against the name of the petitioner, only to indicate the date when the petitioner had been originally appointed. However, subsequently the confirmation order of the petitioner confirmed him w.e.f. 1.1.1981.
(3.) THE petitioner claims that his services w.e.f. 23.2.1978 should be counted as a ˜regular service', or more precisely as "Continuous Service," for the purpose of considering the petitioner for time bound promotions.;