(1.) PETITIONER is working as a Assistant Professor in the first respondent university since 1996. University invited applications for time bound promotion under Stature 30 (4-C) for the Associate Professors Cadre. According to petitioner he is eligible and he applied for the same. Petitioner states that he has served the University for more than 15 years in al and is eligible for the promotion under time bound promotion for the cadre of Associate Professor. According to him, he joined the services at IIHR Bangalore as Technical Assistant from 31-10-1983 and 31-8-1984. He worked in the University as Instructor from 31-10-1984 to 24-9-1987 and further worked as Agricultural development Officer in the Union Bank of India from 25-9-1987 to 16-3-1991 and again joined the university as Instructor on 25-3-1991 and subsequently promoted as Assistant Professor w. e. f. 24-3-1996. Petitioner states that respondent/university has considered the promotion of respondents 2 and 3 by counting their service rendered outside the university. He therefore wants parity of treatment. His complaint is that his case was not considered.
(2.) RESPONDENT-UNIVERSITY entered appearance and it justifies its stand. University states that the petitioner has not completed fifteen years of service in the case on hand. University has filed a counter stating that services rendered in the Junior College is not countable for the above purpose. University also says that action has been initiated to cancel the time bound promotion in respect of Respect No. 2 and it is found that time bound promotion in respect of respondent No. 3 is in order since he has served in degree colleges.
(3.) RESPONDENT 2 and 3 filed a statement justifying their continuance by the university.