VIJAY KUMAR AGRAWAL Vs. AWADHESH PRATAP SINGH

JUDGEMENT

(1.) These bunch of petitions raise similar issue. One of the petition namely W.P. No. 5984/2005 is at the behest of the complainant Professor Vijay Kumar Agrawal claiming that he was appointed as 'Lecturer' in Chemistry on 28/01/1985. Thereafter, he was directly recruited and appointed as 'Reader' in Awadhesh Pratap Singh University w.e.f. 30/09/1993 and then his case was considered for promotion to the post of 'Professor' under the Career Advancement Scheme in the University departments and in terms of said Career Advancement Scheme, he was granted promotion from the post of 'Reader' to 'Professor' w.e.f. 30/9/2001 Annexure P-12.

(2.) Petitioner's grievance is that private respondents i.e. respondent nos. 4 to 11 out of whom, some of the private respondents have filed individual petitions before this High Court namely, Dr. Rahasyamani Mishra petitioner in W.P. No. 9793/2019, respondent no. 9; Dr. Anjali Shrivastava, respondent no. 10; Ms. Deepa Shrivastava and Dr. Rajiv Dubey who are petitioners in W.P. No. 10150/2019; respondent no. 7 Dadan Prasad Tiwari petitioner in W.P. No. 10042/2019; and respondent no. 8 Dr. C.D. Singh petitioner in W.P. No. 9937/2019 were granted promotion as 'Professor' in violation of the U.G.C. norms and the University regulations from a date when they had not completed eight years of service as 'Reader' which is a mandatory requirement according to the petitioner Dr. Vijay Kumar Agrawal. Thus, giving them an undue march over the petitioner in the cadre of 'Professor'.

(3.) Consequently in the said petition, relief is sought to set aside the orders Annexures P-12 and P-13 dtd. 8/10/2003 and 24/04/2004 as they adversely affect the petitioner and to command respondent nos. 1, 2 and 3 to restore the seniority of the petitioner.