MAKESHWAR PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE petitioner, a Demonstrator in B.I.T., Sindri, Dhanbad, has preferred this writ petition for direction on the Respondents to consider his case for promotion to the post of Assistant Lecturer/Assistant Professor in terms with Government decision communicated, vide Memo No. 473 dated 23rd February, 1988.

(2.) THE Respondents in their counter affidavit took plea that the petitioner is not eligible for promotion/appointment to the post of Assistant Lecturer.

(3.) ON such direction, a supplementary counter affidavit has been filed on behalf of Respondents 1, 2 and 4 enclosing therein copies of decision of AICTE dated 20th September, 1989, whereby and where under, the qualification for appointment against one or other post including the post of Lecturer, was laid down. The same was accepted by the State, vide its letter no. 379 dated 16th February, 1990, as contained in An -nexure -B.