RAMESH CHANDRA PRASAD Vs. CHANCELLOR

JUDGEMENT

(1.) I have heard Counsel for the parties in all these writ applications.

(2.) IN these writ applications, common impugned order of the Chancellor, Patna University, issued vide No. RU -65/98 -64/GS dated 8. -4 -2000 is under challenge, therefore, these writ applications have been heard together and are being dispose of by this common order.

(3.) IT appears that in the cases of the petitioner of Civil Writ Jurisdiction Case No. 2969 of 2001 and the petitioners of Civil Writ Jurisdiction Case No. 12405 of 2001, a notification was issued by the Patna University vide notification, contained in memo No. G/163 dated 31. -3 -2000 in the light of order dated 30th March, 2000 passed by this Court in Civil Writ Jurisdiction Case No. 10671 of 1999 as well as in the light of the resolution of syndicate of Patna University dated 29 -7 -1999 accepting the notification of the Bihar State University (Constituent Colleges) Service Commission, regarding shifting/revision of the date of promotion of these petitioners and similarly situated teachers to the post of University Professor granting promotion to them to the post of University Professor with effect from the respective dates shown in the notification.