GOPAL KRISHNA PALEI Vs. CHANCELLOR UNIVERSITIES

JUDGEMENT

(1.) HEARD Mr. RK. Shahi on I.A.No. 3494 of 2001. The prayer for intervention made in the I.A. is aflowed and the intervener Shri S.R Rai is directed to be added as a party respondent.

(2.) HEARD Mr. S.R Mukherjee, learned Senior counsel appearing in support of this writ petition. Mr. R, B. Mahto, learned Senior counsel appearing for the Chancellor, respondent no. 1. Also heard counsel for the Patna University and Mr. RK. Shahi appearing for the intervenor.

(3.) THE petitioner was granted promotion as Reader w.e.f, 13.1.1991 and the intervenor w.e.f. 2.2.1991. The promotion was granted by the Vice Chancellor in anticipation of the concurrence of the Bihar State University (Constituent Colleges) Service Commission. Later on, when the case of the petitioner and the intervenor, along with a few others, was sent to the Commission for its concurrence to their promotion to the post of Reader, the Commission gave its concurrence for the promotion of the intervenor and four others but denied concurrence in the case of the petitioner (and two others).