LAWS(PAT)-2012-3-123

USHA KIRAN NARAIN Vs. STATE OF BIHAR

Decided On March 15, 2012
USHA KIRAN NARAIN Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) Petitioner has filed this writ application on 16.6.2011 with a prayer for a direction to the respondents to consider her case for promotion in any of the Schemes under which she may be found covered. She claims to be appointed as a Lecturer in the Government Girls College, Gulzarbagh on 24.6.1983.

(2.) Learned counsel for the petitioner submits that since this is a Government College petitioner is a Government servant. Hence, she is covered by Time Bound Promotion Scheme also. He submits that the petitioner has represented for the purpose times without number to the concerned respondents, but they are not considering her representation and are not taking any decision, either way, on the same. He submits that even if petitioner is considered to be a College employee receiving UGC Pay Scale, then in that case, she will be entitled for promotion under the other Schemes of UGC. He submits that the respondents are required to take a decision either way in respect of entitlement of the petitioner for her promotion in either of the Schemes.

(3.) More than eight months have passed but no counter affidavit has been filed in this case by the respondents.