PRIYABRAT NARAYAN YADAV Vs. DAMAN CHANDRA MISHRA

JUDGEMENT

(1.) On 19/10/2022, the following order was passed:

(2.) Today, learned counsel for the respondent no. 1- Dr. Daman Chandra Mishra filed supplementary counter affidavit the same is taken on record perusal of the supplementary affidavit it is nothing but reiterating the factual aspects of the matter.

(3.) Perusal of record it is evident that both appellant and first respondent were promoted to the post of Reader on 2/3/2013 with effect from 19/2/1993 and 10/6/1993 respectively. The respondent no. 1 was promoted to the post of Head of the department on 15/11/2014 and it was canceled on 14/3/2015. He had submitted representation on 14/3/2015 thereafter he has invoked jurisdiction of this Court under Article 226 in filing CWJC No. 4538 of 2015 on 17/3/2015. During pendency of the writ application he had filed I.A. No. 2896 of 2015 dtd. 7/4/2015 in so far as challenging the promotion order to the post of Reader of the appellant dtd. 2/3/2013 by which appellant had been promoted to the post of Reader with effect from 19/2/1993 and respondent no. 1 has been assigned with effect from 10/6/1993 accordingly, appellant in the order of promotion of Reader he has been placed over and above the respondent no.1.