KISHORI PRASAD SAHU Vs. UNIVERSITY OF RANCHI

JUDGEMENT

(1.) In this application, the petitioner has prayed for issuance of a writ of or in the nature of mandamus directing the respondent Nos. 1 to 3 to treat the petitioner in continuous service from 5th of March, 1965 upon condonation of breakages in his services as a Lecturer in the affiliated college as well as constituent colleges and also for a declaration that the petitioner is senior to the respondent Nos, 4 to 6.

(2.) The petitioner has contened that he was appointed as a Research Scholars in the Department of History, Ranchi University, Ranchi and worked in the said capacity from 4-3-1965 to 4-3-1967 and during that period he also performed teaching jobs. On 29-5-1697, the petitioner allegedly submitted his thesis for obtaining a degree in Doctor of Philosophy (Arts) and in April, 1969 he was conferred with the degree of Ph. D., as would appear from Annexure 2 to the writ application.

(3.) On 31-5-1967, the petitioner was appointed as a Lecturer in Yodga Satsang College, as would appear from Annexure-3 and 3/A to the writ application. His services were, however, terminated on 1-5-1968. The petitioner challenged the validity of the said order before the University and by an order dated 23-3-1969, the petitioner was directed to be reinstated in services but in fact he was not reinstated pursuant thereto.