RAAGEEVA BIMAL Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THE prayer of the petitioner in this writ application reads as follows:-

(3.) IN this regard, it is the case of the petitioner that the respondent no.7 did not possess the requisite qualification for being promoted on the post of Professor as was laid down in the order of the learned Chancellor dated 14.1.2005 and thus, when the case of respondent no.7 was turned down by the Selection Committee for merit promotion on the post of Professor while allowing such claim of the petitioner, he cannot be reckoned to be junior only because of an illegal order of time bound promotion was passed in favour of the respondent no.7 on 26.6.2000 with effect from 8.5.1995 leaving the petitioner to work under Respondent no. 7 even though he was promoted on the post of Professor under merit promotion scheme with effect from 11.1.1996.