ARVIND KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the respondents.

(2.) The petitioner has filed the instant application praying for quashing the order of the Vice Chancellor, Patna University, Patna communicated to the petitioner by the Registrar, Patna University by his letter no. 1794 dtd. 19/12/2011. The petitioner further prays for a direction to the respondents to pay the arrears of salary to the petitioner in the scale of Store Keeper and for other reliefs.

(3.) The case of the petitioner in brief is that he joined service in the Vanijya Mahavidyalaya on 1/4/1985. As no steps for approval of his service was taken by the respondent-University, the petitioner filed CWJC no. 8922 of 1998 praying for regularisation of his service from the date of his appointment and for payment of arrears of salary. The writ application was disposed of by order dtd. 21/1/2000 giving liberty to the petitioner to file a representation before the Secretary, Higher Education. It was directed that on receipt of the details of deemed sanctioned post of Class III and Class IV, in terms of staffing pattern, the University will determine as to which incumbent is working against such sanctioned or deemed to be sanctioned posts and communicate the decision to the individuals within three months.