ANAND KRISHNA Vs. STATE OF BIHAR

JUDGEMENT

(1.) The present writ application has been filed for a direction to the respondents to consider the claim of the petitioner for promotion in Lecturer (Selection Grade) with effect from 3/3/2009, with all consequential benefits. The petitioner has also prayed for quashing of the order, contained in Memo No. 1617, dtd. 20/7/2011, issued under the signature of Joint Secretary, Department of Science and Technology Department, Government of Bihar, Patna, by which the claim of the petitioner for promotion in Lecturer (Selection Grade) has been rejected on the ground that higher qualification of the petitioner is not related to the field of his basic subject, as such, the higher qualification of Ph.D. acquired by the petitioner is not valid as per the norms of the All India Council for Technical Education (in short, 'AICTE') for grant of Lecturer (Selection Grade) under the Career Advancement Scheme to the petitioner.

(2.) The facts involved in the present case, in narrow compass, is that the petitioner, having the qualification of B. Tech. in Textile and M.B.A., was appointed as Lecturer, on 28/2/1998, in Government Polytechnic College, Gulzarbagh, in Textile Engineering Department.

(3.) The petitioner joined the College on 3/3/1998 and was subsequently upgraded in Lecturer (Senior Scale) with effect from 3/3/2004 under Career Advancement Scheme, vide notification issued under Memo No. 531, dtd. 25/2/2008.