SHAMSHAD ALI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Md. Shahnawaz Ali, learned counsel for the appellant, learned counsel for the State and Mr. Nadim Seraj, learned counsel for the University.

(2.) The present appeal is directed against the order dtd. 16/9/2022 passed in C.W.J.C. No. 18857 of 2021.

(3.) Learned counsel for the appellant submits that the appellant had filed the aforesaid writ petition for direction to the respondent authority to promote the appellant as similarly situated persons who were appointed by the same letter, were promoted with effect from 1/1/2006 in C.M. College. The appellant is working on the post of In-charge Librarian, so appellant may be paid the salary alongwith admissible allowances of Librarian.