NIHAR NANDAN PD SINGH Vs. CHANCELLOR OF UNIVERSITIES

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) IN all the writ applications notification vide memo no. G/792 dated 29.6.2005, issued by the Patna University, is substantially under challenge, whereby and whereunder pursuant to the orders of the Vice Chancellor the date of promotion of the petitioners as Professors under Clause 1 (3) of the Time Bound Promotion Statute, has been changed and shifted to a later date. Ancillary prayer has also been made to quash the University notification no. G/174 dated 3.2.2005, whereby and whereunder all notifications of promotions issued earlier were cancelled without getting the cases of promotions examined and scrutinised by the screening committee as per direction of the Chancellor. Consequential prayers have also been made to restore the dates of promotion of the petitioners to their original dates duly notified after due concurrence of the Bihar State Universities (Constituent Colleges) Service Commission (hereinafter to be referred to as "Commission") and resolution of the syndicate.

(3.) IT appears from pleadings of the parties that the matter pertaining to seniority of the petitioners under the Time Bound Promotion Statutes (hereinafter to be referred to as "Statutes") was under scrutiny before the Chancellor pursuant to directions of this Court in Letters Patent Appeal of 2001.