SHARDA NAND SINHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THIS matter was heard on 23rd June, 2006 and the state counsel was directed to put in further counter affidavit stating therein as to why the case of the petitioner was not considered for further promotion in accordance with law. No affidavit has been filed pursuant to the said order. THIS court, therefore, proceeds to dispose of this writ application on the basis of the materials on record.

(3.) FROM Annexure 5, it appears that the petitioner along with others was considered for promotion purely on ad hoc basis and the petitioner was promoted on temporary basis on the post of Associate Professor in his own payscale by way of stop gap arrangement. This appears to be the arrangement of the respondent authorities to man the post of Associate Professor and in no way, it can be said to be a promotion in the eye of law as the petitioner was promoted in his own payscale.