SUDHAKARSHARMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) This writ petition has been filed by the petitioner claiming inter alia for an order on the respondents asking them to decide the case of his promotion to the post of Professor in the department of Dravyagun in Government Ayurvedic College, Patna with effect from 30th December, 1981 and also for an order commanding the respondents to give promotion to the petitioner to the post of Professor in the. said department of Dravyagun with retrospective effect from 30th December, 1981.

(2.) The relevant facts for deciding the controversy between the parties are noted as follows :

(3.) However, Principal of the Government Ayurvedic College, Patna, in the meantime taking into consideration the interest of trie College and of teaching in the Dravyagun Department authorised the petitioner to work against the said post of Professor in the under-graduate level as he was the seniormost Reader in Dravyagun Department. In fact, an order dated 11th February, 1982 was passed asking petitioner to work on the said post of Professor. Pursuant to the said order, the petitioner started regularly working against the sanctioned post of Professor in the Dravyagun Department at the under-graduate level in the Government Ayurvedic College and he also conducted internal and external examination of the under-graduate faculty in the said capacity and also participated in all meetings concerning teaching of the under-graduate faculty.