BAIDYANATH PRASAD SINGH Vs. PATNA UNIVERSITY

JUDGEMENT

(1.) - In this writ-petition, the main question arises as to whether the non-teaching employees of Universities of State of Bihar, including Patna University, are entitled for time bound promotion or not, as stipulated with respect to similArly situated Government of Bihar's employees.

(2.) The writ petition was originally filed by the two petitioners for arrears of salary, in the revised scale of pay in view of second time bound promotion already granted in their favour. Further prayer was made for revised post retirement benefits on the basis of such order of second time bound promotion.

(3.) During the pendency of the writ petition, the Respondent-State came out with one Notification dated 15th September, 1995, by which it was decided not to allow time bound promotion policy with respect to non-teaching employees of Universities. The petitioners have challenged the said Order No. 1494 issued vide Notification dated 15th September, 1995 by one amendment petition.