KAMLESH SHARMA, DAUGHTER OF LATE UDHO RAM BHATNAGAR Vs. STATE OF BIHAR THROUGH PRINCIPAL SECRETARY, EDUCATION DEPARTMENT

JUDGEMENT

(1.) Heard learned counsel for the petitioner, State and Veer Kunwar Singh University.

(2.) The petitioner has moved the court for the following reliefs:-

(3.) In sum and substance the grievance of the petitioner is that though her initial date of appointment had to be fixed with effect from 13.08.1976, in terms of the order passed by the Hon'ble Supreme Court, after taking into consideration the report submitted by the Justice Agrawal Commission, which itself was pursuant to verification from the records, such order could not be modified later on and her date of absorption shifted to 28.02.1982.