DR. ARUN KUMAR JHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners, the State and the Magadh University.

(2.) The petitioners have moved the Court seeking quashing of notification dated 21.03.2014 issued by the Registrar of Magadh University as contained in Memo No. PC/146/2014, by which the provisional promotion granted to the petitioners vide notification contained in Memo No. PC/190/2011 dated 20.04.2011, has been cancelled.

(3.) The petitioners, after their appointment on the post of Lecturers, were promoted to the post of Reader and subsequently to the post of Professor. When payment as per the 6th Pay Revision Commission was also made to them, they moved the Court in C.W.J.C. Nos. 8809 of 2012 and 8836 of 2012 respectively and the matter was disposed off with a direction to the University authorities to consider the representation filed by the petitioners. It appears that under the garb of consideration of their representation, the Vice Chancellor referred the matter to a Review Selection Committee for considering the validity of the recommendation of promotion of the petitioners to the post of Professor. The said Committee gave an adverse report and the Vice Chancellor of the University has issued an order reverting the petitioners back to the post of Reader, which has been notified by the impugned order.