KRISHNA BALLAVA SINGH Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) The present writ petition was heard at length and after hearing Sri Vinod Kumar Kanth, learned senior counsel assisted by Sri Chandramauli Chaurasia, learned counsel for the petitioner and learned Assistant Counsel to Addl. Advocate General - IX on 03-04-2017, the order was reserved.

(2.) The petitioner has approached this Court invoking its writ jurisdiction under Art. 226 of the Constitution of India for the following reliefs:-

(3.) Short fact of the petitioner's case is that he, being B.Sc. Engineering (Civil) Graduate, was initially appointed as a Lecturer, Civil Engineering, in Government Polytechnic Gaya, vide an order issued by the Principal of the Govt. Polytechnic Gaya and he joined the said post of Lecturer on 14-08-1965. Subsequently, his appointment was confirmed by an order dated 09-09-1965 issued by the Director, Department of Industry and Technical Education, Govt. of Bihar. He was confirmed as Lecturer, Civil Engineering, in Govt. Polytechnic, Gaya. Subsequently, he was transferred to Saharsa in the year 1968 in the same capacity and thereafter, he was appointed as Assistant Professor, Civil Engineering, in the Govt. Polytechnic, Saharsa. In the same capacity, he functioned at different places and lastly, functioning as Assistant Professor in Govt. Polytechnic, Barauni, Begusarai, he superannuated with effect from 30-09-2002. It has been pleaded that petitioner had also obtained Diploma in Technical Teaching from T.T.T.I. Kolkata in 1978-79 sponsored by the department itself. It has been claimed that during his service period, number of juniors to the petitioner were granted promotion, but the case of petitioner was ignored.