BRIJ KUMAR MISHRA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) The petitioner has approached this Court for quashing the Notification contained in Memo No. 317/05 dtd. 5/8/2005 (Annexure-5), whereby the service of the petitioner has been absorbed with effect from 1/6/2003, instead of 5/12/1987 being the date, when the petitioner attained his eligibility, as per recommendation of Justice S.C. Agrawal Committee. Factual Matrix

(3.) The facts of the case are short and not much in dispute. The petitioner was appointed and joined the post of Lecturer in Hindi Department on 22/2/1986 in S.N.J.S.N. College, Garhwa under the jurisdiction of Ranchi University (now Nilamber and Pitamber University, Palamau).