KRISHNA KANT TIWARY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) IN pursuance to the order dated 01st February, 2012, today, the Registrar of Vinoba Bhawe University is present before this Court and has assured that in future, he will take due care in matters pending before the High Court for the purpose of filing reply in time and giving instructions to the learned counsel appearing in the matter.

(2.) IN view of the above assurance, personal appearance of the Registrar, Vinoba Bhawe University, is hereby dispensed with.

(3.) THE present petition is filed under Article 226 of the Constitution of India, inter alia, praying that the Respondents be directed to consider the case of the petitioner in term of reference of Justice S.C. Agrawal Commission Report. It is further prayed that appropriate direction be issued commanding upon the Respondents to consider the case of the petitioner for absorption to the post of Laboratory In -charge, Geography in Markham College of Commerce, Hazaribagh as they have done to the similarly situated like the petitioner in pursuance of the decision taken by the Syndicate in its meeting held on 18th December, 2005 by which the Syndicate reinstated the services of five persons of Markham College of Commerce, Hazaribagh w.e.f. 18th December, 2005. It is further prayed that appropriate direction be issued to the Respondents to abide by the decision taken by the Syndicate on 01.02.2006 to reinstate all its employees who have been terminated by then Ranchi University.