YOGENDRA ROY Vs. RANCHI UNIVERSITY RANCHI

JUDGEMENT

(1.) IN this writ application the petitioner, who was a University Professor working in J.N. College Daruwa, Ranchi. has challenged the An -nexure -4 i.e. notification issued by the Registrar Ranchi University dated 4.6.1997 whereby several teachers, who were given time bound promotion on Adhoc/Provisional basis, were reverted back to the post of the Readers including the petitioner whose name figures at page 3 of Annexure -4 in the subject of the Chemistry at serial No. 3.

(2.) IT is stated on behalf of the petitioner that he was appointed as Lecturer on 15.11.1972 in the subject of Chemistry under the respondent No. 1 and he was given promotion to the post of Reader by order dated 31.12.1987 w.e.f. 1.2.1985.

(3.) SUBSEQUENTLY , a notification as contained in Annexure -4 to the writ application dated 4.6.1997 was issued under the signature of the Registrar Ranchi University, wherein it is mentioned that in pursuance of the decision of the Syndicate in its meeting held on 12.5.1997, the teachers who were promoted as University Professors on Adhoc/Provisional basis under 16/25 years time bound scheme, cease to be University Professor w.e.f. the date, the Screening Committee of the Ranchi University/Commission did not recommend/reject their names, but their cases be considered as per guide line of the UGC concerning the promotion of teachers in senior or selected grade. Consequently, the teachers concerned stood ipso facto reverted to their posts of reader from the date noted against their names. They are directed to draw admissible salary in the pay -scale of Reader accordingly. The excess payment, if any, would be adjusted/ recovered in easy instalments as the case may be. The petitioner is also one of such professors who was reverted to the post of the Reader as it would appear form the page 3 of the Annexure -4 to the writ application.