SANJOY MISRA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) In this writ petition, the petitioner has prayed for direction on the respondents to pay arrears and current salary in the scale of University Professor. It has been stated that the petitioner is holding the post of University Professor in Chemistry in Ranchi College under Ranchi University.

(2.) The petitioner is aggrieved by forward shifting of the date for counting length of his service to his prejudice. The respondents are counting the length of his service for time bound promotion, with effect from the date of his substantive appointment, whereas the petitioner claims the length of service from the date of his initial appointment i.e. 9th March, 1979.

(3.) The respondents have taken plea that the period of temporary service cannot be taken into consideration for computing his past service for the purpose of giving time bound promotion. The services of the petitioner is countable with effect from the date of substantive appointment.