UDAY KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties. Prayers made

(2.) Petitioner has approached this Court with a prayer for quashing the order dtd. 7/2/2018 (Annexure-17) passed by the respondent- State authorities, whereby the pay fixation of the petitioner has been rejected.

(3.) Sans of unnecessary details, the petitioner having fulfilled the requisite eligibility criteria for the post of Lecturer, was appointed to the post of Lecturer at Mandar College, Mandar in the Department of Mathematics vide appointment order dtd. 29/8/1985 after following due process of law. Pursuant to the aforesaid order of appointment, the petitioner gave his joining on the very same day. Thereafter, on 19/8/1986, a decision was taken by the unified State of Bihar to take over all the affiliated college and make them as a constituent college. In terms of the order to take over of the colleges, a list of teaching and non-teaching staff were prepared by the State authorities vide letter no. 38(c) dtd. 1/2/1988, which have been annexed at Annexure-4 to the writ petition, wherein the name of the petitioner finds figure as working in the Department of Mathematics at Mandar College, Mandar. Similarly in pursuance of another inquiry, a report was prepared vide letter no.181(c), wherein also the name of the petitioner finds place as working against the post of Lecturer at Mandar College, Mandar in the Department of Mathematics.