UDAY PRATAP SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) Petitioner has challenged the order of regularization claiming therein that though the petitioner has joined on 18/3/1980 against sanctioned and vacant post but his services were regularized w.e.f. 24/4/1990. Further prayer has been made for granting merger scale and for quashing the order by which the pay-scale has been reduced and order of recovery has been passed.

(3.) The petitioner has demonstrated before this Court that in view of resolution of the Governing Body of the said college, the petitioner was appointed on sanctioned and vacant post on 18/3/1980 but contrary to that, his services were regularized w.e.f. 24/4/1990.