BINOD PRASAD GUPTA Vs. BIRSA AGRICULTURAL UNIVERSITY

JUDGEMENT

(1.) By Court Heard learned senior counsel for the petitioner, RespondentUniversity as well as respondent no. 7.

(2.) It is to be noted that though initially certain other persons were also impleaded as private respondent nos. 4, 8 to 11, but they have been deleted by an order passed in I.A. No. 1516 of 2008 dated 27th August, 2009.

(3.) Initially, the petitioner had made a prayer for directing the Respondent-University to appoint him on the post of Assistant Professor-cum-Junior Scientist (Chemistry), Department of Soil Science and Agricultural Chemistry. An I.A. No. 1125 of 2006 was thereafter preferred seeking to challenge the appointment of respondent no. 7 through notification no. 382 dated 16th July, 2004 issued by Respondent-University on the post of Assistant Professor-cum-Junior Scientist (Soil Science), Annexure-17 to the said I.A. By order dated 4th July, 2006, it was observed that I.A. petition shall be considered at the time of hearing this writ petition at the admission stage. The said respondent has appeared on notice and also contested the case by filing counter affidavit. Subsequently, again the writ petitioner preferred I. A. No. 2432 of 2006 seeking to challenge the transfer of respondent no. 7. The said I.A. was disposed of by permitting the petitioner to introduce the said amendment in the writ application. A prayer was made therein to quash Memo no. 3589 dated 29th August, 2006, whereby the respondent no. 7 was transferred to the vacant post of Senior Scientist (Agriculture Physics) and allowed to draw his salary against the post of Senior Scientist, Dryland, ICAR.