JAYANT SHEKHAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The petitioner has approached this Court with a prayer for quashing Advt. No. 23/2023 (Annexure-9 to the writ petition) as floated by the respondent-JPSC for appointment of Registrar in Kolhan University.

(2.) Shorn of unnecessary details, the petitioner was appointed on 19/7/2001 as a Lecturer in Computer Science at New Delhi Institute of Information Technology where he worked till 2007 and thereafter, he was again appointed on 14/3/2007 as Assistant Professor in Swami Vivekanand Subharti University, Meerut and after working for few years he was promoted to the post of Associate Professor and Professor on 1/3/2009 and 27/12/2011 respectively. The petitioner worked there till 25/3/2017 and thereafter, went to South Africa on lien to teach in a University as Professor from 2017 to 2019.

(3.) It is the further case of petitioner that he made a representation before lapsing of his extension period for giving him extension in terms of the Statute as well as in terms of Clause-2 of the JPSC advertisement as contained in Annexure-1 to the writ petition and accordingly, in the meeting of Syndicate held on 3/3/2023, vide Agenda No. 80-07/23, the Syndicate approved the petitioner's extension for further 4 years. On 21/3/2023, in terms of decision taken by the Syndicate and also in the light of Statute, the extension has been granted to the petitioner and notification to that effect was issued and circulated for communication to all the persons concerned. Subsequently, on 3/4/2023, the respondent No. 2 issued a letter to the Vice-Chancellor and stated that the Vice-Chancellor cannot take any decision in the matter of extension of service of Registrar without approval of His Excellency the Governor-cum-Chancellor of the Universities. On the same day, vide notification dtd. 3/4/2023, the extension granted to the petitioner has been cancelled by respondent No. 2. Thereafter, on 27/4/2023 the petitioner made a representation to the respondent No. 2 for giving extension to his tenure to work as Registrar but the same went in vain.