KIRAN TRIVEDI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The instant writ application has been preferred by the petitioner for the following reliefs:

(2.) The brief facts of the case as disclosed in the instant application are that the petitioner was initially appointed on the post of Registrar for which appointment letter was issued on 23/6/2005. She joined the post of Registrar in Obstetrics and Gynecology Department. The petitioner remained blemish free and she became eligible for promotion from the post of Registrar to the post of Assistant Professor in the pay-scale of Rs.10,000.0015,200/- on the date of joining. She was further promoted from the post of Assistant Professor to the post of Associate Professor with effect from 1/7/2016 which is evident from office order dtd. 7/3/2017 in which the name of this petitioner appears at serial no.26 and, accordingly, promotion was granted to this petitioner to the post of Associate Professor in the Department of Obstetrics and Gynecology.

(3.) Learned counsel for the petitioner submits that the respondent-Rajendra Institute of Medical Sciences (In short RIMS) considered the case of promotion of eligible doctors from the post of Associate Professor to the post of Professor directly in view of the fact that there was no post of Additional Professor available in RIMS. The said decision was taken on 12/10/2017 as is evident from the decision of constituted committee. The Director by virtue of decision dtd. 14/4/2017, placed the matter before the Departmental Promotion Committee in which it was specifically mentioned that the actual date of promotion would be 1/7/2017. Thereafter, several doctors were promoted from the post of Associate Professor to the post of Professor directly which is apparent from the office order as contained in Memo No. 7372/RIMS Ranchi dtd. 23/10/2017.