RAVI BHUSHAN PRASAD AMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) The instant writ application has been preferred by the petitioner for seeking a direction upon the respondents to regularize the services of the petitioner against the available vacancy of Lecturer in the Department of Mathematics in Mandar College, Ranchi and to extend him the benefits of 5th, 6th and subsequent pay revisions.

(3.) The brief facts of the case as per the pleadings are that the petitioner was appointed as a Lecturer in the Department of Mathematics on temporary basis at Mandar College, Ranchi, far back on 29/6/1985, pursuant to which, the petitioner gave his joining on 5/7/1985. The said College was taken over by Ranchi University vide Notification No.1095 dtd. 19/8/1986.