NILAMBER PITAMBER UNIVERSITY Vs. BRIJ KUMAR MISHRA

JUDGEMENT

(1.) The instant appeal under Clause 10 of the Letters Patent is directed against the order dtd. 21/12/2021 passed in W.P(S) No.1850 of 2018 whereby and whereunder the learned writ Court has directed the appellant-University to consider the case of the petitioner and pass an appropriate order regarding fixation of date of absorption from the date of acquiring eligibility, i.e., 5/12/1987.

(2.) The brief facts of the case as per the pleadings made in the memo of appeal needs to refer herein as under:

(3.) It is evident from the factual aspect that the writ petitioner was appointed and joined the post of lecturer in Hindi Department on 22/2/1986 in S.J.S.N College, Garhwa, under the jurisdiction of Ranchi University, now Nilamber-Pitambar University, Palamau.