SITARAM SAHU Vs. RANCHI UNIVERSITY, RANCHI

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned counsel for the Ranchi University, learned counsel for the J.P.S.C., as also learned counsel for the State.

(2.) The petitioner has filed this writ application claiming his promotion to the post of University Professor in the Ranchi University, under the provisions of 'Statute for Time Bound Promotion of Lecturers to the Post of Readers and for Readers to the Post of University professors', as approved by the Hon'ble Chancellor of the Universities, on 24.12.1986, which has been brought on record as Annexure-4 to the writ application.

(3.) The petitioner was initially appointed on the post of Lecturer in the Department of Commerce, in Marwari College, Ranchi, on 4.2.1975. Later the college became a constituent unit of the Ranchi University in the year 1978. The petitioner was promoted to the post of Reader under the 10 years time bound promotion scheme on provisional basis w.e.f. 4.12.1985, by the notification bearing Memo No. 2942 dated 18.8.1995, as contained in Annexure-5 to the writ application and the same was also confirmed by the notification issued by the Ranchi University on 17.10.1995. The petitioner was again given the promotion on provisional basis to the post of University Professor under the same scheme on completion of 16 years of his service with effect from 10.7.1998 by the notification issued by the Ranchi University vide memo No. 36414-3740 dated 8th April, 1990, as contained in Annexure-6 to the writ application. The case of the petitioner is that the petitioner however, was not given the monetary benefits of his promotion to the post of University Professor, for which, the petitioner had moved this Court in W.P.(S) No. 14 of 2005. The said writ application was disposed of by order dated 16.4.2009, as contained in Annexue-1 to the writ application, directing the petitioner to file a fresh representation raising his claims, which was directed to be disposed of by the respondent University within a period of four months from the date of receipt of the representation. Pursuant to the aforesaid order of this Court, ultimately a final decision was taken by the respondent University and a reasoned order was passed on 14.3.2013, which has been brought on record by way of supplementary affidavit, filed by the petitioner. By the said order, which has been passed by the Registrar of Ranchi University on 14.3.2013, it was informed that the application for promotion of the petitioner to the post of University Professor was placed before the Screening Committee constituted by the University, on 1.7.1998, and the Screening Committee found him not eligible for promotion, and as such, the application of the petitioner had not been forwarded to the Bihar State Universities (Constituent Colleges) Service Commission, Patna. It appears that the copy of this order was not communicated to the petitioner.