SUBODH CHANDRA TIWARY, SON OF LATE KRIPLAL TIWARI, RESIDENT OF PURANA BAZAR, P.O:GOMOH, P.S. Vs. BINOBA BHAVE UNIVERSITY, THROUGH ITS REGISTRAR, HAZARIBAGH, 825301

JUDGEMENT

(1.) Grievance of the petitioner is against communication dated 1.2.2010 by which his claim for promotion to the post of Reader has been rejected.

(2.) Heard.

(3.) Mr. Pandey Neeraj Rai, the learned counsel appearing for the petitioner referring to Clause (1) of Statutes for Time Bound Promotion of the Lecturer to the post of Reader, submits that rejection of the claim of the petitioner for promotion to the post of Reader is arbitrary and the grounds disclosed by the respondent Jharkhand Public Service Commission (hereinafter to be referred as J.P.S.C.) that minimum 55% marks was necessary for appointment as Lecturer is not sanctioned by any law/regulation/Statute. It is contended that the petitioner with 52% marks in M.A.(History) was appointed on the post of Lecturer and in terms of the aforesaid Statute on completion of 10 years as Lecturer he was entitled for promotion to the post of Reader.