MRS. ONIMA MINZ Vs. THE STATE OF JHARKHAND THROUGH THE PRINCIPAL SECRETARY GOVT. OF JHARKHAND, DEPARTMENT OF HRD, RANCHI

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the Ranchi University as also learned counsel for the State.

(2.) Petitioner, who is working on Class-III post in S.S. Memorial College, Ranchi, under the Ranchi University, is aggrieved by the fact that the fixation of salary of the petitioner by the respondent Ranchi University, has not yet been approved by the State Government.

(3.) Petitioner was appointed on Class-III post on compassionate ground and was posted in S.S. Memorial Collage, Ranchi, by the order of the Vice Chancellor of the Ranchi University, vide office order issued by the Registrar, Ranchi University, under Memo No. B/1526-38/93 dated 17.12.1993, which has been brought on record as Annexure-1 to the writ application. The post was also sanctioned by the then State of Bihar and ultimately, another office order was issued by the Ranchi University as contained in Memo No. B-3203-3244/94 dated 22nd February 1994, which has been brought on record as Annexure-3 to the writ application. This order shows that pursuant to the direction of the Supreme Court, the services of the employees of the Ranchi University were regularised w.e.f. the date of sanction passed by the State Government. The name of the petitioner also finds place at serial No.15 in her collage, i.e., S.S. Memorial College, Ranchi, showing the date of joining of the petitioner as 17.12.1993.