KASTURI BOIPAI Vs. STATE OF JHARKHAND AND OTHERS

JUDGEMENT

(1.) Heard Mr. Indrajit Sinha, learned counsel appearing for the petitioner and Mr. Anil Kumar, senior advocate assisted by Mr. Ashutosh Kumar for respondent No. 3 and Dr. Ashok Kumar Singh appearing on behalf of the University and Mr. Sanjay Piparwal appearing on behalf of the JPSC.

(2.) The petitioner is working as a Reader in Political Science under Kolhan University, Chaibasa. The petitioner claims that she is entitled to be promoted to the post of University Professor under the Time Bound Promotion Scheme. She submits that she is not claiming her promotion as a matter of right, but at least her case may be considered for promotion under the Time Bound Promotion Scheme. She further submits that no action has yet been taken by the respondents till date to consider her case for promotion. Counsel for the petitioner further submits that he limits his prayer only on the point of consideration of her case at this stage.

(3.) No one can claim promotion as a mater of right, but he has a right to be considered. The petitioner is praying for consideration only. It is up to the University to come to a conclusions, whether the petitioner is eligible and is entitled to be promoted or not.