DR. MADHU MISHRA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The petitioner has approached this Court with a prayer for quashing the order as contained in communication No. B/1085/11 dated 01.11.2013 (Annexure-13) issued by the Registrar, Ranchi University, whereby and where under, the claim of the petitioner for granting the consequential benefits along with seniority with effect from 28.02.2008 has been rejected. Further prayer has been made to release the entire arrears of salary w.e.f. 28.02.2008 to till 07.09.2010, for the period on which the petitioner has illegally been deprived from being appointed to the post of Lecturer in English as also the seniority to be counted w.e.f. 28.02.2008.

(2.) The specific case of the petitioner is that earlier she had approached this Court in W.P.(C) 1718 of 2009 for getting appointment on the post of Lecturer in English, which was denied by the respondents despite having more marks than the last selected candidate in her subject. In W.P.(C) No. 1718 of 2009 it was an specific observation of co-ordinate Bench of this Court that "JPSC will recommend the name of the petitioner to Ranchi University for the post of English Lecturer in General Category within two weeks from today and after that as per the affidavit of Ranchi University, it will accommodate and appoint the petitioner for the vacant seat in General Category among 11 vacancies shown by them after receiving the recommendation."

(3.) Again when she was declared successful on the intervention of Court, in absence of any specific direction of the JPSC, the Ranchi University has accepted the joining of the petitioner on 07.09.2010.