DR. DINBANDHU GOSWAMI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Seeking a direction to the respondent-Vinoba Bhave University to consider granting promotion to the petitioner to the post of Reader taking his initial date of appointment on 02.03.1981, the present writ petition has been filed.

(2.) Heard.

(3.) The petitioner was appointed in Chas College, Chas on 02.07.1980 as a Lecturer however, he joined the said post on 02.01981. In the said college, the second post of Lecturer in the Department of Economics was sanctioned on 24.06.1983 and concurrence of the Bihar College Service Commission for temporary appointment of the petitioner on the second sanctioned post of Lecturer in the Department of Economics was granted on 16.11.1984. Thereafter, the University issued a notification on 04.08.1998 which would disclose the date of regularization of the petitioner as 02.01981. However, in notification dated 24.10.2005, the date of absorption of the petitioner has been shown as 09.05.1988. The petitioner seeks modification in notification dated 24.10.2005 for shifting his date of absorption to 24.06.198