DR. RANI PRAGATI PRASAD Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) At the very outset, on the prayer of learned counsel for the petitioner leave is granted to make necessary correction in cause title of the writ petition as the "Higher Education, Human Resources Development Department" has now changed as "Higher and Technical Education Department". Let the same be read accordingly in cause title of the writ petition.

(2.) Heard learned counsel for the petitioner and learned counsel for the respondents - State as well as University.

(3.) The petitioner has approached this Court with a prayer for a direction to the respondents for fixation of his pay from 29.11.1986 as the date of her absorption/ regularisation in service (as per notification of the Ranchi University dated 20.07.2007) and for necessary correction in the notification of Ranchi University bearing No. B/27/09, dated 17.01.2009 (Annexure-7) at Serial No. 14 (column no. 4) and also for consequential reliefs as mentioned in para-1 of the writ petition.