ANIL KUMAR CHOUDHARY Vs. VINOBA BHAVE UNIVERSITY

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the respondents.

(2.) The petitioner has approached this Court with a prayer for promotion to the post of Reader under 10 years' time bound promotion scheme as per statute dated 14.09.1992 w.e.f. 01.02.1985 with all consequential benefits including arrears of salary and retiral benefits thereon.

(3.) Petitioner was duly appointed as Lecturer in Guru Nanak College, Dhanbad (hereinafter referred to as "the College") vide letter of appointment dated 23.07.1971 wherein he served continuously till 30.07.2010 and superannuated at the age of 62 years. It is the case of the petitioner that his service was approved in the light of the recommendation of Bihar College Service Commission, Patna vide memo No. 5371/BCSC, Patna dated 10.08.1971 in which the name of the petitioner finds place at Sl. No. 3. Subsequently, his pay was fixed by the Human Resources Development Department, Govt. of Bihar vide its letter dated 14.11.2000. Thereafter, vide Statute dated 14.09.1992, the statutes for promotion of the teachers of religious minority colleges of the State was framed and implemented. Upon framing of such Statute, the General Body of the said college resolved and decided for promotion of the teachers of its college under Time Bound Promotion Scheme to the post of Reader and for that purpose, request has been made to the Registrar, Vinoba Bhave University, Hazaribagh vide its letter No. GNC/198/1068 dated 01.07.1998. When nothing was done by the respondent-University, the said College again sent a letter dated 01.05.1999 for screening of the eligible teachers of the said college for promotion as Reader under 10 years' Time Bound Promotion Statutes, wherein the name of the petitioner finds place at Sl. No. 1.