BASUDEO SINGH Vs. RANCHI UNIVERSITY

JUDGEMENT

(1.) THE present writ petition has been preferred for the following reliefs: 1. Rule NISI for issuance of an appropriate writ or a writ of or in the nature of a writ of mandamus commanding upon the respondents (Respondent Nos. 1 to 5 in particular) to immediately and forthwith make necessary corrections and/or amendments in the notification in so far as it relates to the Department of History issued on 29.5.1997 under the seal and signature of the respondent No. 3 purporting to be under the orders of the respondent No. 2 whereby and whereunder the petitioner has been confirmed at a date later than the respondent Nos. 6 and 7 and whereby the petitioner has further been made junior to them,

(2.) RULE NISI for issuance of an appropriate writ or a writ of or in the nature of a writ of mandamus commanding upon the respondents (Respondent Nos. 1 to 5 in particular) to immediately and forthwith issue a notification placing the petitioner at Sl. No. 4 to which he is lawfully and legally entitled as per the system of Roster specified in Statute No. V(b) of the Statutes dated 25.11.1980 which received and assent of the Chancellor on 19.11.1980,

(3.) FOR quashing the Notification dated 17.5.1996 and 11.7.1997 issued by the respondent No. 3 in so far as it relates to the respondent No. 6 whereby and whereunder he was given promotion to the post of Reader and University Professor with effect from 3. 1.1987 and 3.1.1995 respectively illegally and contrary to the Statute,