BIRSA AGRICULTURAL UNIVERSITY Vs. S M SULAIMAN QULI

JUDGEMENT

(1.) Two writ petitions were filed; W.P.(S) No. 6304 of 2014 challenging a part of the penalty order dated 20.07.2013 and the appellate order dated 31.10.2014 by which the 2nd phase promotion granted to the writ-petitioner under Career Advancement Scheme on the post of Associate Professor-cum-Senior Scientist has been withdrawn and W.P.(S) No. 6152 of 2014 was filed challenging that part of the aforesaid orders dated 20.07.2013 and 31.10.2014 by which appointment of the writ-petitioner on the post of University Professor-cum-Chief Scientist (Extension & Social Forestry) has been cancelled.

(2.) By a common order dated 10.02.2017, both the writ petitions were allowed and the impugned orders dated 20.07.2013 and 31.10.2014 were quashed.

(3.) The appellant-Birsa Agricultural University is in appeal challenging the order dated 10.02.2017 passed in W.P.(S) No. 6304 of 2014 and W.P.(S) No. 6152 of 2014.