LAWS(JHAR)-2019-6-36

BALEDO YADAV Vs. STATE OF JHARKHAND

Decided On June 12, 2019
Baledo Yadav Appellant
V/S
STATE OF JHARKHAND Respondents

JUDGEMENT

(1.) Heard Mr. P.K. Nayak, learned counsel appearing for the petitioner and Mr. A.K. Mehta, learned counsel for the respondentRanchi University and Mr. Sanjay Piparwal, learned counsel for the J.P.S.C.

(2.) The writ petitioner has preferred this writ petition for direction upon the respondents for promotion to the post of Reader with effect from 1.2.1985 and thereby shift back his date of promotion from 1.6.1986 to 1.2.1985 and accordingly fix the salary on the post of reader at the pay scale of Rs. 3700-5700 and Rs. 12000- 18000 and pay the difference of the salaries. The petitioner has further prayed to treat him on the post of University Professor from 2-7-1988 instead of 2-7-1992 in the pay scale of Rs. 4500-7300 and Rs. 16400-22400 respectively and fixation in U.G.C. pay scale from 2-7- 1988 and difference and also prayed for replacement of pay scale in the UGC pay Scale 16400-22400 with effect from 1-1-1996 and fixation of pay as per calculation with retrospective effect with effect from 2-7-1988.

(3.) Learned counsel for the petitioner submits that on 20.6.1974 Bihar University Service Commission, Patna recommended the name of the petitioner for the post of Lecturer in Hindi Department of Ramlakhan Singh Yadav College, Ranchi and the petitioner was posted in the college.