Patna High Court - Orders
Smt.Sushma Pandey vs The State Of Bihar & Ors on 20 December, 2011
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.1831 of 2007
Smt.Sushma Pandey
Versus
The State Of Bihar & Ors
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03/ 20.12.2011Heard counsel for the parties. s The pleadings as with regard to relief of retrospective financial benefit of promotion on the post of Associate Professor with effect from 18.5.1983 are wholly inadequate and incomplete.
That being so, this Court would give liberty to both the counsel for the petitioner as also to the counsel for the State to complete their pleadings, wherein, it must be indicated as to why the promotion of the petitioner in the year 1983 could not be notified when Dr. (Mrs.) Sheela Sharma allegedly junior to the petitioner was given such promotion on the post of Associate Professor.
List this case after four weeks at the top of the list in order to enable the parties to complete their pleadings.
Ranjan (Mihir Kumar Jha, J.)