Patna High Court - Orders
Chitranjan Singh vs Veer Kuwar Singh University on 11 November, 2024
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.1205 of 2021
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Chitranjan Singh Son of Late Nathuni Prasad Singh Village and P.O.-
Dhangain, P.S.- Bikramganj, District- Rohtas at Sasaram.
... ... Petitioner/s
Versus
1. Veer Kuwar Singh University Ara through Registrar.
2. The Vice-Chancellor, Veer Kuwar Singh University, Ara.
3. The Registrar, Veer Kuwar Singh University, Ara.
4. The Chancellor, Veer Kuwar Singh University, Governor Secretariat.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Sunil Kumar Singh, Advocate
For the State : Mr. Amit Bhushan, AC to GP-17
For the University : Mr. Rajesh Prasad Choudhary, Advocate
For the Chancellor : Mr. Janardan Prasad Singh, Sr. Advocate
Mr. Rajiv Ranjan Kumar Pandey, Advocate
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CORAM: HONOURABLE MR. JUSTICE BIBEK CHAUDHURI
ORAL ORDER
10 11-11-2024The petitioner has invoked the extra-ordinary jurisdiction of Article 226 of the Constitution of India with a prayer for issuance of appropriate writs/directions commanding the respondents to consider and promote him on the post of Reader/Associate Professor w.e.f. 17.08.1995 with all consequential benefits alongwith other incidental reliefs, if any.
2. It is submitted by the learned Advocate on behalf of the respondent No.1-Veer Kuwar Singh University that the petitioner has been regularized w.e.f. 17.08.1985. The University Authority is in active consideration for promotion of the petitioner on the post of Reader/Associate Professor w.e.f. Patna High Court CWJC No.1205 of 2021(10) dt.11-11-2024 2/2 17.08.1995 and for this purpose the Screening Committee has approved the name of the petitioner for promotion and the same will now be placed before the Selection Committee. If on due selection the petitioner is selected, he would be promoted to the post of Reader/Associate Professor.
3. In view of such circumstances and giving due reliance on the submission made by the learned Advocate on behalf of the University, this Court disposes of the instant writ petition directing the respondent No.1-Veer Kuwar Singh University, Ara to conclude the selection process, within 90 days from the date of communication of this order.
4. With the above order, nothing is left in the instant writ petition and the same is accordingly, disposed of.
(Bibek Chaudhuri, J) mdrashid/-
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