DR. ARVIND KUMAR vs STATE OF JHARKHAND AND OTHER

In the instant writ petition, the petitioner has prayed for issuance of writ of certiorari, quashing the notification No.103/09 as contained in Annexure-7

dated 22.12.2009 whereby the recommendation of promotion of petitioner to the post of Professor from the post of reader under merit-cum-16 years

time bound promotion under statute no.17 of the University statutes was withdrawn.

It has been contended that in pursuance to order passed by this Court in W.P.(S) no.3375 of 2016 and analogous cases, a Committee has been

constituted to look into the grievance of the individual claimants and therefore, in that view of the matter, prayer has been made by learned counsel for

the petitioner to dispose of the writ application in the light of the judgment rendered in the aforesaid cases.

Having heard learned counsel for the respective parties, this writ petition is disposed of with liberty to the petitioner to furnish necessary documents

before the Registrar of the concerned University within four weeks from the date of receipt/communication of order, so that the concerned University

shall forward the same to the Committee, as has been constituted by the State Government. On receipt of such necessary documents of the petitioner,

the Committee shall consider the same in accordance with law and submit its report before the University, as expeditiously as possible, preferably

within a period of four months from the date of receipt of report of the Committee. Thereafter, the University shall take a final decision based on the

report of the Committee, in accordance with law and pass appropriate order within a period of three months thereafter.

In view of the disposal of the writ application, I.A. No.2311 of 2010 also stands disposed of.