Purnima Kumar vs State Of Jharkhand

Deepak Roshan, J

The instant writ application has been preferred by the petitioner praying for a direction upon the respondent-authorities especially respondent-University to shift the date of joining/appointment of the petitioner as 23.01.1979 in place of 29.11.1981 i.e the date of confirmation which has been done by the respondents.

Learned counsel for the petitioner submits that so far as seniority of the petitioner is concerned, the law is now no more res integra that he will get seniority from the date of joining i.e 23.01.1979 as such he prays that the instant writ application may be disposed of by directing the respondent-University to consider the case of the petitioner in true perspective and recommend his case to the State Government which shall pass necessary order.

Learned counsel for the respondent-University submits that if the petitioner will file a fresh representation giving details and the judgments which will be relied upon by the him before the respondent no.4, he will send its comments to the respondent no.2 who shall take final decision.

Learned counsel for the respondent no.2 does not have any objection.

Having regard to the aforesaid submission and looking to the nature of prayer, the instant writ application is hereby disposed of by directing the petitioner to file a fresh representation before the respondent no. 4 annexing all the relevant documents and the judgment which is to be relied upon by him within a period of four weeks. The moment any such representation is received by the respondent no.4, he will verify the record of the case and send its comments to the respondent no.2 within a period of two months and the respondent no.2 who is the final authority to pass an order shall take a decision within a further period of two months.

With the aforesaid observation, the instant writ application stands disposed of.