Dr. Asrar Ahmad vs Jai Prakash University And Ors

Heard learned counsel for the petitioner and learned counsel for the J.P. University (hereinafter referred to as the 'University').

Pursuant to the previous order, the Vice Chancellor and Registrar of the University are present. Supplementary show cause has also been filed on their behalf.

At the very outset, the Vice Chancellor submitted that in terms of the direction of the Court to consider the case of the petitioner for Time Bound Promotion to the post of Professor has been rejected on the ground that he was not fulfilling the requisite criteria. However, he also submitted that under the existing merit promotion as well as under the Career Advancement Scheme (CAS) or any other scheme under which he may be covered, he should first formally apply to the University before a decision can be taken on merits on that application. He clarified that such application should be in consonance with the scheme which was applicable till the date of superannuation of the petitioner as whatever has come after that shall not be applicable in the case of the petitioner.

The Court finds such stand by the Vice Chancellor to be fair and reasonable.

Faced with the situation, learned counsel for the petitioner agreed that he would be applying within four weeks for such promotion under the scheme in which he may be entitled for consideration for such promotion.

Accordingly, the application stands disposed off with liberty to the petitioner to make a specific application to the Vice Chancellor of the University within four weeks from today. If the same is done, the Vice Chancellor shall look into the matter and pass a reasoned order within two months from the date of filing of such representation.

It goes without saying that if the petitioner is found entitled to the benefit asked for, the consequence thereof, including the monetary benefit, shall also be paid to him within the next one month.

Personal appearance of the Vice Chancellor and the Registrar stands dispensed with.