Asit Kumar Tewary vs State Of Jharkhand & Ors
2021 Latest Caselaw 1909 Jhar

                      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                                W.P.(S). No. 962 of 2021
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                   Asit Kumar Tewary                                         .........           Petitioner.
                                                              Versus
                   State of Jharkhand & Ors.                                 ..........          Respondents.
                                                 ----------
                   CORAM:              THE HON'BLE MR. JUSTICE DR. S.N.PATHAK
                                       (Through: Video Conferencing)
                   For the Petitioner           :      Mr. Baibhaw Gahlaut, Advocate
                   For the Respondents          :      Mr. Anoop Kumar Mehta, Advocate
                                                       -----------
 02/ 15.06.2021            Heard the parties.

It has been argued by Mr. Baibhaw Gahlaut, learned counsel appearing for the petitioner that a person, who is 15 years junior to the petitioner has been appointed as Principal Incharge of Bokaro Steel City College, dehors the rules and superseding the petitioner. Learned counsel further argues that petitioner is going to superannuate in the month of December, 2021 and just to humiliate the petitioner, a junior person has been appointed as Principal Incharge. In support of his contention learned counsel places heavy reliance on the plethora of judgments of Hon'ble Patna High Court as well as of this Hon'ble Court.

On the other hand, Mr. Anoop Kumar Mehta, learned counsel appearing for the respondent-University vehemently opposes the contention of learned counsel for the petitioner and justifying the impugned order, learned counsel submits that petitioner was never appointed as Principal Incharge of the Bokaro Steel City College.

However, since counter-affidavit has not been filed, respondents are directed to file the same within a period of two weeks.

List this case after four weeks.

In the meantime, let notice be issued to respondent No. 6 through Registered Cover with A/D as well as under Ordinary Process, for which requisites, etc. must be filed within a period of two weeks.

(Dr. S.N. Pathak, J.) Kunal/-