JUDGEMENT
SANJAY KUMAR DWIVEDI,J. -
(1.)Heard Mr. Rajendra Krishna, learned counsel for the petitioner, Mr. Shadab Bin Haque, learned counsel for respondents-State and Dr. Ashok Kumar Singh, learned counsel for the respondents-RIMS.
(2.)This writ petition has been heard through Video Conferencing in view of the guidelines of the High Court taking into account the situation arising due to COVID-19 pandemic. None of the parties have complained about any technical snag of audio-video and with their consent this matter has been heard.
(3.)The petitioner has preferred this writ petition for quashing the order 31.12.2018 contained in Annexure-8. Further prayer is made for to shift the date of retrospective promotion of the petitioner on the post of Professor FMT from 05.11.2003 to 31.08.1997. Prayer for consequential benefit has also been made.
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