RAJ MANGAL PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD the counsel for the parties.

(2.) PERUSED the writ petition, enclosures attached thereto and the Act, namely, Nalanda Open University Act, 1989, as produced by the counsel for the petitioner.

(3.) IN the meantime, the Deputy Secretary to the Governor (Chancellor), vide letter dated 12th February, 1990 requested the State (Secretary -cum -Commissioner, Human Resources Development Department) to send terms and conditions of appointment of petitioner. Subsequently, the Govt. of Bihar took decision and communicated vide letter dated 26th March, 1990 showing the terms and conditions of Pro -Vice Chancellor in the Universities of the State. The petitioner subsequently resigned on personal ground on 20th December, 1990, but having not paid salary made representation before the Chancellor.