BALRAM PRASAD SINHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) In both the cases as parties are common, relate to same College, namely, Purwottar Railway College, Sonepur and both the petitioners claim to have been validly appointed against same very post fist post of Lecturer (Zoology), they were heard together and are being disposed of by this common judgment.

(2.) According to petitioner Balram Prasad Sinha of C.W.J.C. No. 7157 of 1998, he was appointed as Founder Lecturer (Zoology) on 5th June, 1978, when the College was established. Subsequently, in pursuance of advertisement dated 4th July, 1978, he was interviewed by Selection Committee on 17th June, 1978 and after acceptance of such recommendation by the Governing Body of the College, his service was regularised and approved on 28th July, 1978 with effect from 5th June, 1978 as Lecturer (Zoology), against the first post which was sanctioned in the year 1978.

(3.) The College was granted permanent affiliation up to the Intermediate standard in 1981 -82 and petitioner Balram Pd. Sinha being the seniormost Lecturer was made Professor -in -Charge (Acting Principal) of the College. The Secretary of the College on 8th November, 1982 suspended petitioner, Balram Prasad Sinha on the ground that he was not the seniormost person and on the allegation of misappropriation of certain amount. One Shri Paras Nath was made Professor -in -Charge. The Governing Body was replaced by an ad hoc Committee on 12th March, 1983 which terminated the services of a number of persons who were illegally appointed. However, no termination order was issued in respect of petitioner Balram Prasad Sinha.