MANAN SINGH Vs. B N MANDAL UNIVERSITY

JUDGEMENT

(1.) THE petitioner, a non -teaching employee holding Class -ll (Section Officer) post under Respondent B.N. Mandal University, has been transferred by impugned order dated 4th January, 2000 from D.S. College, Katihar to H.S. College, Kishanganj.

(2.) THE petitioner has mainly raised the question of jurisdiction of Vice Chancellor in the matter of transfer of a non -teaching employee from one constituent college to another constituent college.

(3.) IT is not in dispute that the Colleges, in question, i.e. the College in which the petitioner was earlier working and the College in which he has been transferred, both the Colleges have been taken over and made constituent Colleges under the then Bihar University (Now known as B.R.A. Bihar University),muzaffarpur. Since end of the year 1992, it ha I been carved out and placed under newly established B.N. Mandal University.