BIMLENDRA PRASAD SINGH Vs. CHANCELLOR OF UNIVERSITIES

JUDGEMENT

(1.) The case relates to appointment to the post of Principal, by stop gap arrangement (Professor-in-CHARGE ) in V.S.J. Rajnagar, a constituent College under the Respondent L.N. Mithila University.

(2.) THE petitioner claims to be senior to 5th Respondent, Bal Nath Jha, who is at present holding the charge of the post as "Professor -in -Charge" of the College.

(3.) THE 5th Respondent was subsequently made Professor -in -Charge in 1986, but the same was modified and petitioner was made Professor -in -Charge on 27th June, 1996. This time, another C.W. J.C. No. 6392 of 1996 was preferred by 5th Respondent, which was disposed of on 7th October '96 and the matter was remitted to the Vice Chancellor of the University for determination as to who amongst them is senior.