BRIJENDRA KUMAR SINGH Vs. BIHAR COLLEGE SERVICE COMMISSION

JUDGEMENT

(1.) Having heard Learned Counsel for the Petitioner and Learned Counsel for the Veer Kunwar Singh University, this Court is satisfied that the University cannot shut its eyes towards appointment of teaching staff even in an affiliated college if it is in teeth of Section 57A of the Bihar State Universities Act as also the statutes framed thereunder.

(2.) Apparently, in these two cases, Petitioner's grievance is with regard to illegality in the impugned recommendation on the second post of Lecturer in the Department of Sociology made by the College Service Commission in favour of Respondent No. 7 on account of which his name was placed below the name of Respondent No. 7 for the second post and also not acted upon by appointing him against the third post despite being recommended as a first nominee. The case of the Petitioner is that since the Respondent No. 7 did not possess the qualification for the post of Lecturer as prescribed in the advertisement the recommendation of Respondent No. 7 and his consequential appointment must be held to be bad in which event he will be only the candidate left out for the second post of Lecturer in the Department of Sociology in Maharana Pratap Singh College, Mohania, Kaimur.

(3.) Mr. A.B. Sinha, Learned Counsel appearing on behalf of the University does not dispute these facts but he would submit that the University has a very limited role to play in the appointment of any person against a teaching post in an affiliated college on the recommendation of Commission. He further submits that unless such illegality is brought to the notice of the University by the College or the affected person it cannot act on its own. This Court cannot concur with such submission of the Learned Counsel for the University in respect of relationship of University vis--vis affiliated college. Section 59 of the Bihar State Universities Act (hereinafter referred to as the Act) vests power in the University to take all remedial action against the colleges affiliated to it who in fact are bound to carry out the objective of imparting teaching only through duly qualified teachers. Thus, the moment an affiliated college would make appointment on teaching post in teeth of provision made under Section 57 A and/or the statutes framed thereunder, it would be violating one of the condition of affiliation as with regard to abiding strict observance of the provisions of the Act and the statutes.