KRISHNA KUMAR JHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Having heard Mr. Subodh Kumar Jha, learned Counsel for the Petitioner and Mr. Shivesh Chandra Mishra, learned Counsel for Kameshwar Singh Sanskrit University as also the counsel for the State this Court is of the view that the dispute raised in this writ application pertaining to the following relief:

(2.) The Petitioner has made a categorical assertion that Respondent No. 9 did not possess either Ph.D. or any equivalent qualification and yet the Commission chose to recommend his name as the first nominee for the post of Principal ignoring the Petitioner, who despite having all the prescribed qualification, was recommended as second nominee for the post of Principal of the College.

(3.) In this case by an order dated 16.12.2003 notices were issued on Respondent No. 9 but despite service of notice and his appearance through a counsel, No. one has appeared today to represent him in this case. Respondent No. 9 has also not filed any counter affidavit denying the facts asserted by the Petitioner as with regard to his being not qualified for the post of Principal.