RAVI PRAKASH BABLOO Vs. CHANCELLOR UNIVERSITIES OF BIHAR

JUDGEMENT

(1.) Petitioner in both the writ application is Dr. Ravi Prakash "Babloo", who is Lecturer in Philosophy in the P.G. Department of Jai Prakash University, Chapra.

(2.) C.W.J.C. No. 6406 of 2010 was filed by the Petitioner for quashing of the Office Order, vide Memo No. 183(R) dated 25.2.2010, issued under the signature of Registrar, J.P. University, Chapra, transferring him from P.G. Department, J.P. University, Chapra to Narayan College, Goreyakothi, Siwan.

(3.) C.W.J.C. No. 6245 of 2010 has been filed for quashing of the Office Order, vide Memo No. 407(R) dated 27.3.2010, issued under the signature of the Registrar, Jai Prakash University, Chapra, whereby the Petitioner has been put under suspension, in exercise of power under Section 10(18) of the Bihar State Universities Act, 1976 and Clause 15(IV) of the Statutes. During the pendency of suspension, headquarter of the Petitioner has been fixed in the office of the Principal, D.A.V. College, Siwan.