GANGA NATH JHA SON OF LATE DAYA NAND JHA Vs. BHUPENDRA NARAYAN MANDAL UNIVERSITY; VICE CHANCELLOR AND REGISTRAR OF BHUPENDRA NARAYAN MANDAL UNIVERSITY

JUDGEMENT

(1.) No one appears for the petitioner. Heard Mr. Abhay Kumar, Standing Counsel for B.N. Mandal University.

(2.) Petitioner in this writ application has challenged an order dated 30.11.1992 issued under the signature of the Registrar, B.N. Mandal University (hereinafter referred to as 'the University') by which one Professor Dev Dutt Poddar was appointed an Enquiry Officer to hold a fresh enquiry against the petitioner.

(3.) As per pleadings, petitioner was appointed as Principal of Araria College, Araria when the College was under the control of L.N. Mithila University. It appears that, under the orders of the Chancellor a departmental proceeding was initiated against the petitioner and Inspector of Colleges was appointed as Enquiry Officer who submitted his report. The Vice-Chancellor of B.N. Mandal University, under whose jurisdiction the College stood transferred, rejected the enquiry report and ordered for a fresh enquiry and appointed Professor Dev Dutt Poddar as enquiry officer to hold the enquiry against the petitioner by the impugned order.