SATYA NARAYAN RAM Vs. STATE OF BIHAR

JUDGEMENT

(1.) Having heard the learned Counsel for the petitioner and perused the impugned order of the University, as contained in Annexure-12, being the order of the Registrar of Veer Kunwar Singh University dated 09.04.1997, I am not inclined to interfere in the matter for the reasons stated hereinafter.

(2.) The petitioner was appointed as temporary Peon of S.P. Jain College, Sasaram by committee of the Governing Body. At that time, S.P. Jain College was an affiliated College of the Magadh University. On 09.05.1972 he was suspended because he was found involved in a criminal case at the College itself. However, the matter of approval of his service was pending before the Governing Body, which apparently without noticing the aforesaid, on 10.05.1972 approved his services, allegedly, against a sanctioned post. In 1975, this College was taken over by the Magadh University and made a constituent College. Governing body gave a list of teaching and non-teaching staff to the University for the purposes of absorption into University service, which list did not contain the name of the petitioner. Subsequently, the Magadh University to which this College stood transferred, approved the name of employees of the College whose services were taken over by the University as the College became constituent even this list did not contain the name of the petitioner.

(3.) Petitioner now states that in 1988, and to be precise, on 21.03.1988, he was acquitted by the appellate court in the criminal case and, as such, represented to the University for revocation of his suspension and for taking him in University service, which have not been responded.