KAUSHAL KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Petitioner, who was working on the post of Reader and Head of Department of Philosophy in P.B.S. College, Banka, a Constituent College of Tilka Manjhi Bhagalpur University, had initially filed this application for cancellation of Advertisement No. 2 of 2007, published for the appointment of Principals and other posts, for a direction to initiate the process of appointment afresh in accordance with the revised Statute as contained in Letter No. B.S.O.-23/2007-2187/G.(1) dated 30.6.2008 and also to restrain the Respondents from continuing with the process of appointment under Advertisement No. 2 of 2007 published in daily newspaper in the month of October, 2007.

(2.) Subsequently, I.A. No. 6370 of 2008 was filed for amending the relief prayed in the writ application on account of certain developments taken during the pendency of the writ application. The amended prayer is for quashing of the Notification No. Appt. 3/2008 dated 29.9.2008 issued under the signature of CCDC Tilka Manjhi Bhagalpur University and for staying operation of said notification during the pendency of the writ application. The prayer was also made to implead such persons as party Respondents, who have already been appointed on the post of Principals, on account of their selection in response to Advertisement No. 2 of 2007. Prayer was for impleading fifteen persons appointed to the posts of Principals as Respondents.

(3.) The Interlocutory Application was allowed vide order dated 18.11.2008 and averment in the said LA. was directed to be treated as part of the writ application.