RAMESHWAR NATH PANDEY Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned counsel for the State and learned counsel for the University, and for respondent No. 7.

(2.) By the present writ petition, the petitioner seeks quashing of the order contained in letter dated 6.1.2011, by which the Principal of the College of Commerce, Patna has appointed respondent No. 7 as Head of the Department of Chemistry in place of the petitioner and also for quashing the order dated 19.5.2011 passed by the Registrar of the Magadh University, by which he has directed the Principal of the College of Commerce, Patna to appoint the respondent No. 7 as Head of the Department of Chemistry in place of the petitioner.

(3.) A prayer has also been made for declaring that the petitioner is senior to respondent No. 7 but learned counsel for the petitioner submits that he does not press the said prayer in the present writ petition but seeks liberty to raise the said issue in appropriate proceedings, including another writ petition. Permission is granted and the writ petition shall remain confined to the other reliefs regarding the principle of rotation of Headship in the Department of College.