SARASWATI MISHRA Vs. CHANCELLOR UNIVERSITIES OF BIHAR PATNA

JUDGEMENT

(1.) In this application under Articles 226 and 227 of the Constitution, the writ petitioner Suit. Saraswati Mishra obtained Rule nisi seeking the respondents to show cause why the directions, as contained in annexure '15' be not quashed. This annexure purports to be an order passed by the Chancellor of the Ranchi University, This has been communicated by the Joint Secretary to the Governor of Bihar (Chancellor) to Dr. Kumar Suresh Singh, the then Vice Chancellor of the Ranchi University. This is dated 5th of July, 1980. This order speaks that the respondent No. 1 the Chancellor of the University has been pleased to review an earlier order dated 26-6-1970 as contained in annexure '10' to the writ petition. I will deal with Annexure '10' hereinafter.

(2.) Following points have been raised for consideration:

(3.) In order to appreciate the dispute involved, I may enumerate briefly the facts of the case. The petitioner Smt. Saraswati Mishra is the daughter of professor Dr. U.C. Jha. Sometimes in the year 1976, a vacancy was advertised for the post of a lecturer in the department of philosophy in Doranda College, at Ranchi. She applied for the job. She was called for an interview. She succeeded and got her appointment by the Selection Board and since 13.3.1977 she has been working as a lecturer in the said college.