VINEETA PRASAD Vs. CHANCELLOR PATNA UNIVERSITY

JUDGEMENT

(1.) These two writ applications arise out of the same set of facts and involve common questions of law and, accordingly, both the writ applications have been heard together and are being disposed of by this common judgment.

(2.) C. W. J. C. No. 6055 of 1990 has been filed by three petitioners for issuance of a writ of mandamus commanding the Vice-Chancellor, Patna University, to post the petitioners at Patna Women's College, Patna, in pursuance of the order of transfer dated 11th August, 1990, issued by the Chancellor, as contained in Annexure-1 to this application.

(3.) C. W, J. C.No. 7131 of 1990 has been filed by some of the teachers of Patna University, inter alia, Challenging the aforesaid order of transfer (Annexure ! of C. W. J. C. No. 60S5 of 1990) passed by the Chancellor.