SACHCHIDANAND SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD Counsel for the parties.

(2.) BY this writ application, the petitioner has questioned the recommendation of the Bihar College Service Commission (hereinafter referred to as "the Commission") whereby and whereunder name of the petitioner alone has been recommended for appointment to the post of Principal in Thakur B.D. Sinha Janta College, Akauna, Goh, Aurangabad (hereinafter referred to as "the College").

(3.) THE petitioner admittedly is the unsuccessful candidate inasmuch as his name was not recommended by the Commission and, therefore, this writ application at his behest would not be maintainable. THE submission of the earned Counsel for the petitioner that appointment of respondent No. 7 subsequently has been cancelled does not appear to be convincing as no material has been brought on record to show that the action of the Secretary cancelling appointment of respondent No. 7 has been consented to by the Commission under the provisions of Section 57(A) of the Bihar State Universities Act.