GOVERNING BODY OF BINDESH Vs. VEER KUNWAR SINGH

JUDGEMENT

(1.) Heard learned Counsel for the petitioners and Veer Kunwar Singh University (hereinafter referred to as 'the University').

(2.) The petitioner 1 is stated to be the Governing Body of Bindeshwari Dubey Mahavidyalaya, Bihiyan, Kateya Road, District-Bhojpur at Arrah (hereinafter referred to as 'the College'). It is aggrieved by the order dated 14.2.2012 issued by the University under Section 60(4) of the Bihar University Act, 1976 (hereinafter referred to as 'the Act') constituting an ad hoc Governing Body.

(3.) Learned Counsel for the petitioners submits that the issue of recognition is pending before the State Government and the College is not affiliated to the University. The basic premise for applicability of Section 60 of the Act empowering the University to constitute an ad hoc Governing Body or cause any interference in the constitution of the Governing Body is therefore wanting. The impugned order is without jurisdiction.