JANARDAN SINGH Vs. CHANCELLOR OF UNIVERSITIES

JUDGEMENT

(1.) With the consent of the advocates, both these petitions are heard together. CWJC No. 10569 of 2011 was filed by one Janardan Singh, a retired Professor, in public interest to challenge the continuance of ad hoc appointment of Vice-Chancellors and Pro-Vice Chancellors in the respondent Universities in the State of Bihar. According to the said writ petitioner, the continuance of ad hoc arrangement at the highest level of education is baneful and prejudicial to the interest of the students, and in particular, the Institutions at large.

(2.) In view of the Notifications dated 1st August 2011 and 3rd August 2011, issued by the Chancellor to make appointment of Vice-Chancellors and Pro-Vice Chancellors in the above referred Universities, the matter at issue in CWJC No. 10569 of 2011 has become academic. We do share the anxiety of the writ petitioner for betterment of education at higher level in the State of Bihar. However, with full time appointments made by the Chancellor, the matter does not call for greater attention. In our view CWJC No. 10569 of 2011 has become infructuous and requires to be disposed of as such.

(3.) Pending the said Writ Petition, under Notifications dated 1st August 2011 and 3rd August 2011 the Chancellor made appointments of Vice-Chancellors and Pro-Vice-Chancellors in the above referred Universities. The said writ petitioner, in Interlocutory Application No. 5524 of 2011, sought amendment with a view to challenging the said appointments of Vice-Chancellors and Pro-Vice-Chancellors in the above referred Universities. The said amendment was allowed under order dated 9th September 2011. Nevertheless; the said amendment has not been carried out in the Writ Petition.