RANG BAHADUR SINGH Vs. CHANCELLOR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THIS writ application is directed against the order, as contained in annexure 1, issued vide letter no. RAU -06/2003 -195/ D.S./PSG dated 31.5.2003, whereby and whereunder direction has been issued by the Chancellor 'soffice that the petitioner, who was working as Assistant/Deputy Comptroller, Rajendra Agricultural University, shall cease to function as Comptroller with immediate effect.

(3.) IT is further submitted that the petitioner was assigned to work as Comptroller as per the direction of the competent authority, who had jurisdiction to do so and the Chancellor 'soffice, all of a sudden issued the impugned annexure directing that the petitioner will cease to function as Comptroller with immediate effect without complying with the proviso to sub -section (5) of Section 20 of the Bihar Agricultural University Act, 1987 (hereinafter to be referred to as "Act").