KAMLESH KUMAR THAKUR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This writ application has been filed seeking a writ in the nature of a writ of certiorari to quash the order dtd. 24/10/2018 (Annexure- '7' to the writ application) passed by a Committee comprising of respondent nos.6 to 9. The petitioner further prays for quashing of the consequential order dtd. 30/6/2021 (Annexure-"9' to the writ application) issued under the signature of Registrar of the University (respondent no.4) by which the service of respondent no.10 has been absorbed by respondent no.4.

(3.) The petitioner further prays for quashing the letter bearing no.GS-63/20-21 dtd. 26/4/2021 (Annexure- '8' to the writ application) issued by the then In-charge Principal of the college (respondent no.5). The petitioner also prays for a writ of mandamus commanding the respondent nos.2 to 4 to pay his arrears as well as the current salary which have been withheld by the respondent University. Brief facts of the case