RAM KRIPALU MISHRA Vs. UNIVERSITY OF BIHAR

JUDGEMENT

(1.) In this case the petitioner Sri Ram Kripalu Mishra was appointed a Lecturer in the Department of Hindi in the R. K. College, Madhubani, on the 14th January, 1962, by the Governing Body of that College, after the advertisement and regular interview of the candidates. The appointment of the petitioner was made under the three-year-decree course scheme of the Bihar University. The appointment of the petitioner was subsequently approved by the Syndicate of the Bihar University at its meeting held on the 15th January. 1962, and the approval of the Syndicate was communicated to the Principal of the college. Later on the Bihar Legislature enacted Bihar Act XIII of 1962 which received the assent of the Governor on the 20th April, 1962, and published in the Bihar Gazette on the 21st April, 1962. Section 4 of this Act reads as follows:

(2.) The petitioner has now obtained a rule from the High Court calling upon the respondents to show cause why the order of the Chancellor of the Bihar University, dated the 20th June, 1962 should not be quashed by the High Court by a writ in the nature of certiorari under Article 226 of the Constitution.

(3.) Cause has been shown by the Advocate General and other Counsel on behalf of the respondents to whom notice of the rule was ordered to be given.