CHANDRANAN THAKUR Vs. STATE OF BIHAR

JUDGEMENT

(1.) As the facts involved in both the writ application are, more or less, common, they are being disposed of together by this common judgment with the consent of the parties.

(2.) For the sake of convenience, C.WJ.C. No. 3814 of 1992 (R) hereinafter is referred to as the first case and C.WJ.C. No. 1977 of 1993 (R) as the second case.

(3.) In the first case the Petitioner prays for quashing of the Government notification, contained in annexure 5, whereby Respondent No. 3 has been posted as Director, B.I.T. Sindri until further order as also, by an amendment petition the Petitioner prays for quashing of the notification, contained in Annexure 21 whereby his services as professor is purported to have been returned to M.I.T., Muzaffarpur from B.I.T. Sindri against which post it is alleged that he was promoted vide Government notification dated 20.3.1970. It is also prayed that the Respondents be commanded to allow the seniormost professor to work as acting Director.