SUKHSAGARPRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) In this application the petitioners have prayed for issuance of a writ of or in the nature of mandamus directing the respondents to absorb them in the present/future vacancies in the College under the University Service as per the resolution of the State of Bihar dated 10 5.1991 as also for issuance of an appropriate writ for quashing the order as contained in letter dated 21 9 1993 as contained in Annexure-1 to the writ application whereby and whereunder the respondent No. 7 directed to terminate their services.

(2.) The petitioners are said to have been appointed by the Bhagalpur University in Class III & IV posts. Prior to 10 5 1986 the Bhagalpur University, however, was bifurcated and the Colleges in question have been banded over to Siddu Kanhu University Dumka (hereinafter referred to as the University).

(3.) The petitioners have contended that by a resolution dated 14.5.1977 as contained in Annexure-15, the Bhagalpur University delegated to the Principals of the concerned Colleges, the power of appointment of Class III & IV posts subject to the approval of the Vice Chancellor of the Syndicate.