SANTOSH KAMAL Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner as well as learned counsel for the University.

(2.) The petitioners seek quashing of the order dated 01.08.2015 passed by respondent No.5, whereby they have been terminated from the post of Librarian. The petitioners further seek quashing of the letter No. 1363, dated 06.07.2015 issued by respondent No.2, whereby direction has been issued to concerned officials not to make appointment on the post of Librarian on the basis of qualification obtained from University of Technology and Science, Raipur, Chhatisgarh.

(3.) The petitioners have got some documents to submit that the University was created under the State Act vide Notification dated 23.08.2003 of Technical and Education Department, Chhatisgarh by the order of Government of Chhatisgarh. In support of their submissions, they brought on record at Annexure-5, 6 and 7 showing that the University at least functioned up to 01.04.2005.