RATNESHWAR PRASAD SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) -IN both the writ petitions identical points are involved and as such, the petitions are disposed of by this common judgment.

(2.) THE points for decision involved in these petitions are :

(3.) IT is necessary to state the relevant facts, in brief, for deciding the points urged in the petitions. The Principals of the Constituent Colleges of the Universities in the state of Bihar are appointed on the basis of the selection made by the Bihar State universities (Constituent Colleges) Service commission (hereinafter referred to as the 'commission' ). The Commission is constituted as per the provisions of the Bihar state University (Constituent Colleges)Service Commission Act, 1987. Since 1987 posts of Principal in a number of Constituent Colleges of the Universities in the state of Bihar fell vacant and the Commission invited applications from time to time from the eligible candidates for appointment of Principal to fill up the vacant posts. The petitioners of both the writ petitions alongwith others submitted applications in response to the advertisements offering their candidatures. But the Commission continued to sit over the applications and did not make any selection for a long time since 1987.