UMESH MISHRA Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD Mr. Indu Shekhar Prasad Sinha, learned Sr. counsel for the petitioner, counsel for the University and Dr. Amrendra Kumar, counsel for respondent no. 4.

(2.) INITIALLY , the petitioner filed this writ application for quashing of annexure -9, issued vide memo no. G/118 dated 17.1.2001, whereby and whereunder respondent no. 4, Dr. Brahamanand Pandey was made Professor -in -charge of Vanijya Mahavidyalaya, Patna University and also to declare him senior to respondent no. 4. Subsequently, by way of amendment, the petitioner has also challenged the subsequent notification issued by the University as contained in annexure -17 pursuant to the direction of the Chancellor, as contained in annexure -18. By annexure -17, respondent no. 4 was appointed temporarily as Professor -in -charge of Vanijya Mahavidyalaya, Patna University.

(3.) LEARNED counsel appearing for the University, on the contrary, submitted that the petitioner was shown below respondent no. 4 in the panel and the reasons for that would appear from annexure -12 itself as the petitioner had secured lessor marks in viva voce.