DHAIRYA NATH CHOUDHARY Vs. KAMESHWAR SINGH DARBHANGA UNIVERSITY

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) BOTH these writ applications since are inter -connected on the question of facts and law, the same have been heard together and are being disposed of by this order.

(3.) THE grievance of Petitioner Dhairya Nath Choudhary in C.W.J.C. No. 4053 of 2000 is that though he is working continuously on the post of Lecturer in the Department of English in the College in question, the governing body is not taking steps for approval of his appointment by the University on the basis of the recommendation/ concurrence of the Commission dated 11.5.2000.