JAI RAM SINGH Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the appellant and learned counsel for the respondents.

(2.) The challenge in the present Letters Patent Appeal is to an order passed by the learned Single Bench on 1st of Sept., 2016 in CWJC No. 4074 of 2016 whereby the nomination of District Education Officer as Government Official in the Governing Body of an affiliated college was not interfered with.

(3.) Sec. 60 of the Bihar State Universities Act, 1976 (hereinafter referred to as "the Act") deals with the constitution of the Governing Body. Clause (iv) of sub-section (1) of Sec. 60 of the Act provides that an officer of the State Government posted in the district, being not below the rank of a Sub-Divisional Magistrate, will be nominated by the Vice Chancellor. The relevant clause reads as follows:-