PRABHAT KUMAR Vs. HONBLE CHANCELLOR, UNIVERSITIES OF BIHAR

JUDGEMENT

(1.) The challenge in the present Letters Patent Appeal is to an order passed by the learned Single Bench of this Court on 7th April, 2016 whereby the appointment of respondent no. 3 as Vice Chancellor of Lalit Narayan Mithila University, Darbhanga by way of writ of quo warranto was not interfered with.

(2.) Respondent no. 3 has worked as Professor in Abubakar Tafawa Balewa University, Bauchi, Nigeria, when he joined as such in the said University on 18th April, 2001. The said respondent later joined as Professor in Banaras Hindu University on 2nd November, 2006. He was later appointed as Vice-Chancellor as he has requisite experience of 10 years as Professor.

(3.) The appointment of Vice-Chancellors in the State are governed by Section 10 of the Bihar State Universities Act, 1976 (hereinafter referred the as the 'Act') which reads as under: