MD MOBIN ANSARI Vs. CHANCELLOR OF UNIVERSITIES, GOVERNORS SECRETARIAT BIHAR, PATNA; VICE - CHANCELLOR, VEER KUNWAR SINGH UNIVERSITY, ARA; REGISTRAR, VEER KUNWAR SINGH UNIVERSITY, ARA

JUDGEMENT

(1.) Heard learned counsel for the petitioner, counsel for the Hon'ble Chancellor, the university and the Interveners, who are employees of the university.

(2.) Somewhere down the line, may be the petitioner rubbed some people in authority the wrong way, as is the pleading and submission of the counsel for the petitioner, which could have triggered the deliberation from the lowest to the highest. Annexure-1 is the culmination of that exercise.

(3.) Submission of the counsel for the petitioner is that the Hon'ble Chancellor had no powers and business to issue such a directive, contained in Annexure-1, dated 15.01.2016, directing the university to effect transfer of the petitioner. In this regard attention of the Court was drawn to Section 8 of the Bihar State Universities Act, 1976. It is also his case that the transfer is without bona-fide and in fact it is a kind of punishment, which requires interference not only with Annexure-1, but also Annexure-2 and 3, which are dated 29.01.2016 and 20th of April, 2016, respectively.