NAVIN KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) This Court has heard Mr. P. K. Shahi, learned Senior Advocate, duly assisted by Mr. Shashi Bhushan Singh, learned Advocate for the petitioner; Mr. Siddhartha Prasad with Mr. Sumit Kumar, learned Advocate for B.R.A. Bihar University as well as Mr. Pranay Kumar, learned Advocate for the State.

(2.) The petitioner claiming to be an elected Secretary of the Governing Body of Jawahar Lal Nehru Memorial College, Nawahi Sursand, Sitamarhi, constituted under Sec. 60. of the Bihar Universities Act, 1976, read with Statute 32, has approached this Court being aggrieved with the reasoned order, as contained in Memo No. B/2436 dtd. 22/5/2026 issued by the Vice-chancellor of the B.R.A. Bihar University (in short 'University ') under the signature of the Registrar of the University whereby and whereunder the Governing Body of the College has been dissolved. Challenge has also been made to an order, as contained in Memo No. B/2437 dtd. 22/5/2026 issued by the Registrar of the University by which Ad-hoc Committee has been constituted for the College, in question. The petitioner also sought issuance of a writ of mandamus directing the respondent authorities to restore the Governing Body constituted vide Memo No. B/998 dtd. 27/5/2023.

(3.) It would also be worth mentioning here that during the pendency of the writ petition, the newly constituted Ad-hoc Committee submitted its report, regarding the action taken by the erstwhile Governing Body under letter dtd. 23/6/2026 and further based upon such report the University vide Memo No. B/2699 dtd. 25/6/2026 constituted an enquiry committee to submit further reports on different points, the same has also been challenged by filing an interlocutory application, being I.A. No. 1 of 2026.