BADRI NATH DUBEY Vs. STATE OF BIHAR

JUDGEMENT

(1.) Writ application of the present appellant was dismissed vide order dated 11.02.2014. The relief, which the appellant had sought in the writ application, was for a writ of certiorari for quashing the decision dated 02.12.2011 issued by the Principal of an affiliated college, namely, Girish Narain Mishra College, Parsathua in the district of Rohtas. By the said order, the appellant was asked to superannuate on completion of 62 years of age. In the alternative, the other relief was for a mandamus upon the respondent authorities to increase the age of superannuation from 62 to 65 with all consequential benefits.

(2.) There seems to have been very detailed assistance which were rendered by the learned senior counsel, who appeared even in the writ application and virtually all Rules and Statutes were pressed into service, but the learned single Judge after dispelling such arguments and submissions came to the following conclusion :

(3.) In addition to that since it is not a matter for argument that the College in question is in the hands of a private managing committee, therefore, the learned single Judge also, going by the ratio laid down in various decision, not only of the Hon'ble Apex Court but also a Division Bench decision of the Patna High Court, held that no relief could be granted in exercise of power by a writ Court in matters of decisions taken by a private managing committee.