SHAHSHI BHUSHAN KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. Anjani Kumar, learned senior counsel appearing on behalf of the petitioner who appears with Mr. Hansraj, the Advocate on record and Mr. S.D. Sanjay, learned senior counsel appearing for the Central University of South Bihar and its authorities assisted by Mr. Alok Kumar Agrawal.

(2.) With the consent of the parties the writ petition has been heard with a view to its final disposal at the stage of admission itself.

(3.) The petitioner prays for quashing of the speaking order dated 7.4.2017 of the Registrar, Central University of South Bihar (hereinafter referred to as 'the Central University') whereby the petitioner who was appointed as Internal Audit Officer on deputation to the 'Central University' has been repatriated to his parent organization i.e. the Finance Department of the Government of Arunachal Pradesh, Itanagar with all consequential benefits. A copy of the order is impugned at Annexure-10 to the writ petition.