ABHAY KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard counsel for the appellant, learned senior counsel for the University as well as the State.

(2.) Learned Single Judge has taken note of the simple fact that the appointment has been made by an authority not competent or vested with power to do so. This can be culled out from reading of Section 10 (6) of the Bihar State Universities Act, 1976.

(3.) The submission of the appellant that there was advertisement and due process followed was an eyewash and a sham. No process is going to justify a decision by an authority, who was not vested with the power to take a decision. Dismissal of the writ application, therefore, is in order. No interference is warranted.