DR. DINESH PRASAD SINHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsels appearing on behalf of the State, Magadh University and the Hon'ble Chancellor.

(2.) The grievance of the petitioner in the instant case is against the order dated 27.07.2018, as contained in Annexure-6, issued from the office of the Hon'ble Chancellor on the complaint of an M.P. (Annexure-5), and the order 28.07.2018, as contained in Annexure- 7, issued by the Registrar, Magadh University as follow up action of the University, whereby the petitioner has been reverted back from the post of Principal, Gaya College, Gaya to Principal, S.S.College, Jehanabad.

(3.) Mr. Shashi Anugrah Narain learned senior counsel appearing on behalf of the petitioner submits that Annexure-5 was issued by one of the members of the Parliament, wherein he has levelled certain allegation suggesting that posting of the petitioner as Principal in Gaya College, Gaya may adversely affect the administration and discipline in the College and it may have adverse effect on the administration and discipline of the University also.