RAM SEWAK SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) This writ petition is directed against the resolution dated 9-12-1984 adopted by the syndicate of the Lalit Narain Mithila University, Darbhanga as contained in Annexure 12 to the writ petition and the order of the syndicate communicated to the B. M. A. College, Baheri by the Registrar of the said university by his letter dated 24-1-1985 as contained in Annexure 13 to the writ petition as also the order of the Chancellor communicated to the Vice-Chancellor of the L. N. Mithila University by the officer on special duty to the Governor of Bihar dated 9th December, 1985 as contained in Annexure 14 to the writ petition.

(2.) The facts of the case lie in a very narrow compass.

(3.) On or about 5-3-1981 the petitioner was allegedly appointed in the second sanctioned post of the lecturer in Economics by the governing body of B. M. A. College, Baheri in the district of Darbhanga, which was at the relevant time affiliated with the Lalit Narain Mithila University, Darbhanga. The matter relating to the appointment was sent to the Bihar State Bar Counsil under certificate of posting as prior to that he was a practicing lawyer as also an information was giving to the Secretary Bar Association, Laheriasarai. The said communications are contained in Annexures 3 and 4 to the writ petition.