SRIKANT SHARMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) 1. The petitioners, all principals of different Colleges under the Magadh University (University for short) have challenged the notice contained in letter dated 31st July, 1996 by which it has been intimated that the constitution of Commission having been declared illegal by the High Court and Supreme Court, appointment of the petitioners made on recommendation of such illegally constituted Commission is illegal and so why their services be not terminated.

(2.) At the time of hearing of the case the counsel for the University raised a preliminary objection and submitted that the Court should not interfere in the matter, as merely a show cause notice has been issued to the petitioners and no final decision has been taken, which I will discuss at an appropriate stage.

(3.) The admitted fact show that the University through the Bihar State University (Constituent Colleges) Service Commission (Commission for short) came out with Advertisement No. I/U.S.C./92 in the newspaper on 27th July, 1992 calling for application for appointment against 14 posts of Principals in different Colleges Under the University. The petitioners being eligible, alongwith others, applied in pursuance of said advertisement.