JYOTI SHEKHAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) PETITIONERS in all these writ applications are Heads of Department in different subjects in the Post - Graduate Departments of the respondent Patna University and their prayer is to declare Sections 3, 4 and 6 ,of the Patna University (Amendment) Act, 2008 (Bihar Act 15 of 2008) substituting sub - clause (b) in Section 27(6), inserting Clauses (c) and (d) after Section 27(6)(b) and adding sub - section (7) after Section 36(6) of the Patna University Act, 1976 (Bihar Act 24 of 1976) respectively as ultra vires.

(2.) FACTS lie in a narrow compass.

(3.) SECTION 3 of Bihar Act 15 of 2008, had substituted Section 27(6)(b) of the Bihar Act 24 of 1976, which reads as follows: ''