SALAHUDDIN SARWAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) AS a common question of law is involved in both these cases, with consent of the parties we have heard the two cases and are being disposed of at the time of admission itself by a common order.

(2.) THIS letters patent appeal is directed against an order of the learned Single Judge dated 22nd July, 1999, reported in 1999(3) PLJR 661, by reason of which the writ application preferred by the appellant -petitioner was dismissed.

(3.) THE very authority of the Chancellor to direct such inquiry and the power of Vigilance Department was challenged by the petitioner -college by filing the writ application. The petitioner - college prayed for a direction restraining the Investigation Bureau of the Cabinet (Vigilance) Department and its officials from making any inquiry or investigation in respect of the management and affairs of the petitioner college.