ASHOK KUMAR MISHRA Vs. SIDHU KANHU UNIVERSITY, DUMKA

JUDGEMENT

(1.) THE writ petition has been preferred by seven petitioners against the order contained in letter No. SKU/G/917, dated 25.9.197 and letter No. SKU/G/1033, dated 19.11.1997 whereby and whereunder the respondent -Sidhu Kanhu University, Dumka (University for short) terminated the services of petitioners.

(2.) THE petitioners have also challenged the consequential orders issued by the Principal. A.S. College, Deoghar as contained in Annexure 9 series.

(3.) THE A.S. College, Deoghar (College for short) was made a constituent unit under the then Bhagalpur University in the year 1980. In spite of the same, the Principal of the College made appointments of number of teachers including the petitioners in between 1984 1987. The question of legality and propriety of appointment of similarly situated teachers was taken up by the University and matter moved upto the Patna High Court. The Court observed that the law of the Universities has not given any power to Principal to appoint any teacher. There was no provision made for ad hoc appointment and the Court directed the University to take immediate step for advertising the sanctioned posts oi teachers lying vacant to fill up without any delay on the recommendation of the Universities Service Commission.