RADHA MOHAN SHARMA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Ld. Counsel for the parties.

(2.) In the instant writ application, the petitioner seeks indulgence of this Court for issuance of an appropriate writ/writs, direction/directions or order/orders for the following reliefs:-

(3.) The brief facts of the case as per the pleadings are that the Petitioner was appointed to the post of Registrar in Magadh Engineering College, Gaya on 25/9/1986. Thereafter, the State Government promulgated, under Article 213 of the Constitution, under the name and designation as "Bihar Private Engineering College (Taking Over) Ordinance, 1986" and subsequently, Magadh Engineering College, Gaya was taken over by the State Government. Thereafter, the State Government issued Bihar Private Engineering Second College (Taking Over) Ordinance, 1990, for determination of continuous service of teachers and other categories of employees of private Engineering college. Thereafter, by a notification dtd. 31/1/1991, issued by Additional Secretary, Science and Technology Department, Govt. of Bihar, the service of petitioner was dispensed with along with several other persons.