(1.) Heard the parties.
(2.) Petitioner has approached this Court with a prayer for a direction upon the respondent-authorities to appoint him to the post of Professor Incharge. Further prayer has been made challenging the appointment of respondent No. 6, who has been illegally and arbitrarily appointed, dehors the rules.
(3.) The short facts of the case as mentioned in the writ petition is that petitioner joined as Assistant Professor in the year 1983 and is currently posted as Head of Department of Political Science at Aditya Narayan College, Dumka (for short "A.N. College"), which is an affiliated College of Sidhu Kanhu University, Dumka. Initially the petitioner was appointed on ad hoc basis and his services were regularized in the year 1988. It is the case of the petitioner that he has been working in the said College since the year of inception of the College and is also one of the Founder Teachers of the A.N. College. While working in the said College, the petitioner held different positions and responsibilities and has carried-out his duties with utmost sincerity. He has in the past acted as the Coordinator of Internal Quality Assurance Cell for NAAC Accreditation and presently, he is member of the College Development Committee and Coordinator for workshop and seminar sponsored by University Grant Commission and is also the Secretary of the Teachers' Association of the said College. It has been further mentioned that after the demise of former Professor Incharge, late Dr. Rajesh Kumar Singh on 04.01.2017, the Governing Body of A.N. College, led by respondent No. 4, who is also a Member of Legislative Assembly from Dumka constituency and a Cabinet Minister in the present Jharkhand Government, requested the Vice Chancellor of Sidhu Kanhu University for setting-up a panel for selection of an Acting Professor/ Principal Incharge. On the request of the Governing Body, the Vice Chancellor set-up three Members for interviewing the eligible candidates for the post of Acting Principal/ Professor Incharge.