B N MANDAL UNIVERSITY Vs. MANAN SINGH

JUDGEMENT

(1.) IN view of the averments made is the limitation petition and after hearing learned counsel for the parties, I am of the view that a good ground for condonation of delay has been made out and, accordingly, the delay in filing the appeal is condoned and the limitation petition, thus, stands allowed.

(2.) THIS appeal is directed against the order dated 9.5.2000, passed by the learned Single Judge in C.W.J.C. No. 893 of 2000 whereby he has allowed the writ petition filed by the writ petitioner -respondent Manan Singh and quashed the order dated 4.1.2000, passed by the Vice Chancellor of the B.N. Mandal University, Madhepura, Bihar, by which the writ petitioner -respondent was transferred from the post of Sectional Officer (General), D.S. College, Katihar, to H.S. College, Udakishunganj.

(3.) BOTH the Colleges, namely, D.S. College, Katihar and H.S. College, Udakishunganj, are the constituent Colleges of the aforesaid B.N. Mandal University.