DUDH NATH SINGH S/O INDRAJEET SINGH R/O VILL./MOHALLA Vs. MAGADH UNIVERSITY, BODH GAYA, THROUGH REGISTRAR

JUDGEMENT

(1.) (Cav) - I have heard learned counsel for the petitioner, the respondent nos. 1 & 2, 5 and 6 and have perused the records of this case.

(2.) Learned counsel for the petitioner has not pressed I.A. No. 683 of 2011. Accordingly, the same stands dismissed as not pressed.

(3.) Through this writ application the petitioner seeks quashing of the order dated 24.7.2009, issued under the signature of the respondent no. 2, the Vice Chancellor of Magadh University holding that in view of subsequent resolution of the General Body of the college recalling the earlier order appointing the petitioner on the post of Principal of D.N.College, Masaurhi, Patna and appointing the respondent no. 6 as Principal in terms of order dated 2.7.2007 passed by this Court in C.W.J.C. No. 5030 of 2000 and that resolution having been sent to the University for approval, the earlier recommendation of Governing Body seeking approval for appointment of the petitioner as Principal has become infructuous and, thus, no further decision is required to be taken. A further direction is sought to consider the case of the petitioner for appointment on the post of Principal of the concerned college.