MAGADH UNIVERSITY Vs. DINESH PRASAD SINHA

JUDGEMENT

(1.) Heard learned counsels for the parties.

(2.) The present LPA is against the orders dtd. 14/7/2022 and 24/8/2022 passed in C.W.J.C No. 9596 of 2022 as an interim measure.

(3.) Dinesh Prasad Sinha- Respondent No. 1 is stated to have been transferred from the post of Principal from one college to another college before completing five years of service. The learned single judge has taken note of sec. 26(6)(iv) of the Bihar State University Act, 1976 which stipulates that "The principal shall hold office for a period of five years in one college".