GOPI KRISHNA PATHAK Vs. RANCHI UNIVERSITY

JUDGEMENT

(1.) All the three writ applications have been heard together and are being disposed of by this common judgment/ order as the questions involved are identical as also the facts are; more or less, similar.

(2.) In the said writ applications the grievance of the petitioners is, that their salary with effect from August, 1991October, 1991 hat been withheld by the respondents without any valid reason and-thus the action; at the respondents in this regard is wholly unjustified. C. W. J. C. No. 873 of 1992 (R), a further prayer has been made for quashing of the;' order dated 18-10-1991 issued by the Registrar, Ranchi University (respondent No. 3) whereby he has issued direction to the Principal of Markham Commerce College, Hazaribagh not to make payment to such teaching and non-teaching staff whose names do not figure in the list approved by the Government and the consequential order of the Principal, as contained in Annexure 6; stopping the payment of salary of the petitioners of the said case. In C. W. J, C. No. 837 of 1992 (K), the petitioners have also prayed for quashing of the orders dated 3-1-1992, 18-1-1962 and 20-11-1992, as contained in Annexures 6, 5 and 8, respectively, issued by the University whereby the salary of the petitioners has been withheld from the month of October, 1991.

(3.) Later an amendment' petition has been filed on behalf of the petitioners of the first two writ applications for quashing of the order of the University dated 23rd July, 1992, annexed as Annexure 9 to both the writ applications, whereby the Principals of all the newly converted constituent Colleges under the University have been directed by the University to terminate the services of all such persons (both teaching and non-teaching) whose names do not appear in the approved list sent by the State Government in the HRD Department.