Mrs. Sujata V. Manohar, J. - (1.) This is an appeal from a judgment and order of the Full Bench of the Patna High Court dated 18-12-1991.
(2.) A Private college then known as Mahila Mahavidalaya, Madhubani, was established on 1-8-1971. On 1-9-1971 the appellant was appointed as a Lecturer in the Department of Hindi on a temporary basis for a period of six months by the Secretary of the Governing Body of the College. Pursuant to her appointment the appellant joined the college on 1-9-1971. In June, 1977 the Governing Body of the said College advertised for the post of a lady Principal. Pursuant to the advertisement the appellant applied for the post of Principal. She was interviewed along with three other candidates and was found suitable. On 11-7-1977 the appellant was appointed as a Principal of the said college on a temporary basis.
(3.) By a notification dated 6-10-1982 the Bihar Intermediate Education Board granted recognition to the said college for teaching up to intermediate level. The notification, inter alia, created one post of Principal without any financial burden. The college itself was required to bear the expenses to be incurred, inter alia, against the said post. Concurrence of the Bihar College Service Commission, Patna, however, was required. The notification also stated that in the college, teaching of degree level should not be arranged. The approval was granted with effect from 1-6-1981. According to the appellant she continued as the Principal of the said college after it was recognised up to intermediate level. No concurrence, however, of the Bihar College Service Commission, Patna, was obtained for her occupying the said post.;