- (1.) The present petition has been preferred for quashing the notification dated 18 th March, 2011 issued by Vinoba Bhave University, Hazaribag.
(2.) Having heard learned counsel for both the sides and looking to the facts and circumstances of the case, it appears that the petitioner is more interested in the management work especially in finance, rather than teaching. Though, he is a Professor, he is interested in getting finance of the said college, as stated in the memo of the petition. It appears that he is not interested in teaching, at all. Previously also, writ petition was preferred. Now, the present writ petition has been preferred with the aforesaid prayer. Prima facie, I am of the opinion that the petitioner is not interested in teaching, at all. The petitioner should not have given a charge of finance because he is a teacher. The college is already having its trustee and they are discharging their duties about the finance. It appears from Annexure 4 that some charge has been given for financial transaction to the petitioner. The State authority ought not to have given such type of financial management to the professors. Professors are concerned only with teaching and nothing else. There is already a management body and there must be the in charge of finance. The order passed at Annexure 4 is passed by the State authority.
(3.) However, I direct the petitioner to join the Deputy Commissioner, Giridih as party respondent no. 5, in this writ petition.;