S.J.MUKHOPADHYA, J. - (1.) THE petitioner has challenged the Notification No. 19/2000 bearing memo No. SKU/G/R/94/2000 dated 10th June, 2000 whereby the Vice -Chancellor, Siddhu Kanhu University, Dumka (University for short) terminated his service and three others on the ground that they did not possess the requisite qualification at the time of their appointment.
(2.) THE case of petitioner is that he was appointed as lecturer, Political Science in Millat College, Parsa, District Godda against first sanctioned post by governing bodys letter dated 5th July, 1997. The Bihar Universities Service Commission, Patna (Commission for short) given temporary concurrence vide letter dated 6th February, 1978 wherelnafter the then University namely, Bhagalpur University approved his service vide letter dated 30th September, 1978. A Committee constituted by the Honble Chancellor recommended his name for regular appointment vide its decision dated 6th July, 1982 which was challenged by one Md. Jahangir In CWJC No. 283/1983 before the Patna High Court. The Court vide its order dated 17th May, 1990 directed the Vice -Chancellor to dispose of the representation of Md. Jahangir, but no decision has been taken therein. The Millat College Parsa, District Godda and many other colleges were made constituent Colleges under different Universities in the 4th phase by the Government of Bihar vide its resolution dated 13th August, 1986. Thereafter, dispute relating to legality and propriety of appointment of one or other teacher of 4th phase constituent colleges having cropped up the salary was not paid to the teachers. The "Bihar Raj Mahavidyalay Shikshak Avam Shiksheketar Karamchari Kalyan Mahasangh" had moved before the Patna High Court for payment of salary of teachers of 4th phase constituent colleges. A Division Bench of the Patna High Court vide its judgment reported in 1997 (1) PLJR page 533, Bihar Raj M.S.E.S.K.K. Mahasangh and Anr. v. The State of Bihar, held that the House Committee of legislature cannot and does not have any statutory authority to decide regularity or otherwise the appointment of lecturers. In case of a criminal offence investigation may be made but any such Committee cannot determine the legality and propriety of appointment of lecturers. The Division Bench directed the Universities to take steps for regularization of service of teachers of 4th phase colleges under different Universities as per State Governments decision dated 16th December, 1989 and to maintain status quo till such decision.
(3.) THE matter moved up to Supreme Court which on hearing the parties vide interim order dated 12th October, 2001 constituted one man Committee of Honble Mr. Justice S.C. Agrawal {Rtd. Judge of Honble Supreme Court) to determine the terms of reference, as reported in 2002 (1) PLJR (SC) page 85, State of Bihar v. Bihar Raj M.S.E.S.K.K. Mahasangh.;