- (1.) HEARD the parties.
(2.) THE petitioner had come before this Court earlier vide W.P. (S) No. 5618 of 2002 making a grievance that the ad hoc committee of the college had taken a resolution on 2.9.2002 vide agenda No. 8 to remove the petitioner from the post of Professor In -charge (Principle In -charge) of the college and to handover charge of his post to Shri Arjun Rai a lecturer in the Department of Mathematics. On of us, by order dated 22.11.2002 took note of the fact that Shri Arjun Rai had not been impleaded as a party although a statement/allegation was made by the petitioner to the effect that Shri Arjun Rai was junior to the petitioner. In that context the matter was remanded to the Vice Chancellor with a direction that he will determine the question as to who amongst them was the senior most teacher of the college and who should be Professor In -charge of the college and communicate the decision within a period of two months from the date of the receipt of the representation.
(3.) THE desire of this Court was therefore two fold : The Vice Chancellor was directed to : (a) Determine the question as to who was senior (b) Determine the question as to who should be the Professor In -charge of the college. ;