Ratnaker Bhengra,J. - (1.) Heard learned counsel for the parties.
(2.) The Governing Body constituted by the Vice-Chancellor of Vinoba Bhave University, Hazaribagh of Bhadrakali College, Itkhori, Chatra, an affiliated college, in exercise of powers under section 60(1) of Jharkhand State Universities Act, 2000 vide Notification dated 02.04.2013 (Annexure-4), was neither suspended, nor dissolved before constitution of the Adhoc Committee of the Governing Body by him under the provisions of section 60(4) of the Act of 2000 by the impugned Annexure-7 dated 09.02.2015 issued by the Registrar of the University.
(3.) Petitioner who was the Professor-in-charge of the college, became aggrieved with the Adhoc Governing Body only when he was replaced as the Professor-in-charge by an order issued by the Respondent No. 5 dated 28.07.2015 (Annexure-9) in his capacity as the University Representative-cum-Secretary of the Adhoc Committee (Governing Body). Therefore, he has approached this Court in the present writ application filed on 15.09.2015 challenging the constitution of the Adhoc Governing Body and his replacement as the Professor-in-charge of the college. Petitioner contends that he was appointed as a Principal of Bhadrakali College in the year 2006 by the Governing Body of the college in terms of the Act of 2000. However, no document in support thereof has been brought on record. The question whether petitioner was working as a Principal or Professor-in-Charge of the college, is not material for deciding the instant controversy as the constitution of the Governing Body shows that it is the Principal / Professor-in-Charge who is the ex-officio member of the Governing Body.;