D.N. Patel, J. - (1.) This writ petition has been preferred for following prayers: "(1) That the petitioner invokes the extraordinary writ jurisdiction of this Hon'ble Court for the issuance of a writ(s)/order(s)/direction(s) commanding upon the respondents concerned; (i) For implementing the recommendation of the Enquiry report contained in memo no.1542 dated 09.05.2014 (Annexure6 to this writ application) as inspite of submission of enquiry report by the Three Members Committee, respondent no.2 has once again constituted a new committee for conducting the enquiry on the same issue, it is noting but an eye wash on the real issue raised by the petitioner and others." And/or For any other order/orders for which petitioners are found entitled to in the facts and circumstances of the case."
(2.) Counsel appearing for the petitioner submitted that the respondentUniversity had constituted one Committee because of certain irregularities and the said Committee has given its report which is at Annexure7 to the memo of this petition.
(3.) Counsel appearing for the petitioner has taken this Court to page no.33/internal page no.10 of the aforesaid report which contains recommendations and it is submitted that these recommendations may be implemented. For the ready reference, the said recommendations read as under: " Recommendation: (i) Regarding appointment of Principal and 1/3rd Teachers as recommendation of Diocese, The Church of Chotanagpur.' (a) Till, 2012, appointments have been made on the basis of agreement reached between Diocese and the University at the time of conversion of the constituent unit in 1965. Though the clauses of appointment have been incorporated in Ranchi University Code in December, 1970, the same have not yet been included in the Jharkhand University Act, 2000. To honour the agreement reached about 49 years ago, steps may be taken to incorporate the clauses (regarding appointment of Principal & Teachers. St. Columba's College) in the Jharkhand State University Act or any suitable decision may be taken by the University under the provisions of section 4 subsection 14 of the Jharkhand State University Act, 2000 in this regard. (b) Regarding appointment of teachers done in July, 2013, Principal has allowed 9 teachers to engage classes in the college only on the recommendation of Diocese, but without the approval of the concerned University. This is the violation of clause 4 of the agreement done. Therefore, the Principal may be served a show cause notice regarding this.";