HIMANSHU SHEKHAR PATHAK Vs. STATE OF JHARKHAND
LAWS(JHAR)-2008-4-84
HIGH COURT OF JHARKHAND
Decided on April 29,2008

Himanshu Shekhar Pathak Appellant
VERSUS
STATE OF JHARKHAND Respondents

JUDGEMENT

- (1.) HEARD the parties finally.
(2.) BOTH these similar writ petitions were heard together and are being disposed of by this common order. In both the cases, petitioners have challenged the letter dated 24.5.2003, issued by the Registrar, Sidhu Kanhu University, Dumka (the University for short) intimating that Shri Prabhakar Mahto is the Secretary of the Managing Committee, the local M.L.A. Shri Bisheshwar Khan is the President and Shri Sukhdeo Manjhi being Incharge Principal, was asked to get his signature attested so that other person may not claim in future.
(3.) LEARNED counsel appearing for the petitioners in both the writ petitions submitted that as the Bhagwat Jha Azad College (College in short) was not affiliated with the University and therefore the University had no right to interfere with the Management of the College. Dr. Himanshu Shekhar Pathak, writ petitioner in WPS No. 209 of 2007 is claiming that he was appointed as Principal by Basant Kumar Mishra, (the writ petitioner in WPS No. 4181 of 2003); and Basant Kumar Mishra is claiming that he was appointed as Secretary of the ad hoc Committee constituted by the University on 25.10.1991.;


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