NARENDRA NATH TIWARI, J. - (1.) WHETHER the petitioner is the Principal -in -charge or the Respondent No. 5 is the Principal -in -charge of Sidhu Kanhu Memorial College, Maheshpur Raj, District Pakur (hereinafter to be referred as the 'College') is an old dispute. This writ petition emerged out of the said controversy.
(2.) SIDHU Kanhu Memorial College, Maheshpur Raj, District Pakur (hereinafter to be referred as the 'College') was established in the year 1982. The Sub Divisional Officer and the Local M.L.A. were made President and Secretary, respectively, of the Managing Committee. By the said Managing Committee, teachers and non -teaching staffs were appointed on the basis of interview held on several dates, ranging from 1983 to 1993. Pursuant to the letter of the State Government dated 8th February, 1990, the teachers working against first sanctioned post and non -teaching employees against available sanctioned posts were absorbed as per their seniority on the basis of date of joining.
(3.) ALL the appointments made through Notification Nos. 43/92 and 31/93 between 1998 and 2000 by the Managing Committee were held invalid by the Bihar Intermediate Council by its letter dated 31st December, 1993 on the ground that the appointments were made by a Managing Committee, which was illegally constituted. The University by its Letter No. SKU/920 -931/92 dated 17th August, 1992 had constituted the valid Managing Committee on 31st December, 1993. The Bihar Intermediate Education Council, Patna also disapproved the appointments, so made, by its notification dated 4th December, 2004. The petitioner, Chandra Mohan Bhandari, claimed to be the Professor -in -charge of the degree college. The Respondent No. 5, Stephen Murmu, on the other hand, claimed to be the Professor -in -charge of intermediate college. That gives rise to the dispute.;