(1.) These batch of appeals, preferred under Clause 10 of the Letters Patent of the High Court of Judicature at Patna, arise from a judgment and order, dated 10.12.2015, passed by a learned single Judge of this Court in CWJC No.19620 of 2014, whereby the learned single Judge, while allowing the writ petition, has quashed the notification bearing Memo No.15/GIA/13, dated 16.1.2013, whereunder appointment orders were issued in respect of respondent Nos.7 to 18 to the writ petition against the posts of Principal of constituent colleges falling under Magadh University along with the notification, dated 6.3.2013, impugned at Annexure - 10 to the writ petition, appointing respondent Nos.19 to 21 against future vacancies. The learned single Judge has also quashed the order, dated 21.10.2014, issued by the Governor's Secretariat under the orders of the Chancellor, recalling his directions as contained in the letter, dated 18.3.2014, whereby an enquiry committee had been constituted to enquire into the alleged irregularities in the appointment of the Principals, in different constituent colleges of the Magadh University, impugned at Annexure -21 to the writ petition.
(2.) The private respondent Nos.7 to 18, whose appointments were put to question along with the appointments of respondent Nos.19 to 21 before the writ Court and came to be set aside by the judgment impugned, have come before the Division Bench through the present set of appeals.
(3.) Interestingly, respondents Nos.19 to 21 to the writ petition have not joined the challenge.