RADHA KUMARI SINGH Vs. GOVERNING BODY OF MAHANTH MAHADEVANAND MAHILA MAHAVIDYALAYA

JUDGEMENT

(1.) This is an application for a writ in the nature of mandamus calling upon the respondents for appointing the petitioner as a lecturer in the Sanskrit Department of the Mahanth Mahadevanand Mahila Mahavidyalaya An ah, an aided college after quashing the appointment of respondent No. 2 in pursuance of a resolution of the Governing Body of the said College.

(2.) Briefly stated, the facts are that the petitioner was appointed temporarily a lecturer in the Department of Sanskrit by the Governing Body of the College by the letter dated 19-9-1972 (Annuexure 1). The Governing Body, however, issued an advertisement inviting applications for filling up the said post on a permanent basis. The petitioner and the aforesaid respondent No. 2 both were interviewed by the University Service Commission and the name of the petitioner was recommended along with the name of respondent No. 2 to respondent No. 1 by the University Service Commission for the post of a lecturer in the Gautam Budha Mahila College, Gaya as well as for the College in question. But by its resolution already referred to, respondent No. 2 was appointed on terminating the services of the petitioner with effect from 11-2-1975. The order was communicated to the petitioner by Memo No. 375 (3) dated 10-2-1975 (Annexure 3) by respondent No. 1 which is under challenge.

(3.) It is not disputed that Mahanth Mahadevanand Mahila Mahavidyalaya, Arrah is a private College affiliated to the Magadh University and the petitioner by the present application wants a writ of the nature stated above from this Court against the Governing Body of the College.