Sabiha Yunus vs The State Of Jharkhand And Ors
2022 Latest Caselaw 1415 Jhar

                IN THE HIGH COURT OF JHARKHAND, RANCHI
                     Cont. Case (Civil) No. 568 of 2020
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         Sabiha Yunus                               ..... Petitioner
                                  --   Versus --
         The State of Jharkhand and Ors.            ...... Opposite Parties
                                         With
                              Cont. Case (Civil) No.390 of 2021
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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioners :- Mr. Saurav Arun, Advocate For the State :- Mr. Deepak Kumar Dubey, Advocate Mr. Rahul Kamlesh, Advocate For Kolhan Univ. :- Dr. Ashok Kumar Singh, Advocate For V.B.Univ. :- Mrs. Indrani Sen Choudhary, Advocate

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10/08.04.2022 These petitions have been heard through Video Conferencing in view of the guidelines of the High Court taking into account the situation arising due to COVID-19 pandemic.

Dr. Ashok Kumar Singh, the learned counsel appearing for the University submits that a sum of Rs.4,01,018/- has been paid to the concerned college. He further submits that by the letter No.425 dated 18.03.2021 the University has requested the State to transmit the fund for a sum of Rs.50,46,261/- but the said fund has not been received from the State.

Mr. Deepak Kumar Dubey, the learned counsel appearing for the respondent State objects and submits that the said letter is not on the record.

Dr. Singh, the learned counsel submits that within a week the said letter will be brought on the record.

Let Dr. Singh, the learned counsel file an affidavit to that effect. Mrs. Indrani Sen Choudhary, the learned counsel appearing for the O.P.- University in Contempt Case Civil Nos.437/21 and 438/21 submits that the State has filed its show cause whereby the University has been requested to find out whether the case of the petitioners are covered by the judgment passed by this Court in the case of "Prashant Kumar Mishra" or not. She submits that the University has already said that the case of the petitioners are covered in the light of the said judgment.

The respondent State shall file supplementary show cause in the light of the submission of Mrs. Indrani Sen Choudhary, the learned counsel for the University.

Let these matters be tagged with Contempt Case Civil Nos.437/21 and 438/21 and thereafter let these four cases be tagged with Cont. Case Civil No.327 of 2021.

Let it appear after a week on the assigned day.

( Sanjay Kumar Dwivedi, J)

SI/