Smt.Bimla Devi vs The Rajendra Agricultural Univ
2021 Latest Caselaw 5988 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                  Civil Writ Jurisdiction Case No.8084 of 2011
     ======================================================

Smt. Bimla Devi, D/O Late Reghurai Mistry, R/O Mohalla-New Sipara, P.S.- Phulwarishariff, Distt.-Patna Working as Daily Wages Labour Employee, Rice Section, Rajendra Research Institure Mithapur, Patna

... ... Petitioner/s Versus

1. The Rajendra Agricultural University, through the Registrar, Pusa Samastipur, Distt.-Samastipur

2. The Vice Chancellor, Rajendra Agricultural University Having his Office at Pusa Samastipur Distt.Samastipur

3. The Director, Administration, Rajendra Agricultural University, having his Office at Pusa, Samastipu Distt.-Samastipur

4. The Regional Director, Rajendra Agricultural University having his Office at Pusa Samastipur, Distt.-Samastipur

... ... Respondent/s ====================================================== Appearance :

For the Petitioner/s : Mr. Mukeshwar Dayal, Advocate For the Respondent/s : Mr. Chandra Mohan Singh, Advocate ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE ORAL JUDGMENT Date : 09-12-2021

Petitioner has prayed for the following relief(s):-

"1. For issuance of writ in the nature of

dated 17.2.2009 issued by the Director Administration, Rajendra Agriculture University, Bihar, Pusa, Samastipur by which the case of the petitioner has not been considered for regularization as per the guideline fixed by the Hon'ble the Apex Court Patna High Court CWJC No.8084 of 2011 dt.09-12-2021

in S.L.P. No. 18594 of 1994 although the petitioner is meeting out all the requisite required qualification and experienced as per the guideline fixed by the Hon'ble Apex Court in aforesaid S.L.P. to the impugned order as contained in Annexure-1 is contemptuous in nature."

Learned counsel for the petitioner seeks permission to

withdraw the present petition reserving liberty to file a fresh

representation before the competent authority.

Permission granted.

Needless to add, if such a representation is filed

before the competent authority within a period of four weeks

from today, the same shall be considered and disposed of by

passing a reasoned and speaking order within a period of three

months from the date of its filing along with a copy of this

order, of course after complying with the principles of natural

justice. Also, liberty reserved to the petitioner to take recourse to

such other remedies as are otherwise available in accordance

with law, before the appropriate forum.

It is made clear that this Court has not expressed any

opinion on the merits of the case and all issues are left open.

The instant petition stands disposed of as withdrawn

with the aforesaid liberty/observation.

Patna High Court CWJC No.8084 of 2011 dt.09-12-2021

Interlocutory Application(s), if any, stands disposed

of.

                                                                   (Sanjay Karol, CJ)
P.K.P./Amrendra
AFR/NAFR
CAV DATE
Uploading Date          10.12.2021
Transmission Date