Md. Kamalauddin Khan vs The Vice Chancellor
2021 Latest Caselaw 6336 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.4276 of 2021
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Md. Kamalauddin Khan S/o Md. Zainuddin Khan, resident of Mohalla-D/40, Arif Nagar, Gewal Bigha, P.S.-Rampur, District-Gaya.

... ... Petitioner/s Versus

1. The Vice Chancellor, Magadh University, Bodhgaya, District-Gaya.

2. The Registrar, Magadh University, Bodhgaya, District-Gaya.

3. The Financial Advisor, Magadh University, Bodhgaya, District-Gaya.

4. The Finance (Accounts) Officer, Magadh University, Bodhgaya, District-

Gaya.

5. The University Engineer, Magadh University, Bodhgaya, District-Gaya.

6. The Principal, Gaya College, Gaya, P.S.-Rampur, District-Gaya.

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

For the Petitioner/s : Mr. Ravindra Kumar Sinha, Advocate For the Respondent/s : Mr. Ritesh Kumar, Advocate ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 21-12-2021

Heard learned counsel for the parties.

Petitioner has prayed for the following relief(s):- Patna High Court CWJC No.4276 of 2021 dt.21-12-2021

After the matter was heard for some time, learned

counsel for the petitioner, under instructions, states that

petitioner shall be content if a direction is issued to the authority

concerned to consider and decide the petitioner's representation,

which he shall be filing within a period of four weeks from

today, before the appropriate authority.

Learned counsel for the respondents states that the

petitioner's representation, if filed within a period of four weeks

from today, before the appropriate authority, shall be positively

considered and decided expeditiously and preferably within a

period of two months from the date of filing of the

representation along with a copy of this order before the

authority concerned.

Statement accepted and taken on record.

As such, petition stands disposed of in the following

terms:-

(a) Petitioner shall make himself available in the office

of Respondent No. 6 namely the Principal, Gaya College, Gaya

on 10th of January, 2022 and file a representation along with a

copy of this order;

(b) The said respondent shall consider and dispose of Patna High Court CWJC No.4276 of 2021 dt.21-12-2021

the petitioner's representation expeditiously by a reasoned and

speaking order preferably within a period of two months from

the date of appearance of the petitioner before him along with a

copy of this order;

(c) Needless to add, while considering such request,

principles of natural justice shall be followed and due

opportunity of hearing afforded to the parties;

(d) Also, the reasoned and speaking order passed by the

appropriate authority shall be supplied to the parties;

(e) Equally, liberty is reserved to the petitioner to take

recourse to such alternative remedies as are otherwise available

in accordance with law;

(f) We are hopeful that as and when petitioner takes

recourse to such remedies, as are otherwise available in law,

before the appropriate forum, the same shall be dealt with, in

accordance with law and with reasonable dispatch;

(g) Liberty reserved to the petitioner to challenge the

order before the appropriate forum, should the need so rise

subsequently;

(h) We have not expressed any opinion on merits. All

issues are left open;

The petition stands disposed of in the aforesaid terms. Patna High Court CWJC No.4276 of 2021 dt.21-12-2021

Interlocutory Application(s), if any, stands disposed of.

(Sanjay Karol, CJ)

(S. Kumar, J) Amrendra/PKP AFR/NAFR CAV DATE Uploading Date 22.12.2021 Transmission Date