Patna High Court
M/S R.K. Laxmi Traders vs The Vice Chancellor on 21 December, 2021
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.4269 of 2021
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M/S R.K. Laxmi Traders through its proprietor Nageshwar Prasad (Male),
aged about 62 years, S/o Mohan Prasad, resident of Village-Karmouni, P.O.-
Shadavkhap, P.S.-Dobhi, 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
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Appearance :
For the Petitioner/s : Mr. Ravindra Kumar Sinha, Advocate
For the Respondent/s : Mr. Ritesh Kumar, Advocate
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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):-
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
Patna High Court CWJC No.4269 of 2021 dt.21-12-2021
and decide the petitioner's request dated 13.01.2020, 07.03.2020 and
27.11.2020 (Annexure-6 series) within a period of two months.
Learned counsel for the respondents states that the
petitioner's request dated 13.01.2020, 07.03.2020 and 27.11.2020
(Annexure-6 series) shall be positively considered and decided
expeditiously and preferably within a period of two months from the
date of presentation of 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 10 th
of January, 2022 along with a copy of this order;
(b) The said respondent shall consider and dispose of the
petitioner's request by a reasoned and speaking order expeditiously
and 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;
Patna High Court CWJC No.4269 of 2021 dt.21-12-2021
(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.
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
