Baba Saheb Bhim Rao Ambedkar Bihar ... vs Sachidanand Mandal
2021 Latest Caselaw 85 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                     Letters Patent Appeal No.163 of 2016
                                        In
                   Civil Writ Jurisdiction Case No.20 of 2009
     ======================================================

1. Baba Saheb Bhim Rao Ambedkar Bihar University through its Registrar, Muzaffarpur.

2. The Vice Chancellor, B.R.A. Bihar University, Muzaffarpur.

3. Registrar, Baba Saheb Bhim Rao Ambedkar Bihar University, Muzaffarpur.

4. Controller of Examination, Baba Saheb Bhim Rao Ambedkar Bihar University, Muzaffarpur.

... ... Appellant/s Versus

1. Sachidanand Mandal, Son of Sri Arjun Mandal, Village- Tarwa, P.O.

Dulduliya, Via Pirpainti, District- Bhagalpur, at present C/o- Sri Pradip Kumar Mishra, Ram Ratan Lane, Adampur, District- Bhagalpur.

2. The State of Bihar through Director, Primary Education, Bihar, Patna.

3. The Principal, Government Teachers Training College, Turki, P.S. Turki, District- Muzaffarpur.

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

For the Appellant/s : Mr. Rajesh Kumar Choudhary, Advocate For the Respondent/s : Mr. Priyadarshi Matri Sharan (AC To AAG-15) ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE ANJANI KUMAR SHARAN ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 07-01-2021 The present appeal has been filed against the

judgment dated 22.01.2009 passed by a learned Single Judge of

this Court in C.W.J.C. No. 20 of 2009 titled as Sachidanand

Mandal Vs. The State of Bihar & Ors.

Learned counsel for the appellants states that writ-

petitioner, namely, Sachidanand Mandal, respondent herein,

never appeared as a candidate in the examination. In fact, writ Patna High Court L.P.A No.163 of 2016 dt.07-01-2021

petition was filed in the year 2009 when the writ-petitioner was

aged 50 years.

In view of the same, learned counsel for the

respondent/writ-petitioner states that the appeal be allowed.

As such, the present appeal is allowed and judgment

dated 22.01.2009 passed by a learned Single Judge of this Court

in C.W.J.C. No. 20 of 2009 titled as Sachidanand Mandal Vs.

The State of Bihar & Ors., in so far as it pertains to the present

respondent, is quashed and set aside.

Interlocutory Application(s), if any, shall stand

disposed of.

(Sanjay Karol, CJ)

( Anjani Kumar Sharan, J) Amrendra/P.K.P/ AFR/NAFR CAV DATE Uploading Date 07.01.2021 Transmission Date