Patna High Court
Sudhanshu Shekhar Pandey vs The State Of Bihar on 19 July, 2021
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No. 8899 of 2021
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Sudhanshu Shekhar Pandey S/o Ramchandra Pandey Resident of Village-
Topra Tola, Sirmatpur, PS- Pirpainti, District- Bhagalpur.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Department of
Education, Govt. of Bihar, Patna.
2. Principal Secretary, Department of Education, Bihar, Patna.
3. Bihar State University Service Commission Patna through its Secretary,
Patna.
4. Chairman, Bihar State University Service Commission, Patna.
5. Chancellor of Universities, of Bihar.
6. U.G.C., New Delhi through its Secretary, New Delhi.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Ms. Shruti Sinha, Advocate
Mr. Ebrahim Kabir, Advocate
For the Respondent/s : Mr. Shilpa Singh, G.A. 12
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(The proceedings of the Court are being conducted through Video Conferencing and the
Advocates joined the proceedings through Video Conferencing from their residence.)
CORAM: HONOURABLE THE CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE S. KUMAR
ORAL JUDGMENT
(Per: HONOURABLE MR. JUSTICE S. KUMAR)
Date : 19-07-2021
Heard learned counsel for the parties.
Petitioner has prayed for the following relief(s):-
"That this PIL application is for issuance
of an appropriate writ order or direction to
respondents to take STET i.e. written test and then
to make appointments on the 4638 vacant post of
Assistant Professor in different universities and
constitute colleges of Bihar and publish fresh
advertisement with dates of submitting application
as written test would be more transparent and
bringing quality candidates which will be much
Patna High Court CWJC No. 8899 of 2021 dt.19-07-2021
better for future educational environment of the
State and also for quashing the Advt. Published by
Bihar State University Service Commission dated
21.09.2020 contained in annexure-1 where in the
said 4638 vacancies are to be filled on basis of
marks and interview and also if not then to issue a
direction to the respondents to extend the date of
submitting application further for such reasonable
period so that the effect of lockdown/closure of
universities/govt. Offices due to Corona Pandemic
does not gets over and all interested and qualified
meritorious candidates can be considered to easily
apply against the same after procuring requisite
certificates and are not left out due to the effect of
Pandemic so that the most meritorious and
deserving get appointed and participate in the
educational upliftment of the state or for any other
order or orders which this Hon'ble may deem fit
and proper under the circumstances of this Case
including stay on the process of selection being
made by the said commission annexure-1."
Learned counsel for the petitioner seeks permission
to withdraw this petition.
Permission is granted.
This petition is dismissed as withdrawn.
(Sanjay Karol, CJ)
( S. Kumar, J)
veena/rajiv-
AFR/NAFR NAFR
CAV DATE NA
Uploading Date
Transmission Date NA
