Sunil Kumar vs The Aryabhatt Knowledge ...
2021 Latest Caselaw 2713 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.2289 of 2021
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Sunil Kumar son of Rameshwar Prasad Resident of Mohalla-Amrudi Gali, Macchuatoli, PS-Kadamkuan, District-Patna ... ... Petitioner/s Versus

1. The Aryabhatt Knowledge University (AKU), Patna through its Vice Chancellor

2. The Secretary, Aryabhatt Knowledge University (AKU), Patna

3. The Registrar Aryabhatt Knowledge University (AKU), Patna

4. The Director, Aryabhatt Knowledge University (AKU), Patna

5. The Principal, Patna Dental College and Hospital, Patna

... ... Respondent/s (The proceedings of the Court are being conducted through Video Conferencing and the Advocates joined the proceedings through Video Conferencing from their residence.)

Appearance :

For the Petitioner/s : Mr. Deepak Kumar Sinha, Adv. For the Respondent/s : Mr. A.G. ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE MR. JUSTICE S. KUMAR) Date : 28-06-2021

Heard learned counsel for the parties.

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

"I. To quash the advertisement dated 01.02.2020 published in the daily newspaper (Hindustan times, Patna) vide advertisement no. 005/2020 by which Aryabhatt Knowledge University, Patna was invited application for admission to Ph.D programme from interested post graduated (Dental and Ayurveda) without prior permission from the chancellor and approval of both Patna High Court CWJC No.2289 of 2021 dt.28-06-2021

the legislature which is mandatory for the same. II. To further quash the final result of Ph.D admission test (Pat) 2020 (Dental), inpersuant to above mentioned advertisement issued by Aryabhatt Knowledge University, 12 in no. against the established law and in absence of proper guide as per the direction of the UGC and Dental Council of India to teach the student of Ph.D (Dental) and tried to ruin the carrier of these 12 candidates who has found qualified on the basis of illegal advertisement and in absence of proper permission of chancellor after obtaining approval from the syndicate as well as both the house of Legislature.

III. To enquire the entire process of Ph.D (Dental) Exam 2020 conducted under the Aryabhatt Knowledge university including the Admission of the one of the candidate namely Konark, son of the principal, Patna Dental College and Hospital (Dr. D.K.

Singh) against the law and knowing this fact that in Bihar only one guide is available to teach the Ph.D. (Dental), who is having a Ph.D. and as per the rule only two student may complete there Ph.D. under one qualified professor (guide in Patna Dental college) and Patna High Court CWJC No.2289 of 2021 dt.28-06-2021

perhaps some foul play be done in this episode in planning way to take advantage or beneficiary to their choice even against the law of land.

IV. For which petitioner/citizen is entitle for."

Learned counsel for the petitioner seeks permission

to withdraw this application.

Permission is accorded.

This application is dismissed as withdrawn.

(Sanjay Karol, CJ)

( S. Kumar, J)

sushma/-

AFR/NAFR                NAFR
CAV DATE                NA
Uploading Date          30.6.21
Transmission Date       NA