Vidya Vachaspati Tripathi vs The State Of Bihar
2021 Latest Caselaw 4801 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.981 of 2021
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Vidya Vachaspati Tripathi, Son of Late Devendranath Tripathi, R/o Village- Dhawari, P.O.- Sarema, P.S.- Sahajitpur, District- Saran, Presently residing at Sadhnapuri (Near Rajendra Sarowar), Chapra- 841301.

... ... Petitioner/s Versus

1. The State of Bihar through the Principle Secretary, Education Department, Govt. of Bihar, Patna.

2. The Secretary, Finance Department, Govt. of Bihar, Patna.

3. The Director, Higher Education, Govt. of Bihar, Patna.

4. The Vice Chancellor, J.P. University, Chapra.

5. The J.P. University, Chapra through its Registrar.

6. The Finance Officer, J.P. University, Chapra.

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

For the Petitioner/s : Mr. Shashi Shekhar Tiwary, Advocate For the Respondent/s : Mr. Abhaujalli, AC to GA-12 Mr. Ritesh Kumar, Advocate ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 27-09-2021

The petitioner has prayed for the following relief/s :-

i. The respondents may kindly be commanded/directed to ensure immediate payment in favour of all the teaching and non-teaching employees from the Affiliated-cum-Government or Aided Degree Colleges (except one or two exceptional Colleges) running under the Jai Prakash University, Chapra.

ii. All the respondents further may kindly be directed to take necessary step to ensure immediate payment in favour of the above said deserving Patna High Court CWJC No.981 of 2021 dt.27-09-2021

candidates who are getting nothing towards pay/grant or emoluments from the year 2011 till date, without any valid or cogent reason.

Iii. The respondents also may kindly be directed to short out the difficulties immediately, even if any subsist, in extending the legitimate claim/payment in favour of the candidates above said.

iv. Any other relief of reliefs also may kindly be allowed for which the petitioners be found entitle in the opinion of this Hon'ble Court."

After the matter was heard for some time, finding the

Court not to be in favour with the submissions made across the

bar, learned counsel for the petitioner, under instructions, seeks

permission to withdraw the present petition reserving liberty to

approach the Government/appropriate authority venting out the

grievances, subject matter of the present petition in accordance

with law.

We see no reason to disallow such prayer.

As such, petition is permitted to be withdrawn

reserving liberty as prayed for.

We clarify that it shall be open for the authorities

concerned to take a decision in accordance with law. We have

not expressed any opinion on the merits of the case and all

issues are left open.

Petition stands dismissed as withdrawn with the Patna High Court CWJC No.981 of 2021 dt.27-09-2021

liberty aforesaid.

Interlocutory application(s), if any, shall stand

disposed of.

Learned counsel for the respondents undertakes to

communicate the order to the appropriate authority through

electronic mode.

                                                 (Sanjay Karol, CJ)


                                                     ( S. Kumar, J)
Sanjay/Ashwini/
AFR/NAFR                NAFR
CAV DATE                NA
Uploading Date          29.09.2019
Transmission Date       NA