Tathagat Avatar Tulsi vs The Union Of India
2022 Latest Caselaw 4159 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.24840 of 2018
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Tathagat Avatar Tulsi Son of Shri Tulsi Narayan Prasad Resident of E- 408, Ganga Jamuna Palace, Asu Enclave, Ara Garden Road, P.S.- Rukanpura, District- Patna.

... ... Petitioner/s Versus

1. The Union Of India

2. Hon'ble Dr. Murli Manohar Joshi Sir, Former Hon'ble Minister of Science and Technology, Union of India, 6, Raisina Road, New Delhi- 110001.

3. Hon'ble Minister Sir of Human Resources Development in capacity of Hon'ble Chairman Sir, IIT Council, Shastri Bhawan, New Delhi- 110001.

4. Hon'ble Patna Civil Court, Behind Bankipur Post Office Sai Gram, Kunwar Singh Road, Patna, Bihar- 800004.

5. Prof. V.S. Ramamurthy, Former Secretary, Department of Science and Technology, Technology Bhavan, New Mehrauli Road, New Delhi- 110016.

6. Indian Institute of Technology Bombay, Powai, Mumbai- 400076.

7. Indian Institute of Technology Delhi, Hauz Khas, New Delhi- 110016.

8. Indian Institute of Technology Patna, Bihta, Patna- 801106, Bihar.

9. The Press Trust of India Limited, PTI Building, 4, Parliament Street, New Delhi- 110001.

10. The Times of India, Patna Office, Next to Vishal Mega Mart, Fraser Road Area, Patna, Bihar- 800001.

11. Hindustan Newspaper, Patna Office, Budh Marg, Patna- 800001, Bihar.

12. The Indian Express Ltd., Express Towers, Second Floor, Nariman Point, Mumbai- 400021.

13. ABP News Office, A-37, Sector 60, Noida- 201307.

14. Hon'ble Mr. Rajdeep Sardesai Sir, The India Today Group, 'Mediaplex', FC-

8, Sector- 16 A, Film City, Noida- 201301.

15. Hon'ble Ms. Mimansa Madam, Zee News Office, Essel Studio, FC-19, Sector 16-A, Noida- 201301.

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

     For the Petitioner/s   :      None
     For the Respondent/s   :      Mr.Dr. K.N. Singh ASG

====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE) Patna High Court CWJC No.24840 of 2018 dt.01-08-2022

Date : 01-08-2022 Petitioner has prayed for the following relief(s):-

"(i) For kindly holding that the Article 14 (Right to equality ) and sections 74.1 (or 21.1) and 24.2 (or19.2) of the Juvenile Justice Act, 2015 (or 2000) imply that the children have an absolute right of reputation irrespective of Article 19 (Right to freedom of expression), and hence the petitioner's fundamental rights were violated by his defamation by the Union of India in 2001 due to which he developed humidophobia (fear of humid weather) so he deserves a joint faculty position among IIT Bombay, IIT Delhi, and IIT Patna as a remedial difficulties for him to serve at IIT Bombay."

Despite repeated calls, none has entered appearance

on behalf of the petitioner.

Learned counsel for the respondents is present.

This petition is dismissed for default.

Liberty is reserved to the petitioner to either revive

the instant petition or to take recourse to such remedies as are

otherwise available, in accordance with law.

(Sanjay Karol, CJ)

( S. Kumar, J) ranjan/-

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