Nitish Kumar vs Patna University Through Its ...
2022 Latest Caselaw 5462 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                 Civil Writ Jurisdiction Case No.17760 of 2022
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Nitish Kumar S/o Nawal Kishor, R/O - JKS/D 58 Old Jakkanpur Near Ramlakhan Mahto Flat, Patna G.P.O, Patna, Bihar - 800001.

... ... Petitioner/s

Versus

1. Patna University through its Registrar Ashok Rajpath, near Patna College, Patna University Campus, Patna, Bihar - 800005.

2. The Vice-Chancellor, Patna University, Ashok Rajpath, near Patna College, Patna University Campus, Patna, Bihar - 800005.

3. The Chief Election Officer, Patna University Students Union 2022-2023, Patna University Ashok Rajpath, near Patna College, Patna University Campus, Patna, Bihar - 800005.

4. Dean Students Welfare, Patna University, Ashok Rajpath, near Patna College, Patna University Campus, Patna, Bihar - 800005.

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

For the Petitioner/s : Mr.Anupam Prabhat Shrivastava, Advocate For the Respondent/s : Mr.Rajendra Kumar Giri, Advocate ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE PARTHA SARTHY ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

(The proceedings of the Court are being conducted by Hon'ble the Chief Justice/Hon'ble Judges through Video Conferencing from their residential offices/residences. Also the Advocates and the Staffs joined the proceedings through Video Conferencing from their residences/offices.)

Date : 23-12-2022

Petitioner has prayed for the following relief(s):

"I. For the issuance of an appropriate writ of Mandamus or any other appropriate Patna High Court CWJC No.17760 of 2022 dt.23-12-2022

writ(s) or order(s) or direction(s) commanding the Respondents to immediately revoke the notification and the Schedule published by the Dean Students' Welfare for conducting the Patna University Students' Union Election 2022-23.

II. For the issuance of an appropriate writ of Mandamus or any other appropriate writ(s) or order(s) or direction(s) commanding the Respondents to immediately postpone the scheduled Patna University Students' Union Election 2022-23 and to conduct the same election, as per Rule 13 (b) of the Statute for Students' Union framed by the Patna University, Patna under Section 44(2) of the Patna University Act, 1976, after the admission process for this academic session in respect of all programmes are completed..

III. For the issuance of an appropriate writ of Mandamus or any other appropriate writ(s) or order(s) or direction(s) commanding the Respondents to immediately revise. and reissue the notification and the schedule of the Patna University Students' Union Election 2022-

IV. For the issuance of an appropriate writ of Mandamus or any other appropriate writ(s) or order(s) or direction(s) commanding the Respondents to immediately revise and republish the electoral roll of the students by including those students who have been excluded from the electoral list and who are eligible to cast their vote in Patna University Patna High Court CWJC No.17760 of 2022 dt.23-12-2022

Students' Union Election 2022-23.

V. For the issuance of an appropriate writ of Mandamus or any other appropriate writ(s) or order(s) or direction(s) commanding the Respondents to immediately provide a fair chance to the students, who are yet to get admission in the university after appearing and passing the Patna University Admission Entrance Exam 2022 in respect of various courses, for the purpose of their candidature in election and for the purpose of casting vote in the Patna University Students' Union Election 2022-23 by including them in the electoral list.

VI. For the issuance of an appropriate writ of Mandamus or any other appropriate writ(s) or order(s) or direction(s) commanding the Respondents to immediately comply with the Lyngdo Committee Recommendations and the Statute for Students' Union framed by the Patna University, Patna under Section 44(2) of the Patna University Act, 1976. And / Or VII. Pass such other order or orders as your lordships may deem fit and proper."

Learned counsel for the petitioner, under instructions,

states that, in view of the intervening developments, the petition

may be permitted to be withdrawn.

Prayer allowed.

Petition is disposed of as withdrawn. Patna High Court CWJC No.17760 of 2022 dt.23-12-2022

Interlocutory application(s), if any, shall also stand

disposed of.

(Sanjay Karol, CJ)

( Partha Sarthy, J)

K.C.Jha/DKS AFR/NAFR CAV DATE Uploading Date 26.12.2022 Transmission Date