Akhil Bhartiya Vidyarthi ... vs The Office Of The Chancellor Of The ...
2022 Latest Caselaw 191 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                       Civil Writ Jurisdiction Case No.19606 of 2021
     ======================================================

1. Akhil Bhartiya Vidyarthi Parishad Gaya (Bihar) Office- East Ramsagar Talab Road, P.S.- Vishnu Pad, District- Gaya through its Member Suraj Singh

2. Suraj Singh Son of Shri Lalan Singh Resident of Police Line Road, Gewal Bigha Bada, P.S.- Rampur, District- Gaya (Bihar).

... ... Petitioner/s Versus

1. The Office of the Chancellor of the Universities, Bihar Patna.

2. The Magadh University, Bodh Gaya Through its Registrar

3. The Vice Chancellor, Magadh University, Bodh Gaya, Gaya (Bihar).

4. The Registrar, Magadh University, Bodh Gaya (Gaya).

5. The Examination Controller, Magadh University, Bodh Gaya (Gaya)

6. The Finance Officer, Magadh University, Bodh Gaya (Gaya).

7. The Finance Advisor, Magadh University, Bodh Gaya (Gaya)

8. The Cabinet Vigilance Department, Government of Bihar, Patna.

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

For the Petitioner/s : Mr.Nawal Kishor Singh, Advocate For the Respondent/s : Mr.Rajendra Kumar Giri, Advocate ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 06-01-2022

Heard learned counsel for the parties. Patna High Court CWJC No.19606 of 2021 dt.06-01-2022

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

"

"

From the affidavit filed on behalf of the

respondents, it is evidently clear that action against the

erring officers/officials stands initiated and First

Information Report stands registered by the Special

Vigilance Unit as Police Station Case No. 02 of 2021

dated 16.11.2021 for the offences under Sections

120(B)/420 of the Indian Penal Code as also the

provisions of the Prevention of Corruption Act, 1988.

In this view of the matter, we put the matter to Patna High Court CWJC No.19606 of 2021 dt.06-01-2022

rest.

Interlocutory Application(s), if any, stands

disposed of.

(Sanjay Karol, CJ)

(S. Kumar, J) PKP/Amrendra

AFR/NAFR CAV DATE Uploading Date 08.01.2022 Transmission Date