Surendra Kumar Singh vs Magadh University, Bodhgaya
2022 Latest Caselaw 516 Patna

Citation : 2022 Latest Caselaw 516 Patna
Judgement Date : 20 January, 2022

Patna High Court

Surendra Kumar Singh vs Magadh University, Bodhgaya on 20 January, 2022

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                 Civil Writ Jurisdiction Case No.15902 of 2021
     ======================================================

Surendra Kumar Singh, Son of Late Ram, Avatar Singh, resident of

Village/Mohalla - Katari, Bajranbali More, P.S.- Chandauti, District- Gaya,

Bihar.

... ... Petitioner/s Versus

1. Magadh University, Bodhgaya Gaya through its Vice Chancellor.

2. The Vice Chancellor, Magadh University, Bodhgaya, Gaya.

3. The Registrar, Magadh University, Bodhgaya, Gaya.

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

For the Petitioner/s : Mr.Avinash Kumar Singh, Advocate

For the Respondent/s : Mr. Ritesh Kumar, Advocate

======================================================

CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR

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 : 20-01-2022

The petitioner has prayed for the following relief/s :- Patna High Court CWJC No.15902 of 2021 dt.20-01-2022

After the matter was heard for some time, learned

counsel for the petitioner, under instructions, states that though

petitioner's representation is pending but he will file a fresh

representation inviting attention of the authorities of the issues

subject matter of the present lis and he shall be content if a

direction is issued to the authority concerned to consider and

decide the representation which the petitioner shall be filing

afresh within a period of four weeks from today. Patna High Court CWJC No.15902 of 2021 dt.20-01-2022

Learned counsel for the respondents states that if

such a representation is filed by the petitioner, the authority

concerned shall consider and dispose it of expeditiously and

preferably within a period of three months from the date of its

filing along with a copy of this order.

Statement accepted and taken on record.

As such, petition stands disposed of in the

following terms:-

(a) Petitioner shall approach the authority

concerned within a period of four weeks from today by filing a

representation for redressal of the grievance(s);

(b) The said authority shall consider and dispose it

of expeditiously by a reasoned and speaking order preferably

within a period of three months from the date of its filing along

with a copy of this order;

representation, principles of natural justice shall be followed

and due opportunity of hearing afforded to the parties;

(d) Equally, liberty is reserved to the petitioner to

take recourse to such alternative remedies as are otherwise

available in accordance with law;

(e) We are hopeful that as and when petitioner takes Patna High Court CWJC No.15902 of 2021 dt.20-01-2022

recourse to such remedies, as are otherwise available in law,

before the appropriate forum, the same shall be dealt with, in

accordance with law and with reasonable dispatch;

(f) Liberty reserved to the petitioner to approach

the appropriate forum, if the need so arises subsequently on the

same and subsequent cause of action;

(g) We have not expressed any opinion on merits.

All issues are left open;

(h) The proceedings, during the time of current

Pandemic- Covid-19 shall be conducted through digital mode,

unless the parties otherwise mutually agree to meet in person

i.e. physical mode;