Citation : 2022 Latest Caselaw 3267 Patna
Judgement Date : 24 June, 2022
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.4792 of 2022
======================================================
Rohit Kumar S/o Santosh Kumar Suman R/o Dhabahi, PS- Laukahi, District- Madhubani, Bihar- 847108.
... ... Petitioner/s Versus
1. The Hon'ble Chancellor, the Universities of Bihar Raj Bhawan, Patna, Bihar.
2. The Principal Secretary to Hon'ble Chancellor, Universities of Bihar, Raj Bhawan, Patna.
3. The Additional Secretary to the Hon'ble Chancellor, Universities of Bihar, Raj Bhawan, Patna.
4. The State of Bihar through the Principal Secretary, Department of Education, Government of Bihar.
5. The Principal Secretary, Department of Education, Government of Bihar.
6. The Vice Chancellor, Lalit Narayan Mithila University, Darbhanga.
7. The Vice Chancellor, Magadh University, Bodh Gaya.
8. The Vice Chancellor, Patliputra University, Patna.
9. The Vice Chancellor, Purnea University, Purnea.
10. The Vice Chancellor, Nalanda Open University, Patna.
11. The Vice Chancellor, K.S.D. Sanskrit University, Darbhanga.
12. Dr. Mustaque Ahmad, presently posted as Registrar, Lalit Narayan Mithila University, Darbhanga.
13. Dr. Vijay Kumar, Presently posted as Registrar, Magadh University, Bodh Gaya.
14. Dr. Jitendra Kumar, Presently posted as Registrar, Patliputra University, Patna.
15. Dr. Ravindra Nath Ojha, presently posted as Registrar, Purnea University, Purnea.
16. Dr. Pushpendra Kumar Verma, Presently posted as Registrar, Nalanda Open University, Patna.
17. Dr. Shiva Ranjan Chaturvedi, Presently posted as Registrar, K.S.D. Sanskrit University, Darbhanga.
18. Lalit Narayan Mithila University, Darbhanga through its Registrar.
19. The Registrar, Lalit Narayan Mithila University, Darbhanga.
20. Magadh University, Bodh Gaya, through its Registrar.
21. The Registrar, Magadh University, Bodh Gaya.
22. Patliputra University, Patna, through its Registrar.
23. The Registrar, Patliputra University, Patna.
24. Purnea University, Purnea, through its Registrar. Patna High Court CWJC No.4792 of 2022 dt.24-06-2022
25. The Registrar, Purnea University, Purnea.
26. Nalanda Open University, Patna through its Registrar.
27. The Registrar, Nalanda Open University, Patna.
28. K.S.D. Sanskrit University, Darbhanga through its Registrar.
29. The Registrar, K.S.D. Sanskrit University, Darbhanga.
... ... Respondent/s ====================================================== Appearance :
For the Petitioner/s : Mr. Sanjeev Kumar Mishra, Advocate Mrs. Manini Jaiswal, Advocate Mr. Abhishek Mishra, Advocate Ms. Ankita Kumari, Advocate For the Respondent/s : Mrs. Shilpa Singh, GA-12 Dr. Anand Kumar, Advocate Mr. Arabind Nath Pandey, Advocate Mr. Md. Nadim Seraj, 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 : 24-06-2022
Heard learned counsel for the parties.
Petitioner has prayed for the following relief(s):- Patna High Court CWJC No.4792 of 2022 dt.24-06-2022
Shri Rajendra Kumar Giri, learned counsel, who appears
on behalf of the Hon'ble Chancellor, states that in terms of and
pursuant to the directions issued by this Court in CWJC No. 2078
of 2021, titled as Rohit Kumar Vs. The Hon'ble Chancellor, the
Universities of Bihar, Raj Bhawan, Patna, Bihar & Ors. (Annexure-
Shri Sanjeev Kumar Mishra, learned counsel for the
petitioner states that he is not aware of the said order.
Order passed by the Hon'ble Chancellor is taken on
record.
Let copy of the same be supplied to learned counsel for
the petitioner.
Patna High Court CWJC No.4792 of 2022 dt.24-06-2022
The petition stands disposed of in the aforesaid terms
reserving liberty to the petitioner to challenge the order in
accordance with law, if so required and desired.
Interlocutory Application(s), if any, shall stand disposed
of.
(Sanjay Karol, CJ)
(S. Kumar, J) Amrendra/PKP AFR/NAFR CAV DATE Uploading Date 29.06.2022 Transmission Date
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