Monday, 18, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Shashi Sharma vs The State Of Bihar
2023 Latest Caselaw 3678 Patna

Citation : 2023 Latest Caselaw 3678 Patna
Judgement Date : 10 August, 2023

Patna High Court
Shashi Sharma vs The State Of Bihar on 10 August, 2023
          IN THE HIGH COURT OF JUDICATURE AT PATNA
                     Civil Writ Jurisdiction Case No.12176 of 2022
     ======================================================

Shashi Sharma Wife of Ram Jatan Sinha Resident of House No.-3, Road No. 2, 2/3 Vivekanand Park, Near International School, Patliputra Colony, Patliputra, Patna, P.S.-Patliputra, District-Patna, Bihar-800013.

... ... Petitioner/s Versus

1. The State of Bihar

2. The State of Bihar through the Principal Secretary, Education Department, Government of Bihar, Patna.

3. The Director, Higher Education, Government of Bihar.

4. The Vice Chancellor, Patna University, Patna, Ashok Rajpath, Near Patna College, Bihar 800005.

5. The Registrar, Patna University, Patna, Ashok Rajpath, Near Patna College, Bihar 800005.

6. The Finance Officer (F.O.), Patna University, Patna, Ashok Rajpath, Near Patna College, Bihar 800005.

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

For the Petitioner/s : Mr.Pranav Kumar, Advocate. For the State : Mr.Jitendra Kr. Roy 1, SC-13. For the Patna University: Mr. Nadim Seraj, Advocate.

Mr. Shahbaj Alam, Advocate.

====================================================== CORAM: HONOURABLE MR. JUSTICE PURNENDU SINGH ORAL JUDGMENT Date : 10-08-2023 Heard Mr. Pranav Kumar, learned counsel

appearing on behalf of the petitioner; Mr. Jitendra Kumar Roy,

learned SC-13 for the State and Mr. Nadim Seraj, learned

counsel along with Mr. Shahbaj Alam, learned counsel for the

Patna University.

2. Learned counsel appearing on behalf of the

petitioner submits that the difference amount on account of

promotion as professor has been credited into the account of the Patna High Court CWJC No.12176 of 2022 dt.10-08-2023

petitioner subject to outcome of the appeal filed under Section 9

of the Universities Act before the Hon'ble Chancellor of the

University.

3. The writ petition, accordingly, stands disposed

of.

(Purnendu Singh, J)

mantreshwar/-

AFR/NAFR                N.A.F.R.
CAV DATE                N.A.
Uploading Date          16.08.2023
Transmission Date       N.A.
 

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 

LatestLaws Partner Event : IJJ

 
 
Latestlaws Newsletter