Dr. Rabindra Nath Thakur vs The State Of Bihar Through Shri R. ...
2023 Latest Caselaw 3858 Patna

     IN THE HIGH COURT OF JUDICATURE AT PATNA
             Miscellaneous Jurisdiction Case No.86 of 2017
                                    In
              Civil Writ Jurisdiction Case No.13446 of 2014
======================================================

Dr. Rabindra Nath Thakur, S/o Late (Pt.) Shree Kant Thakur, R/o Bawanbigha, Main Road, opposite Shiv Mandir, Kanhauli, P.P.-Ramna, P.S. Mithanpur, District-Muzaffarpur.

... ... Petitioner/s Versus

1. The State of Bihar through Shri R. K. Mahajan, Principal Secretary, Education Department, Bihar, Patna.

2. Dr. Pandit Palande, Vice Chancellor, B.R. Ambedkar Bihar University, Muzaffarpur.

3. Dr. Ratnesh Mishra, Registrar, B.R. Ambedkar Bihar University, Muzaffarpur.

... ... Opposite Party/s ====================================================== Appearance :

For the Petitioner/s : Mr. Abhinav Srivastava, Adv.

Mr. Pushkar Bharadwaj, Adv.

For the University : Mr. Zaki Haider, Adv. For the State : Mr. Prabhat Ranjan Singh, AC to AAG-13 ====================================================== CORAM: HONOURABLE MR. JUSTICE HARISH KUMAR ORAL JUDGMENT Date : 18-08-2023

Heard Mr. Pushkar Bharadwaj, learned counsel for the

petitioner, Mr. Zaki Haider, learned counsel for the Babasaheb

Bhimrao Ambedkar, University and Mr. Prabhat Ranjan Singh,

learned AC to AAG-13.

2. At the outset, learned counsel for the University

submits that in deference to the order of this Court dated

10.05.2016 passed in C.W.J.C. No. 13446 of 2014, the

representation of the petitioner was duly considered by the

Registrar of the University and a reasoned and speaking order

has been passed way back on 28.08.2019 itself. The same is Patna High Court MJC No.86 of 2017 dt.18-08-2023

brought on record as Annexure-D to the show-cause filed on

behalf of the O.P. No.3.

3. The aforesaid contention has not been refuted by

the learned counsel for the petitioner.

4. In view thereof, prima facie, it appears that the

order of this Court dated 10.05.2016 has already been complied

with.

5. Accordingly, the present contempt application

stands disposed of.

(Harish Kumar, J) rohit/-

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Uploading Date          18-08-2023
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