Krishna Kant Sharma vs The State Of Bihar
2023 Latest Caselaw 5960 Patna

Patna High Court

Krishna Kant Sharma vs The State Of Bihar on 11 December, 2023

Author: Harish Kumar

Bench: Harish Kumar

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.23250 of 2019
     ======================================================
     Krishna Kant Sharma Son of Late Shivji Sharma Resident of Mohalla-
     Ganipur, P.O. Kazi Mohamdpur, District-Muzaffarpur, the retired Lecturer,
     University Departemnt of Geography, B.R.A. Bihar University, Muzaffarpur.

                                                               ... ... Petitioner/s
                                       Versus
1.   The State of Bihar through the Chief Secretary, Government of Bihar, Patna.
2.   The Principal Secretary, Education Department, Government of Bihar,
     Patna.
3.   The Director, Higher Education, Education Department, Government of
     Bihar, Patna.
4.   Baba Saheb Bhim Rao Ambedkar Bihar University, Muzaffarpur Through
     the Registrar.
5.   The Vice Chancellor, Baba Saheb Bhim Rao Ambedkar Bihar University,
     Muzaffarpur.
6.   The Registrar, Baba Saheb Bhim Rao Ambedkar Bihar University,
     Muzaffarpur.
7.   The Finance Officer, Baba Saheb Bhim Rao Ambedkar Bihar University,
     Muzaffarpur.

                                               ... ... Respondent/s
     ======================================================
     Appearance :
     For the Petitioner/s   :      Mr. Vijay Kumar Singh, Advocate
     For the Respondent/s   :      Mr. Amit Bhaskhar, Advocate
     For the University     :      Mr. Satyendra Narayan Singh, Advocate
     ======================================================
     CORAM: HONOURABLE MR. JUSTICE HARISH KUMAR
     ORAL JUDGMENT

Date : 11-12-2023 Heard Mr. Vijay Kumar Singh, learned counsel

appearing on behalf of the petitioner, Mr. Amit Bhaskhar,

learned counsel for the State and Mr. Satyendra Narayan Singh,

learned counsel for the B.R.A. Bihar University.

2. Mr. Singh, learned counsel for the petitioner fairly

submitted across the Board that during the pendency of the writ

petition, the entire admissible amount has been paid to the Patna High Court CWJC No.23250 of 2019 dt.11-12-2023

petitioner, however, till date, the revised PPO has not been

issued by the University.

3. Considering the submissions made on behalf of the

writ petitioner, the present writ petition stands disposed of with

a direction to the Registrar, B.R.A. Bihar University to ensure

the issuance of revised PPO, if not issued, preferably within a

period of four weeks from the date of receipt/production of a

copy of this order.

(Harish Kumar, J) shivank/-

AFR/NAFR                NAFR
CAV DATE                NA
Uploading Date          12.12.2023.
Transmission Date       NA