Bijay Kumar Sharma vs The Vice Chancellor, Kameshwar ...
2023 Latest Caselaw 755 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.17072 of 2017
     ======================================================

Bijay Kumar Sharma S/o Late Bishwambhar Kumar Sharma alias Late Mahanth Bishwambhar Kumar Das, resident of Maniari Bhawan, M.P. Sinha Road, P.S. Kadam Kuan, City Patna, District- Patna.

... ... Petitioner/s Versus

1. The Vice Chancellor, Kameshwar Singh Darbhanga Sanskrit University, Darbhanga.

2. The Registrar, Kameshwar Singh Darbhanga Sanskrit University, Darbhanga.

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

For the Petitioner/s : Mr. Ashok Kumar, Advocate For the Respondent/s : Mr. Awadhesh Prasad Sinha, Advocate Mr. Deepak Kumar, Advocate ====================================================== CORAM: HONOURABLE MR. JUSTICE SANJEEV PRAKASH SHARMA ORAL JUDGMENT Date : 13-02-2023

Heard the parties.

2. The petitioner has filed this writ petition praying to

declare him as a donor member of the Governing Body of

Darshan Sanskrit Up-Shastri College, Village and Post Mahanth

Maniari, District -Muzaffarpur and direct to dissolve the

notification dated 13.10.2017 (Annexure-6), whereby the

Governing Body was constituted.

3. Learned counsel for the petitioner submits that

during the pendency of this writ petition, respondents had

allowed the petitioner to deposit a sum of Rs. 25,000/- (Twenty Patna High Court CWJC No.17072 of 2017 dt.13-02-2023

Five Thousand) as donation, but the Syndicate has rejected the

proposal to accept the petitioner as a Donar and the amount has

been directed to be returned to the petitioner.

4. Learned counsel for the petitioner further states that

the petitioner is a highly educated person and his father

remained Chairman and the Secretary of the Governing Body of

the College from 1962 to 2002. He has also donated 21.5

decimals of land to the College in the year 2003 and he should,

therefore, be allowed to remain as donar.

5. The petitioner has not challenged the decision of

the Syndicate before this Court, therefore no order can be

passed to direct the petitioner to be appointed as a doner.

6. Accordingly, the present writ petition is dismissed.

(Sanjeev Prakash Sharma, J) Amrendra/-

Item no. 17

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Uploading Date           16.02.2023
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