The State Of Bihar vs Tej Narain Yadav
2023 Latest Caselaw 142 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                         Letters Patent Appeal No.780 of 2019
                                          In
                    Civil Writ Jurisdiction Case No.19473 of 2012
     ======================================================

1. The State of Bihar.

2. The Commissioner, Human Resources Department, Govt. of Bihar, Patna.

3. Director, Higher Education, Govt. of Bihar, Patna.

... ... Appellant/s Versus

1. Tej Narain Yadav S/o Late Baldeo Narain Yadav, Campus Azam Nagar, P.S.-

Mithila University, Distt.- Darbhanga.

2. Ashok Kumar Gupta, S/o Shri Anand Prasad Gupta, of Dumari, R.S. Kund of L.N. Mithila University, Campus, P.S. L.N. Mithila University, Distt.- Darbhanga.

3. Mekh Bahadur Gurung S/o Bishnu Bahadur Gurung of L.N. Mithila University, Campus, P.S. L.N. Mithila University, Distt.- Darbhanga.

4. The Vice-Chancellor Lalit Narayan Mithila University, Kameshwar Nagar, Darbhanga.

5. The Registrar Lalit Narayan Mithila University, Kameshwar Nagar, Darbhanga.

6. The Deputy Registrar, L.N. Mithila University, P.S.- University Police Station, Distt. Darbhanga.

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

For the Appellant/s : Mr. Ranjan Kumar, AC to GA 12 For the LNMU : Mr. Shailesh Kumar, Advocate For Respondents : Ms. Priyanka Singh, Advocate ====================================================== CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI and HONOURABLE MR. JUSTICE ARUN KUMAR JHA ORAL JUDGMENT (Per: HONOURABLE MR. JUSTICE P. B. BAJANTHRI)

Date : 10-01-2023 Re: I.A. No. 2 of 2019

Heard I.A. No. 2 of 2019 for condonation of delay of

148 days in filing the present L.P.A.

Patna High Court L.P.A No.780 of 2019 dt.10-01-2023

2. For the reasons stated in the application and affidavit,

delay of 148 days in filing L.P.A. stands condoned. I.A. No. 2 of

2019 stands allowed.

3. With the consent of learned counsels for the

respective parties, main matter is taken up for final disposal.

4. Perusal of the order of the learned Single Judge, both

the respective counsels who have appeared before the learned

Single Judge have given consent for disposal of the C.W.J.C. No.

2836 of 2012 and connected matters on 03.01.2019. Now in the

L.P.A., learned State counsel is trying to distinguish with the

factual aspect of the petitioners' matter and to that of cited decision

by the learned Single Judge. In such an event, State has a remedy

of filing Review Application instead of L.P.A.

5. Accordingly, the present L.P.A. stands dismissed

reserving liberty to the State to file Review Petition before the

learned Single Judge, in accordance with law.

(P. B. Bajanthri, J)

( Arun Kumar Jha, J)

GAURAV S./-

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