Bindeshwar Singh College vs The State Of Bihar Through The ...
2023 Latest Caselaw 366 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.9683 of 2021
     ======================================================

Bindeshwar Singh College, Danapur Main Road, Danapur, Patna through its Principal Dr. Pravin Kumar, Gender Male, Age About 60 Years, Resident of Flat No. NC-2, Omkar Apartment, Sheikhpura, P.S. Rukanpura, District- Patna - 800014.

... ... Petitioner/s Versus

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

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

3. Patliputra University through its Vice Chancellor, Patna.

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

For the Petitioner/s : Mr. Om Prakash Kumar, Advocate Mr. Siddhartha Prasad, Advocate Mr. Kaustubh, Advocate Ms. Smriti Singh, Amicus Curiae For the Respondent/s : Mr. P.K. Shahi, AG Mr. Anjani Kumar, AAG-4 Mrs. Shilpa Singh, GA-12 Mr. Apurva Kumar, A.C. to GA-12 Dr. Anand Kumar, Advocate Mr. Rana Vikram Singh, Advocate ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE PARTHA SARTHY ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 24-01-2023

Heard learned counsel for the parties.

Petitioner has prayed for the following relief(s):-

                                 "(a)         To          issue           appropriate
                       writ(s)/direction(s)/order(s)        commanding            the

respondents to allocate funds for construction of lavatories/toilets in college campus especially for the girl students and for installation of vending machines Patna High Court CWJC No.9683 of 2021 dt.24-01-2023

for sanitary napkins in the premises of petitioner college.

(b) The petitioner further prays for any other relief(s) that the petitioner is entitled to in the facts and circumstances of the case."

In view of the intervening developments and the

subsequent action taken by the State, as is so stated, the

present petition has become infructuous, as such, disposed

of reserving liberty to the petitioner to highlight the

surviving issues, if any, with the competent authority.

We clarify that the larger issue of having the

requisite infrastructure in all higher educational institutions

i.e. colleges and universities etc. is being separately dealt

with in CWJC No. 6941 of 2018, titled as In the matter of

news report dated 10.04.2018 published in Hindi News

Daily Hindustan Patna Live Vs. The State of Bihar and

Ors.

As such, we permit the instant petitioner as also

the learned Amicus Curiae to continue to assist on this issue

in the said petition.

The instant petition stands disposed of in the

aforesaid terms.

Patna High Court CWJC No.9683 of 2021 dt.24-01-2023

Interlocutory Application(s), if any, shall stand

disposed of.

(Sanjay Karol, CJ)

(Partha Sarthy, J) Amrendra/PKP AFR/NAFR CAV DATE Uploading Date 25.01.2023 Transmission Date