Patna High Court
Dr. Pawan Kumar Mishra vs The State Of Bihar on 8 May, 2023
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.1484 of 2023
======================================================
Bighnesh Jha Son of Late Ramesh Jha, Resident of Village- Gangauli, P.S.-
Pandaul, District- Madhubani.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Higher Education
Department, Government of Bihar, Patna.
2. The Kameshwar Singh Darbhanga Sanskrit University through its Registrar,
Kameshwar Nagar, Darbhanga.
3. The Vice Chancellor, Kameshwar Singh Darbhanga Sanskrit University,
Kameshwar Nagar, Darbhanga.
4. The Registrar, Kameshwar Singh Darbhanga Sanskrit University,
Kameshwar Nagar, Darbhanga (hereinafter referred as (K.S.D.S.U.).
5. The Finance Officer, Kameshwar Singh Darbhanga Sanskrit University,
Kameshwar Nagar, Darbhanga.
6. The Governing Body of Sri Ram Prakash Sanskrit Mahavidyalaya, Patepur,
District- Vaishali.
7. The Principal, Sri Ram Prakash Sanskrit Mahavidyalaya, Patepur, District-
Vaishali.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 14376 of 2022
======================================================
Sajjan Mishra Son of Late Rajkeshwar Mishra, Resident of Village-
Kothwara, P.S.- Dhovi, District- Gaya.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Higher Education
Department, Government of Bihar, Patna.
2. The Kameshwar Singh Darbhanga Sanskrit University through it's Registrar,
Kameshwar Nagar, Darbhanga.
3. The Vice Chancellor, The Kameshwar Singh Darbhanga Sanskrit University,
Kameshwar Nagar, Darbhanga.
4. The Registrar, The Kameshwar Singh Darbhanga Sanskrit University,
Kameshwar Nagar, Darbhanga (hereinafter referred as K.S.D.S.U).
5. The Finance Officer, The Kameshwar Singh Darbhanga Sanskrit University,
Kameshwar Nagar, Darbhanga.
6. The Governing Body of Sanskrit Upshashtri Mahavidyalaya, Hardawan,
Gaya.
7. The Principal, Sanskrit Upshashtri Mahavidyalaya, Hardawan, Gaya.
Patna High Court CWJC No.1484 of 2023 dt.08-05-2023
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 14380 of 2022
======================================================
Mahendra Pathak Son of Late Shyam Lal Pathak, Resident of Village - Marut,
P.S.- Dhovi, District- Gaya.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Higher Education
Department, Government of Bihar, Patna.
2. The Kameshwar Singh Darbhanga Sanskrit University through its Registrar,
Kameshwar Nagar, Darbhanga.
3. The Vice Chancellor, Kameshwar Singh Darbhanga Sanskrit University,
Kameshwar Nagar, Darbhanga.
4. The Registrar, Kameshwar Singh Darbhanga Sanskrit University,
Kameshwar Nagar, Darbhanga (hereinafter referred as K.S.D.S.U.)
5. The Finance Officer, Kameshwar Singh Darbhanga Sanskrit University,
Kameshwar Nagar, Darbhanga.
6. The Governing body of Sanskrit Up-Shashtri Mahavidyalaya, Hardawan,
Gaya.
7. The Principal, Sanskrit Up-Shashtri Mahavidyalaya, Hardawan, Gaya.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 14387 of 2022
======================================================
Ramesh Prasad Son of Late Matukdhari Prasad, At present residing at
Hanuman Nagar, East of Town Block, P.S.- Gaya, District- Gaya.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Higher Education
Department, Government of Bihar, Patna.
2. The Kameshwar Singh Darbhanga Sanskrit University through its Registrar,
Kameshwar Nagar, Darbhanga.
3. The Vice Chancellor, Kameshwar Singh Darbhanga Sanskrit University,
Kameshwar Nagar, Darbhanga.
4. The Registrar, Kameshwar Singh Darbhanga Sanskrit University,
Kameshwar Nagar, Darbhanga (hereinafter referred as K.S.D.S.U.).
5. The Finance Officer, Kameshwar Singh Darbhanga Sanskrit University,
Kameshwar Nagar, Darbhanga.
6. The Governing Body of Sanskrit Upshashtri Mahavidyalaya, Hardawan,
Gaya.
Patna High Court CWJC No.1484 of 2023 dt.08-05-2023
7. The Principal, Sanskrit Upshashtri Mahavidyalaya, Hardawan, Gaya.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 14532 of 2022
======================================================
Surya Dev Narayan Dubey Son of Late Ram Chandra Dubey, Resident of
Village- Mananpur, P.S.- Govindganj, District- East Champaran.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Higher Education
Department, Government of Bihar, Patna.
2. The Kameshwar Singh Darbhanga Sanskrit University, through its Registrar,
Kameshwar Nagar, Darbhanga.
3. The Vice Chancellor, Kameshwar Singh Darbhanga Sanskrit University,
Kameshwar Nagar, Darbhanga.
4. The Registrar, Kameshwar Singh Darbhanga Sanskrit University,
Kameshwar Nagar, Darbhanga. (hereinafter referred as K.S.D.S.U.)
5. The Finance Officer, Kameshwar Singh Darbhanga Sanskrit University,
Kameshwar Nagar, Darbhanga.
6. The Governing Body of Rishi Kulashram Sanskrit Mahavidyalaya,
Sangrampur, West Champaran.
7. The Principal, Rishi Kulashram Sanskrit Mahavidyalaya, Sangrampur, West
Champaran.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 14566 of 2022
======================================================
Jagdish Prasad Rai son Gaya Rai, Resident of G/5, Sitaram Palace, Kaliket
Nagar, P.S. Rupaspur, District Patna.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Higher Education
Department, Government of Bihar, Patna.
2. The Kameshwar Singh Darbhanga Sanskrit University through its Registrar,
Kameshwar Nagar, Darbhanga.
3. The Vice Chancellor, Kameshwar Singh Darbhanga Sanskrit University,
Kameshwar Nagar, Darbhanga.
4. The Registrar, Kameshwar Singh Darbhanga Sanskrit University,
Kameshwar Nagar, Darbhanga (hereinafter referred as K.S.D.S.U.).
5. The Finance Officer, Kameshwar Singh Darbhanga Sanskrit University
Kameshwar Nagar, Darbhanga.
Patna High Court CWJC No.1484 of 2023 dt.08-05-2023
6. The Governing Body of Dev Bharti Sanskrit Up-Shashtri Mahavidyalaya,
Devnagar, Uchchirama, Gaya.
7. The Principal, Dev Bharti Sanskrit Up-Shashtri Mahavidyalaya, Devnagar,
Uchchirama, Gaya.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 14570 of 2022
======================================================
Ram Kumar Thakur Son of Late Baiju Thakur, Resident of Village- Mahanth
Maniayri, P.S.- Maniyari, District- Muzaffarpur.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Higher Education
Department, Government of Bihar, Patna.
2. The Kameshwar Singh Darbhanga Sanskrit University, through its Registrar,
Kameshwar Nagar, Darbhanga.
3. The Vice Chancellor, Kameshwar Singh Darbhanga Sanskrit University,
Kameshwar Nagar, Darbhanga.
4. The Registrar, Kameshwar Singh Darbhanga Sanskrit University,
Kameshwar Nagar, Darbhanga (hereinafter referred as K.S.D.S.U.).
5. The Finance Officer, Kameshwar Singh Darbhanga Sanskrit University,
Kameshwar Nagar, Darbhanga.
6. The Governing body of Darshan Sanskrit Up-Shashtri Mahavidyalaya,
Maniyari, Muzaffarpur.
7. The Principal, Darshan Sanskrit Up-Shashrti Mahavidyalaya, Maniyari,
Muzaffarpur.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 14579 of 2022
======================================================
Ramanand Ray Son of Late Jayram Ray, Resident of Village - Dharha, P.S. -
Rosera, District - Samastipur, Pin - 848210.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Department of Higher
Education, Government of Bihar, Patna.
2. The Kameshwar Singh Darbhanga Sanskrit University through its Registrar,
Kameshwar Nagar, Darbhanga.
3. The Vice Chancellor, Kameshwar Singh Darbhanga Sanskrit University,
Kameshwar Nagar, Darbhanga.
4. The Registrar, Kameshwar Singh Darbhanga Sanskrit University
Patna High Court CWJC No.1484 of 2023 dt.08-05-2023
Kameshwar Nagar, Darbhanga.
5. The Finance Officer, Kameshwar Singh Darbhanga Sanskrit University,
Kameshwar Nagar, Darbhanga.
6. The Governing Body, Sanskrit College Rosera.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 14585 of 2022
======================================================
Umesh Chandra Mishra Son of Late Chitranjan Mishra, Resident of Village-
Batho, P.S.- Bahera, District- Darbhanga.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Higher Education
Department, Government of Bihar, Patna.
2. The Kameshwar Singh Darbhanga Sanskrit University through its Registrar,
Kameshwar Nagar, Darbhanga.
3. The Vice Chancellor, Kameshwar Singh Darbhanga Sanskrit University,
Kameshwar Nagar, Darbhanga.
4. The Registrar, Kameshwar Singh Darbhanga Sanskrit University,
Kameshwar Nagar, Darbhanga (hereinafter referred as K.S.D.S.U.).
5. The Finance Officer, Kameshwar Singh Darbhanga Sanskrit University,
Kameshwar Nagar, Darbhanga.
6. The Governing Body of Darshan Sanskrit Up- Shashtri Mahavidyalaya,
Maniyari, Muzaffarpur.
7. The Principal, Darshan Sanskrit Up- Shashtri Mahavidyalaya, Maniyari,
Muzaffarpur.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 14612 of 2022
======================================================
Harendra Choudhary Son Late Brahmdeo Choudhary, Resident of Village-
Chahuta, P.S.-Bisfi, District-Madhubani.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Higher Education
Department, Government of Bihar, Patna.
2. The Kameshwar Singh Darbhanga Sanskrit University through its Registrar,
Kameshwar Nagar, Darbhanga.
3. The Vice Chancellor, Kameshwar Singh Darbhanga Sanskrit University,
Kameshwar Nagar, Darbhanga.
Patna High Court CWJC No.1484 of 2023 dt.08-05-2023
4. The Registrar, Kameshwar Singh Darbhanga Sanskrit University,
Kameshwar Nagar, Darbhanga (hereinafter referred as K.S.D.S.U.).
5. The Finance Officer, Kameshwar Singh Darbhanga Sanskrit University,
Kameshwar Nagar, Darbhanga.
6. The Governing Body of Juthalal Sanskrit Mahavidyalaya, Majhauliya, West
Champaran.
7. The Principal, Juthalal Sanskrit Mahavidyalaya, Majhauliya, West
Champaran.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 14650 of 2022
======================================================
Kanhai Mishra Son of Late Hari Kant Mishra, Resident of Village- Haripur,
P.S.- Darbhanga Sadar, District- Darbhanga.
... ... Petitioner/s
Versus
1. The State of Bihar Through the Principal Secretary, Higher Education
Department, Government of Bihar, Patna.
2. The Kameshwar Singh Darbhanga Sanskrit University, Through its
Registrar, Kameshwar Nagar, Darbhanga.
3. The Vice Chancellor, Kameshwar Singh Darbhanga Sanskrit University,
Kameshwar Nagar, Darbhanga.
4. The Registrar, Kameshwar Singh Darbhanga Sanskrit University,
Kameshwar Nagar, Darbhanga. (hereinafter referred as K.S.D.S.U.).
5. The Finance Officer, Kameshwar Singh Darbhanga Sanskrit University,
Kameshwar Nagar, Darbhanga.
6. The Governing Body of Up-Shastri Sanskrit Mahavidyalaya, Pindaruch,
Darbhanga.
7. The Principal, Up-Shastri Sanskrit Mahavidyalaya, Pindaruch, Darbhanga.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 14698 of 2022
======================================================
Satya Narayan Roy Son Late Suraj Roy, Resident of Mohalla-Bhatiyari Sarai,
P.S.-Laheriasarai, District-Darbhanga.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Higher Education
Department, Government of Bihar, Patna.
2. The Kameshwar Singh Darbhanga Sanskrit University through its Registrar,
Kameshwar Nagar, Darbhanga.
Patna High Court CWJC No.1484 of 2023 dt.08-05-2023
3. The Vice Chancellor, Kameshwar Singh Darbhanga Sanskrit University,
Kameshwar Nagar, Darbhanga.
4. The Registrar, Kameshwar Singh Darbhanga Sanskrit University,
Kameshwar Nagar, Darbhanga (hereinafter referred as K.S.D.S.U.).
5. The Finance Officer, Kameshwar Singh Darbhanga Sanskrit University,
Kameshwar Nagar, Darbhanga.
6. The Governing Body of Up-Sashtri Sanskrit College, Pindaruch, Darbhanga.
7. The Principal, Up-Sashtri Sanskrit College, Pindaruch, Darbhanga.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 14852 of 2022
======================================================
Dr. Pawan Kumar Mishra son of Late Baidyanath Mishra, Resident of
Village- Bhuidhara, Police Station- Samastipur, District- Samastipur, Pin-
848101.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Department of Higher
Education, Government of Bihar, Patna.
2. The Kameshwar Singh Darbhanga Sanskrit University through its Registrar,
Kameshwar Nagar, Darbhanga.
3. The Vice Chancellor, Kameshwar Singh Darbhanga Sanskrit University
Kameshwar Nagar, Darbhanga.
4. The Registrar, Kameshwar Singh Darbhanga Sanskrit University
Kameshwar Nagar, Darbhanga.
5. The Finance Officer, Kameshwar Singh Darbhanga Sanskrit University
Kameshwar Nagar, Darbhanga.
6. The Governing Body, Sri Ram Prakash Sanskrit Mahavidyalay, Patepur,
Vaishali, District- Samastipur.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 14931 of 2022
======================================================
Ravindra Nath Tiwari son of Late Sampat Kumar Tiwari, Resident of Village-
Bhagawati Nagar, Bettiah, P.S.-Bettiah, District-West Champaran.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Higher Education
Department, Government of Bihar, Patna.
2. The Kameshwar Singh Darbhanga Sanskrit University through its Registrar,
Kameshwar Nagar, Darbhanga.
Patna High Court CWJC No.1484 of 2023 dt.08-05-2023
3. The Vice Chancellor, Kameshwar Singh Darbhanga Sanskrit University,
Kameshwar Nagar, Darbhanga.
4. The Registrar, Kameshwar Singh Darbhanga Sanskrit University,
Kameshwar Nagar, Darbhanga (hereinafter referred as K.S.D.S.U.).
5. The Finance Officer, Kameshwar Singh Darbhanga Sanskrit University,
Kameshwar Nagar, Darbhanga.
6. The Governding Body of Rishi Kulasharam Sanskrit Uchchatar Madhyamik
Vidyalaya, Sangrampur, East Champaran.
7. The Principal, Rishi Kulasharam Sanskrit Uchchatar Madhyamik Vidyalaya,
Sangrampur, East Champaran.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 14942 of 2022
======================================================
Mosmat Laxmi Devi Wife of Late Kamal Nayan Sharma, Resident of Village-
Sri Krishna Nagar Ahri, P.S.- Daudnagar, District- Aurangabad.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Higher Education
Department, Government of Bihar, Patna.
2. The Kameshwar Singh Darbhanga Sanskrit University through it's Registrar,
Kameshwar Nagar, Darbhanga.
3. The Vice Chancellor, Kameshwar Singh Darbhanga Sanskrit University,
Kameshwar Nagar, Darbhanga.
4. The Registrar, Kameshwar Singh Darbhanga Sanskrit University,
Kameshwar Nagar, Darbhanga (hereinafter referred as K.S.D.S.U.).
5. The Finance Officer, Kameshwar Singh Darbhanga Sanskrit University,
Kameshwar Nagar, Darbhanga.
6. The Governing Body of Deo Bharti Sanskrit Up Shastri Mahavidyalaya,
Deonagar, Uchchirma, District- Gaya.
7. The Principal, Deo Bharti Sanskrit Up Shastri Mahavidyalaya, Deonagar,
Uchchirma, District- Gaya.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 15048 of 2022
======================================================
Vijay Ram Son of Late Jugeshwar Ram, Resident of Village- Kasturipur, P.S.-
Khudwa, District- Aurangabad.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Higher Education
Patna High Court CWJC No.1484 of 2023 dt.08-05-2023
Department, Government of Bihar, Patna.
2. The Kameshwar Singh Darbhanga Sanskrit University, through its Registrar,
Kameshwar Nagar, Darbhanga.
3. The Vice Chancellor, Kameshwar Singh Darbhanga Sanskrit University,
Kameshwar Nagar, Darbhanga.
4. The Registrar, Kameshwar Singh Darbhanga Sanskrit University,
Kameshwar Nagar, Darbhanga (hereinafter referred as K.S.D.S.U.).
5. The Finance Officer, Kameshwar Singh Darbhanga Sanskrit University,
Kameshwar Nagar, Darbhanga.
6. The Governing Body of Deo Bharti Sanskrit Up Shastri Mahavidyalaya,
Deonagar, Uchchirma, District- Gaya.
7. The Principal, Deo Bharti Sanskrit Up Shastri Mahavidyalaya, Deonagar,
Uchchirma, District- Gaya.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 16455 of 2022
======================================================
Om Prakash Mishra Son of Late Raghubir Mishra, Resident of Village- Ijra,
P.S.- Sangrampur, District- Motihari, East Champaran.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Higher Education
Department, Government of Bihar, Patna.
2. The Kameshwar Singh Darbhanga Sanskrit University, through its Registrar,
Kameshwar Nagar, Darbhanga.
3. The Vice Chancellor, Kameshwar Singh Darbhanga Sanskrit University,
Kameshwar Nagar, Darbhanga.
4. The Registrar, Kameshwar Singh Darbhanga Sanskrit University,
Kameshwar Nagar, Darbhanga (hereinafter referred as K.S.D.S.U.).
5. The Finance Officer, Kameshwar Singh Darbhanga Sanskrit University,
Kameshwar Nagar, Darbhanga.
6. The Governing Body of Rishi Kulashram Sanskrit Mahavidyalaya,
Sangrampur, West Champaran.
7. The Principal, Rishi Kulashram Sanskrit Mahavidyalaya, Sangrampur, West
Champaran.
... ... Respondent/s
======================================================
Appearance :
(In Civil Writ Jurisdiction Case No. 1484 of 2023)
For the Petitioner/s : Mr.Kripa Nand Jha, Advocate
For the Respondent/s : Mr.Kameshwar Kumar ( GP 17 )
(In Civil Writ Jurisdiction Case No. 14376 of 2022)
For the Petitioner/s : Mr.Kripa Rash Jha, Advocate
Patna High Court CWJC No.1484 of 2023 dt.08-05-2023
For the Respondent/s : Mr.Subhash Kumar Mishra (SC 16)
Mr.Pramod Kumar Singh, AC to SC 16
(In Civil Writ Jurisdiction Case No. 14380 of 2022)
For the Petitioner/s : Mr.Kripa Nand Jha, Advocate
For the Respondent/s : Mr.Madhaw Pd. Yadaw (GP 23)
(In Civil Writ Jurisdiction Case No. 14387 of 2022)
For the Petitioner/s : Mr.Kripa Nand Jha, Advocate
For the Respondent/s : Mr.Jitendra Kumar Roy 1 ( SC 13 )
(In Civil Writ Jurisdiction Case No. 14532 of 2022)
For the Petitioner/s : Mr.Kripa Nand Jha, Advocate
For the Respondent/s : Mr.Kameshwar Kumar ( GP 17 )
(In Civil Writ Jurisdiction Case No. 14566 of 2022)
For the Petitioner/s : Mr.Kripa Nand Jha, Advocate
For the Respondent/s : Mr.Madhaw Pd. Yadaw (GP 23)
(In Civil Writ Jurisdiction Case No. 14570 of 2022)
For the Petitioner/s : Mr.Kripa Nand Jha, Advocate
For the Respondent/s : Mr.Madhaw Pd. Yadaw (GP23)
(In Civil Writ Jurisdiction Case No. 14579 of 2022)
For the Petitioner/s : Ms.Sushmita Kumari, Advocate
For the Respondent/s : Mr.Kameshwar Kumar (GP17)
(In Civil Writ Jurisdiction Case No. 14585 of 2022)
For the Petitioner/s : Mr.Kripa Nand Jha, Advocate
For the Respondent/s : Mr.Jitendra Kr. Roy 1 (SC13)
(In Civil Writ Jurisdiction Case No. 14612 of 2022)
For the Petitioner/s : Mr.Kripa Nand Jha, Advocate
For the Respondent/s : Mr.Prabhakar Jha ( GP 27 )
(In Civil Writ Jurisdiction Case No. 14650 of 2022)
For the Petitioner/s : Mr.Kripa Nand Jha, Advocate
For the Respondent/s : Mr.Madanjeet Kumar (GP 20)
(In Civil Writ Jurisdiction Case No. 14698 of 2022)
For the Petitioner/s : Mr.Kripa Nand Jha, Advocate
For the Respondent/s : Mr.Subhash Chandra Mishra (SC 16)
(In Civil Writ Jurisdiction Case No. 14852 of 2022)
For the Petitioner/s : Mr.Ashok Kumar Choudhary
For the Respondent/s : Mr.Subhash Chandra Mishra ( Sc 16 )
(In Civil Writ Jurisdiction Case No. 14931 of 2022)
For the Petitioner/s : Mr.Kripa Nand Jha, Advocate
For the Respondent/s : Mr.Smt. Binita Singh (SC 28)
(In Civil Writ Jurisdiction Case No. 14942 of 2022)
For the Petitioner/s : Mr.Kripa Nand Jha, Advocate
For the Respondent/s : Mr.Kameshwar Kumar (GP 17)
(In Civil Writ Jurisdiction Case No. 15048 of 2022)
For the Petitioner/s : Mr.Kripa Nand Jha, Advocate
For the Respondent/s : Mr.Madan Jeet Kumar ( GP 20 )
(In Civil Writ Jurisdiction Case No. 16455 of 2022)
For the Petitioner/s : Mr.Kripa Nand Jha, Advocate
For the Respondent/s : Mr.Prabhakar Jha ( GP 27 )
======================================================
CORAM: HONOURABLE MR. JUSTICE PURNENDU SINGH
ORAL JUDGMENT
Date : 08-05-2023
Patna High Court CWJC No.1484 of 2023 dt.08-05-2023
Learned counsel appearing on behalf of the petitioners
informs this Court that the petitioners have already represented
before the Registrar of the University and the only delay in making
payment is being caused by the Registrar of the University.
2. Learned counsel further informs this Court that in the
case of Dr. Jitendra Narayan Singh Vs. The Hon'ble
Chancellor of Universities of Bihar (bearing CWJC No.9726 of
2017), the Hon'ble Division Bench of this Court has passed inter
alia following orders/directions : -
"We find force in the submissions of learned
counsel for the petitioners. On the face of it the
resolution dated 18.10.1976 (Annexure-1 to the writ
application) does not prescribe minimum number of
students in each year of Shastri course as 60 which is
now the contention of the State. Fallacy in the argument
of the State writ large when we find that the minimum
number of students prescribed in the resolution is 60 as
a whole and not part-wise. This fact has been taken note
of by the learned writ Court in its judgment as contained
in Annexure-2 to the writ application. In the said case
the Hon'ble Writ Court specifically considered and held
that the resolution no.2261 dated 18.10.1976 minimum
number of students at Shastri level i.e. graduate level
was mentioned as 60. The Court proceeded to consider
whether relevant part of the said resolution no.2261
dated 18.10.1976 stand repealed and what will be the
consequence of such repeal, but after going through the
arguments advanced on behalf of the parties the learned
Writ Court held in paragraph 11 of the judgment as
under:-
"From conjoint reading of the
abovementioned condition relating to the
minimum number of students in different
categories of schools/college I have no manner of
doubt that the number refers to the students on
Patna High Court CWJC No.1484 of 2023 dt.08-05-2023
rolls of the schools/college, as the case may be, in
the particular class, and not the number of
students actually appearing at the examination.
There is no ambiguity in the aforesaid resolution
of the government that the basis of student
strength is the number of students on rolls of the
schools/college, I fail to understand as to how any
stand which is not in conformity with the
resolution, can be taken or made basis of the
impugned decision."
3. Learned counsel appearing on behalf of the University
informs this Court that immediate steps will be taken by the
Registrar of the University to disburse all the dues as claimed by
the petitioners within a period of six weeks.
4. Considering the extra submissions made by the
parties, in view of the admitted fact that the petitioners have filed
detailed representation before the Registrar of the University along
with order dated 23.07.2018 passed in CWJC no.9726 of 2017
(supra), the Vice Chancellor must ensure that the Registrar of the
University takes steps for making payment of the retiral dues,
pension and applicable interest on account of delayed payment to
the petitioner within a period of six weeks.
5. At this stage, the learned counsel appearing on behalf
of the University informs this Court that the University is stressed
due to non-availability of fund and if it is true, the Vice Chancellor
and the Registrar of the University should personally approach the
Additional Chief Secretary, Higher Education Department,
Patna High Court CWJC No.1484 of 2023 dt.08-05-2023
Government of Bihar, who will at least ensure disbursal of fund,
which is required by the University for the payment to be made to
the petitioner.
6. There shall be no order as to costs.
7. With the above observation/direction, the present writ
petitions are disposed of.
(Purnendu Singh, J)
chn/-
AFR/NAFR NAFR
CAV DATE
Uploading Date 09.05.2023
Transmission Date 09.05.2023
