Smt. Surendar Kaur vs The State Of Bihar
2023 Latest Caselaw 5237 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                     Civil Writ Jurisdiction Case No.4390 of 2023
     ======================================================

Smt. Surendar Kaur Wife of Late Dr. Surjit Singh, Resident of Mohalla- Abulas Lane, Machua Toli, Post Office- Bankipur, Police Station- Kadam Kuan, District- Patna, Pin Code No. 800004.

... ... Petitioner/s Versus

1. The State of Bihar through Commissioner, Human Resources Department, Vikas Bhawan, Patna- 15.

2. The Vice Chancellor, Magadh University, Bodh Gaya (Gaya), Bihar.

3. The Registrar, Magadh University, Bodh Gaya (Gaya), Bihar.

4. The Branch Manager, Central Bank of India, Naya Tola Branch, Patna.

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

     For the Petitioner/s   :    Mr. Gopal Jee, Advocate
     For the Respondent/s   :    Mr. Kameshwar Kumar, GP-17
                            :    Mr. Amit Bhusan, AC to GP-17
     For the University     :    Mr. Amitabh Sohan, Advocate

====================================================== CORAM: HONOURABLE MR. JUSTICE PURNENDU SINGH ORAL JUDGMENT Date : 10-10-2023

Heard Mr. Gopal Jee, learned counsel appearing on

behalf of the petitioner, Mr. Amitabh Sohan, learned counsel

appearing on behalf of the University and Mr. Kameshwar

Kumar, learned GP-17 appearing on behalf of the State.

2. Learned counsel appearing on behalf of the

petitioner submits that he seeks permission to avail remedy for

redressal of his grievances made in the present writ petition,

before the Registrar of the University. Learned counsel further

submits that his case is covered by the judgment/order dated

03.08.2016 passed by the Division Bench of this Hon'ble Court Patna High Court CWJC No.4390 of 2023 dt.10-10-2023

in LPA No.131 of 2014.

3. Considering the above submission, the Registrar

of the University is directed to take steps to redress the

grievances of the petitioner in light of the order dated

03.08.2016 passed in LPA No.131 of 2014, as claimed in the

present writ petition, within six weeks from communication of

this order, in accordance with law.

4. With the aforesaid direction this writ petition

stands disposed of.

(Purnendu Singh, J.) Ashishsingh/-

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Uploading Date          13.10.2023
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