Patna High Court
Aryan Group Of Colleges vs The State Of Bihar on 10 October, 2023
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.17692 of 2019
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1. Aryan Group of Colleges Situated at Village- Nepra- Thuha near Alampur,
Tehsil - Rajpua, District- Patiala, Punjab through its authorized Signatory
Nishant Kumar aged about 25 years, son of Abhimanyu Kumar, Vilalge-
Chitap Khurd near Sherghati, P.S.- Amas, District- Gaya.
2. Gyan Ganga Polytechnic Situated at Heenga Kheri, P.O.- Sudhpur, Jhansa
Road, Kurukshetra, Haryana through its Manging Director Dr. Darshan
Arora aged about 54 years Resident of House no. 142, sector 07, Urban
Estate, P.S.- Sadar, District- Kurukshetra, Haryana.
3. Himalayan Group of Professional Institution Hear Suketi Fossil Park Road,
Kala- AMB, District- Sirmour, Himachal Pradesh through its authorized
signatory Kulbhushan Verma, aged about 32 years, Resident of Khera Bazar,
yamuna Nagar, P.S.- Yamuna Nagar, Himachal Pradesh.
4. Borthern Institute of Engineering Technical Campus Alwar, 12th mile stone
Baldeobas, Alwar- Bhiwadi mega Highwary, Alwar, Rajasthan through its
Director Sanjay Agarwal aged about 50 years, son of M P Agarwal, Resident
of J3/33 Apnaghar, Shalimar, P.S.- Sadar (Alwar), Rajasthan.
5. Ananad College of Engineering and Management Sultanpur Road, Opposite
RFC, Kapurthala, Punjab through its Principal Gurbhinder Singh Barar, aged
about 41 years, son of Sukhmander Singh Resident of Village- Ramgarh,
P.O.- Madrassa, P.S.- Sri Muktsar Sahib, District- Sri Muktsar Sahib.
6. Echelon Institute of Technology Kabulpur, Jasana Manhawali Road,
Faridabad through its authorized signatory Nitin Kumar aged about 39 years,
Resident of House no. 553, Sector -8, P.S.- Sector 8, District Faridabad,
Haryana.
7. Apex Group of Institution At Village- Gorgarh, Indri, Karnal, Haryan
through it authorized signatory Kulbhushan Verma, aged about 32 years,
Resident of Khera Bazar, Yamuna Nagar, P.S.- Yamuna Nagar, Himachal
Pradesh.
... ... Petitioner/s
Versus
1. The State of Bihar Through its Principal Secretary, Education Department,
Government of Bihar, Patna.
Patna High Court CWJC No.17692 of 2019 dt.10-10-2023
2. The Principal Secretary Education Department, Government of Bihar, Patna.
3. The Additional Secretary Education Department, Government of Bihar,
Patna.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr.Anjani Kumar Jha, Advocate
For the Respondent/s : Mr.Jitendra Kumar Roy1 (SC 13)
: Ms. Usha Kumari Singh, AC to SC 13
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CORAM: HONOURABLE MR. JUSTICE ANIL KUMAR SINHA
ORAL JUDGMENT
Date : 10-10-2023
1. Heard the learned counsel for the petitioners and
the learned counsel for the respondents.
2. The present writ application has been filed by some
of the Colleges established in the State of Bihar, Haryana and
Himachal Pradesh for quashing the resolutions dated 05.07.2019
and 16.07.2019, issued by the Additional Secretary, Education
Department, Government of Bihar, Patna regarding amendment
in Guidelines of Bihar Student Credit Card Scheme and further
to continue the resolution dated 28.03.2018, as contained in
Annexure-3 to the writ application.
3. From perusal of the Scheme, it appears that the
Bihar Student Credit Card Scheme is meant for the students.
None of the students has approached this Court complaining
about the Scheme of the respondent- State for grant of Credit
Card.
Patna High Court CWJC No.17692 of 2019 dt.10-10-2023
4. The students pursuing higher studies after
completion of 10+2 examination are eligible for Students Credit
Card. The College/ Institution is not eligible for grant of
Students Credit Card, accordingly, petitioners have no locus
standi to maintain this writ application. The same stands
dismissed.
(Anil Kumar Sinha, J)
rinkee/-
AFR/NAFR NAFR
CAV DATE NA
Uploading Date 11.10.2023
Transmission Date NA
