Nabi Ahmad vs The State Of Bihar
2024 Latest Caselaw 2615 Patna

Patna High Court

Nabi Ahmad vs The State Of Bihar on 1 April, 2024

Author: Anjani Kumar Sharan

Bench: Anjani Kumar Sharan

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.11557 of 2022
     ======================================================
     Nabi Ahmad Son of S.K. Zahiruddin, Resident of Mohalla-M.M. Colony,
     Siwan, P.S. and District-Siwan.

                                                              ... ... Petitioner/s
                                      Versus
1.   The State of Bihar through the Principal Secretary, Education Department,
     Govt. of Bihar, Patna.
2.   The Principal Secretary, Education Department, Govt. of Bihar, Vikash
     Bhawan, Patna.
3.   Jai Prakash University Chapra, through its Registrar.
4.   The Vice-Chancellor, Jai Prakash University, Chapra.
5.   The Registrar, Jai Prakash University, Chapra.

                                               ... ... Respondent/s
     ======================================================
     Appearance :
     For the Petitioner/s   :      Mr.Shubh Narain Singh, Adv.
     For the Respondent/s   :      Mr.Prabhakar Jha, GP-27
     For the University     :      Mr. Bindhyachal Rai, Adv.
     ======================================================
     CORAM: HONOURABLE MR. JUSTICE ANJANI KUMAR SHARAN
     ORAL JUDGMENT

Date : 01-04-2024

Heard learned counsels for the parties.

2. This is an application for issuance of appropriate

writ(s) or direction(s) to the respondents for payment of

differences of salary w.e.f. 01.01.2006 to 31.12.2015 to the

petitioner.

3. After hearing learned counsel for the petitioner and also

perusing the contents of the writ application, it appears that the

petitioner has filed a representation before the respondent nos. 4

& 5 for redressal of his grievances, but till date, no any

information in this regard has been given to him.

Patna High Court CWJC No.11557 of 2022 dt.01-04-2024

4. In such view of the matter, I deem it proper to direct the

petitioner to file a fresh representation before the Registrar, Jai

Prakash University, Chapra (respondent no.5) along with the

supporting documents within a period of four weeks from the

date of receipt/production of a copy of this order and respondent

no.5 is directed to consider the representation of the petitioner

and pass a reasoned and speaking order within ten weeks from

the date of receipt of the representation of the petitioner after

affording an opportunity of hearing to the petitioner or his

counsel.

5. Needless to state that respondent no.5 shall be solely

responsible for non-compliance of this order within the

stipulated period.

6. With the aforesaid direction, this writ application stands

disposed of.

(Anjani Kumar Sharan, J)

divyanshi/-

AFR/NAFR                 NAFR
CAV DATE                 NA
Uploading Date           10.04.2024
Transmission Date        NA