Patna High Court
The State Of Bihar vs Magadh University, Bodh Gaya on 20 June, 2024
Author: P. B. Bajanthri
Bench: P. B. Bajanthri, Alok Kumar Pandey
IN THE HIGH COURT OF JUDICATURE AT PATNA
Letters Patent Appeal No.1522 of 2019
In
Civil Writ Jurisdiction Case No.16055 of 2018
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1. The State of Bihar Through the Principal Secretary, Department of Higher
Education, Government of Bihar, Patna.
2. The Principal Secretary, Department of Higher Education, Government of
Bihar, Patna.
... ... Appellant/s
Versus
1. Magadh University, Bodh Gaya, Through its Registrar.
2. The Vice Chancellor, Magadh University Bodh Gaya at Bodh Gaya.
3. The Registrar, Magadh University Bodh Gaya at Bodh Gaya.
4. The Finance Officer, Magadh University Bodh Gaya at Bodh Gaya.
5. Shriniwas Singh @ Niwas Singh S/o Ramashish Singh Resident of Harijan
Toli, Shahpur P.S.- Town, District- Aurangabad, recently retired as a Lec-
turer in Mathematics, Ram Lakhan Singh Yadav College, Aurangabad.
... ... Respondent/s
======================================================
Appearance :
For the Appellant/s : Mr. Rakesh Narayansingh (Ac To Aag 15)
Mr. Shashi Shekhar Tiwary, Advocate
For the Respondent/s : Mr.Sunit Kumar, Advocate
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CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI
and
HONOURABLE MR. JUSTICE ALOK KUMAR PANDEY
ORAL JUDGMENT
(Per: HONOURABLE MR. JUSTICE P. B. BAJANTHRI)
Date : 20-06-2024
Ref: I.A. No. 01 of 2024
Heard I.A. No. 01 of 2024.
2. There is a delay of about 290 days in filing
L.P.A. No. 1522 of 2019. In fact, in the year 2019, there was no
application for condonation of delay even though, there was a
delay in filing L.P.A. I.A. No. 01 of 2024 for condonation of
Patna High Court L.P.A No.1522 of 2019 dt.20-06-2024
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delay has been filed in the year 2024. Perusal of pleadings, there
is no specific material information has been revealed. In other
words, sufficient cause has not been made out so as to condone
the delay. On the other hand, very vaguely, it is stated that filing
of L.P.A. was under process/movement from one office to
another office. Therefore, there is bereft of reasons for
condonation of delay of about 290 days.
3. Be that as it may, learned counsel for the
appellant fairly submitted that the present matter could be
dismissed in the light of order passed in Civil Review No. 54 of
2023, arising out of L.P.A. No. 1556 of 2018, decided on
13.03.2024.
4
. Accordingly, I.A. No. 01 of 2024 for
condonation of delay stands rejected. In the result, the present
L.P.A. is also dismissed in the light of the order passed in Civil
Review No. 54 of 2023 decided on 13.03.2024.
(P. B. Bajanthri, J)
( Alok Kumar Pandey, J)
manish/-
AFR/NAFR NAFR
CAV DATE NA
Uploading Date 24.06.2024
Transmission Date NA
