Patna High Court
Meera Singh vs The State Of Bihar on 12 November, 2024
Author: P. B. Bajanthri
Bench: P. B. Bajanthri
IN THE HIGH COURT OF JUDICATURE AT PATNA
Miscellaneous Jurisdiction Case No.1283 of 2022
In
Letters Patent Appeal No.218 of 2016
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1. Meera Singh Wife of Rajeshwar Prasad Singh, Resident of Ward No. 20,
M.G. Marg, Hajipur, Patel Nagar, P.S. and District- Khagaria.
2. Kiran Mala Verma, Wife of Nand Kishore Singh Resident of Shitala Sthan
Road, P.S.- Tilka Manjhi, District- Bhagalpur.
3. Shushila Kumari Daughter of Radha Ray Resident of Guru Kripa,
Chitragupta Nagar, P.S. and District- Khagaria.
... ... Petitioners
Versus
1. The State of Bihar Through the Principal Secretary, Higher Education Sri
Deepak Kumar Singh.
2. Sri Deepak Kumar Singh, Son of not known to the petitioners, Principal
Secretary, Higher Education, Government of Bihar.
3. Munger University, Munger, through its Vice-Chancellor Dr. Shyama Roy,
wife of not known to the petitioner.
4. Dr. Shyama Roy, Wife of not known to the petitioner, Vice-Chancellor,
Munger University, Munger.
5. Dr. Pushpendra Kumar Verma, Son of not known to the petitioner, Registrar,
Munger University, Munger.
6. T.M. Bhagalpur University, Through its Vice-Chancellor Sri Hanuman
Prasad Pandey.
7. Sri Hanuman Prasad Pandey, Son of not known to the petitioner, Vice-
Chancellor, T.M. Bhagalpur University.
8. Dr. Niranjan Prasad Yadav Son of not known, Registrar, T.M. Bhagalpur
University, Bhagalpur.
... ... Opposite Parties
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Appearance :
For the Petitioner/s : Mr.Saroj Kumar, Advocate
Dr. ITI Suman, Advocate
For Respondent No.6-8 : Mr. Ashhar Mustafa, Advocate
For Respondent Nos. 3-5: Mr. Ritesh Kumar, Advocate
Mr. Rashid Izhar, Advocate
For the State : Smt. Shilpa Singh (Ga 12)
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CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI
and
HONOURABLE MR. JUSTICE S. B. PD. SINGH
ORAL JUDGMENT
(Per: HONOURABLE MR. JUSTICE P. B. BAJANTHRI)
Patna High Court MJC No.1283 of 2022 dt.12-11-2024
2/3
Date : 12-11-2024
On 22.10.2024, we have passed the following
order:
"Learned counsel for the respondent-
University on instruction submitted that dues of
petitioner No. 1 was settled, petitioner No. 2 Kiran
Mala Verma and petitioner No. 3 Sushila Kumari
are determined and sanctioned. The payment
process is pending consideration in the treasury
office. If the physical payment is not made to the
aforementioned two petitioners before 30th
October 2024, in that event they are entitled to cost
of rupees ten thousand each.
2. List this matter on 12.11.2024."
2. Today, learned counsel for the Respondent Nos.
3, 4 and 5, on instruction, submitted that physical/actual
payments have been made in favour of the petitioners on
22.10.2024
, resultantly, the present Contempt Petition stands
disposed of reserving liberty to the petitioners to assail the
action of the Respondents, in the event of any miscalculation of
amount and it is not in accordance with law. In this regard, if
there are any miscalculation, petitioners are permitted to file
Patna High Court MJC No.1283 of 2022 dt.12-11-2024
representation to the concerned authority. The concerned
authority shall consider the same in accordance with law at the
earliest.
3. With the above observation and direction, the
present M.J.C. stands disposed of.
(P. B. Bajanthri, J)
( S. B. Pd. Singh, J)
manish/-
AFR/NAFR NAFR
CAV DATE NA
Uploading Date 19.11.2024
Transmission Date NA
