Rajeev Kumar vs The Vice-Chancellor-Cum-Chairman, ...
2025 Latest Caselaw 1901 Patna

Patna High Court

Rajeev Kumar vs The Vice-Chancellor-Cum-Chairman, ... on 20 February, 2025

Author: Partha Sarthy

Bench: Partha Sarthy

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                     Letters Patent Appeal No.707 of 2023
                                       In
                 Civil Writ Jurisdiction Case No.14462 of 2016
     ======================================================
     Rajeev Kumar Son of Sri Keshwar Prasad Singh, Resident of Village and

     Post-Khushalpur, P.S.-Akangersarai, District-Nalanda (Bihar).

                                                         ... ... Appellant/s
                                   Versus
1.   The Vice-Chancellor-cum-Chairman, Academic Council, Patna University

     Patna.
2.   The Registrar, Patna University, Patna.
3.   The Director, N.I.T., Patna.
4.   The Pro. Vice-Chancellor, Patna University, Patna.
5.   The Dean Faculties of Engineering in Science, Patna University, Patna.
6.   The Head of Civil Engineering Department, N.I.T., Patna.
                                               ... ... Respondent/s
     ======================================================
     Appearance :
     For the Appellant/s    :       Mr. Shashi Nath Jha, Advocate
                                    Mr. Sunny Kumar, Advocate
     For the Respondent/s   :       Mr. Rajendra Kumar Giri, Advocate
     ======================================================
     CORAM: HONOURABLE THE ACTING CHIEF JUSTICE
                           and
             HONOURABLE MR. JUSTICE PARTHA SARTHY
                     ORAL JUDGMENT

(Per: HONOURABLE THE ACTING CHIEF JUSTICE)

Date : 20-02-2025

The appellant had applied for pursuing his Ph.D

course under a guide sometimes in the year 2006. The

project could not be completed by the appellant and a

request made by him for extension of time was also

rejected.

Patna High Court L.P.A No.707 of 2023 dt.20-02-2025

2. The appellant, thereafter, approached this

Court when a direction was given to the Vice-Chancellor

of the concerned University to pass a reasoned order.

3. A reasoned order was passed by the Vice-

Chancellor rejecting the prayer for extension of time to

the appellant to continue and complete his Ph.D course.

4. The same was challenged before this Court

vide CWJC No. 14462 of 2016, which too stood dismissed

vide judgment dated 13.12.2016, holding that the

maximum time frame for completing a Ph.D course, to be

counted from the date of registration, was 4 years with a

possible extension of 2 years in case good reasons were

shown.

5. Eighteen years have passed by and the matter

is still hanging fire.

6. The judgment of this Court dated 13.12.2016

was challenged by the appellant sometimes in the year

2023 along with a request for condonation of delay of 6

years 4 months and 2 days.

Patna High Court L.P.A No.707 of 2023 dt.20-02-2025

of 2023 to condone this long delay. Even otherwise, on

merits, we do not find any flaw with the order passed by

the learned Single Judge.

8. The appeal is dismissed.

                                                          (Ashutosh Kumar, ACJ)


                                                                (Partha Sarthy, J)
Shiv/Sunil
AFR/NAFR
CAV DATE                N/A
Uploading Date          21.02.2025.
Transmission Date