Devnandan Rai @ Deonandan Rai vs The Union Of India
2026 Latest Caselaw 484 Patna

Patna High Court

Devnandan Rai @ Deonandan Rai vs The Union Of India on 16 February, 2026

Author: Harish Kumar

Bench: Harish Kumar

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                     Civil Writ Jurisdiction Case No.1155 of 2026
     ======================================================
     Devnandan Rai @ Deonandan Rai Son of Late Satya Narayan Rai, Resident
     of Village and P.O.-Malikpur Via Dighra, District-Samastipur.

                                                                ... ... Petitioner/s
                                       Versus

1.   The Union of India through the Secretary, DARE, Indian Council of
     Agricultural Research, New Delhi.
2.   The Union of India through Secretary, Ministry of Department of Personnel
     and Training, Government of India.
3.   The Secretary, Ministry of Home Department, Government of India.
4.   The Director General of Police, Government of Bihar, Patna.
5.   The Director, Central Bureau of Investigation, CGO Complex, Lodhi Road,
     New Delhi.
6.   The Visitor, Dr. Rajendra Prasad Central Agricultural University, Pusa,
     District- Samastipur.
7.   The Chancellor, Dr. Rajendra Prasad Central Agricultural University, Pusa,
     District- Samastipur through its Registrar.
8.   The Vice Chancellor, Dr. Rajendra Prasad Central Agricultural University,
     Pusa, District- Samastipur.
9.   The Comptroller, Dr. Rajendra Prasad Central Agricultural University, Pusa,
     District- Samastipur.
10. The Secretary, Department of Agriculture and Research Education, New
    Delhi.
11. The State of Bihar through the Agricultural Production Commissioner,
    Agriculture Department, Govt. of Bihar, Patna.
12. The Agricultural Production Commissioner, Agriculture Department, Govt.
    of Bihar, Patna.

                                               ... ... Respondent/s
     ======================================================
     Appearance :
     For the Petitioner/s   :     Mr.Vardaan Mangalam, Adv.
                                  Mr. Dinu Kumar, Adv.
                                  Ms. Ritika Rani, Adv.
     For the UOI            :     Mr. Rana Vikram Singh, Dy. SGI
     For RPAU               :     Mr. Abhinav Shrivastava, Sr. Adv.
                                  Mr. Vijay Shankar Upadhyay, Adv.
     ======================================================
     CORAM: HONOURABLE THE CHIEF JUSTICE
             and
             HONOURABLE MR. JUSTICE HARISH KUMAR
     ORAL JUDGMENT

Patna High Court CWJC No.1155 of 2026 dt.16-02-2026

(Per: HONOURABLE THE CHIEF JUSTICE) Date : 16-02-2026 This Public Interest Litigation has been filed by the

petitioner with the following prayer(s):

"(A) For commanding the Vice Chancellor, Dr. Rajendra Prasad Central Agricultural University, Pusa, District- Samastipur and concerned authority to take legal action in lodging FIR against the person concerned who have been involved in committing financial irregularities, misappropriation of fund which is evident from the outcome of the enquiry approved by the Hon'ble President-cum- Visitor, Dr. Rajendra Prasad Central Agricultural University, Pusa, District- Samastipur duly communicated to the Secretary, DARE, Ministry of Agriculture and Farmer Welfare vide President Secretariat ID No. C III-07049/1/2022-CA-III dated 21.09.2023 as contained in Annexure-P/3.

(B)For commanding the respondents concerned specially the Vice Chancellor, Dr. Rajendra Prasad Central Agricultural University, Pusa, District- Samastipur to recover the public money which has been misappropriated by the person concerned which is evident from the report dated 21.09.2023 as contained in Annexure-P/3 in order to compensate the loss of the public money.

(C)Also for taking appropriate action against concerned Vice Chancellor, Dr. Rajendra Prasad Central Agricultural University, Pusa, District- Samastipur who have failed to take suitable action in lodging the Criminal case for committing financial irregularity, misappropriation and criminal misconduct defined under 2(c) of the Prevention of Corruption Act, 1988 and appropriate offences in order to ensure no one can Patna High Court CWJC No.1155 of 2026 dt.16-02-2026

be unpunished for committing the crime which is evident from Annexure P/2, P/3 & P/4.

(D) For issuance of direction to the Director Central Bureau of Investigation, CGO Complex Lodhi Road, New Delhi to enquire into the matter with respect to financial irregularity, defalcation misappropriation of public fund and misuse of public money attracting offences under section 2(c) of the Prevention of Corruption Act, 1988 and concerned section of BNS, 2023."

2. Learned senior counsel appearing for Dr. Rajendra

Prasad Central Agricultural University, Pusa (in short

'University'), on instruction, submitted that there is no dispute

that some financial irregularity was found; but for which

necessary steps have already been taken.

3. In view of such submission advanced by the learned

senior counsel appearing for the University, this writ petition

stands disposed of.

(Sangam Kumar Sahoo, CJ)

( Harish Kumar, J)

Anjani/-

AFR/NAFR                N.A.
CAV DATE                N.a.
Uploading Date           18 .02.2026
Transmission Date       N.A.