Manoj Kumar vs The Patliputra University
2026 Latest Caselaw 584 Patna

Patna High Court

Manoj Kumar vs The Patliputra University on 23 February, 2026

Author: Harish Kumar

Bench: Harish Kumar

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                          Letters Patent Appeal No.7 of 2025
                                            In
                     Civil Writ Jurisdiction Case No.5324 of 2021
     ======================================================
     Manoj Kumar Son of Late Basudeo Prasad, Resident of Mohalla- Nehru
     Nagar (Sri Krishna Nagar), P.S.- Patliputra, District- Patna retire Lab In-
     Charge, Department of Chemistry, A.N. College, Patna, P.S.- Sri Krishnapuri,
     District- Patna, now at Present behind of Indralok Gossaian Tola Market near
     Shankar Ki Gali Patliputra, P.S.- Patliputra, District- Patna.

                                                                ... ... Appellant/s

                                       Versus

1.   The Patliputra University Kankarbagh, Patna through its Registrar.
2.   The Vice Chancellor, Patliputra University, Kankarbagh, Patna.
3.   The Registrar, Patliputra University, Kankarbagh, Patna.
4.   The Principal, Anugrah Narayan College, Patna.
5.   The Dr. Shashi Pratap Sahi, the then Pricnipal, Anugrah Narayan College,
     Patna.

                                               ... ... Respondent/s
     ======================================================
     Appearance :
     For the Appellant/s    :      Mr. Anil Kumar No.1, Advocate
     For the Respondent/s   :      Dr. Anand Kumar, Advocate
                                   Mr. Rajan Prakash, Advocate
                                   Ms. Anuradha Mishra, Advocate
     ======================================================
     CORAM: HONOURABLE THE CHIEF JUSTICE
             and
             HONOURABLE MR. JUSTICE HARISH KUMAR
     ORAL JUDGMENT

(Per: HONOURABLE THE CHIEF JUSTICE) Date : 23-02-2026

Learned counsel for the Patliputra University, Dr.

Anand Kumar, submits that as on 19.02.2026, an amount of Rs.

1,61,730/- has been credited to the account of the appellant

towards the salary for the months of April 2020 and May 2020.

This position is not disputed by the learned counsel for the Patna High Court L.P.A No.7 of 2025 dt.23-02-2026

appellant.

2. Accordingly, the Letters Patent Appeal stands

disposed of.

(Sangam Kumar Sahoo, CJ)

(Harish Kumar, J) Neha/-

AFR/NAFR CAV DATE Uploading Date 24.02.2026 Transmission Date