Kanchan Kumari vs The State Of Bihar Through The Principal ...
2026 Latest Caselaw 586 Patna

Patna High Court

Kanchan Kumari vs The State Of Bihar Through The Principal ... on 23 February, 2026

Author: Harish Kumar

Bench: Harish Kumar

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                       Letters Patent Appeal No.210 of 2025
                                          In
                   Civil Writ Jurisdiction Case No.1157 of 2025
     ======================================================
     Kanchan Kumari D/o Kishori Mohan Prasad, W/o Abhay Nath Kumar,
     Resident of Mohalla - Jail Road, Rampur, P.O. and P.S. Rampur, Dist. - Gaya.
                                                               ... ... Appellant/s
                                        Versus
1.    The State of Bihar through the Principal Secretary, Higher Education,
      Education Department, Bihar, Patna.
2.   The Principal Secretary, Higher Education, Education Department, Bihar,
     Patna.
3.   The Director, Higher Education, Education Department, Bihar, Patna.
4.   The Bihar State University Service Commission, Bihar, Patna.
5.    The Secretary, Bihar State University Service Commission, Bihar, Patna.
                                                             ... ... Respondent/s
     ======================================================
     Appearance :
     For the Appellant/s   :       None.
     For the BSUSC         :       Mr. Anjani Kumar, AAG-4
     For the State         :       Mr. Sarvesh Kumar, AAG-13
     ======================================================
     CORAM: HONOURABLE THE CHIEF JUSTICE
             and
             HONOURABLE MR. JUSTICE HARISH KUMAR
     ORAL JUDGMENT
     (Per: HONOURABLE THE CHIEF JUSTICE)

      Date : 23-02-2026
                No one appears on behalf of the appellant.

                2. This L.P.A has been filed challenging the order dated

      27.01.2025

by which the learned Single Judge has dismissed the

writ petition being CWJC No. 1157 of 2025; from which it

appears that, in view of the result declared by the Commission,

the writ petition has become infructuous.

3. Learned counsel for the State as well as learned

senior counsel appearing on behalf of the Bihar State University

Service Commission submit that the writ petition has become

infructuous, not on the ground that the result has been declared, Patna High Court L.P.A No.210 of 2025 dt.23-02-2026

but on account of the fact that the requisition sent by the State

Government to the Bihar State University Service Commission

with respect to the subject of Ancient History, Culture and

Archaeology has been withdrawn.

4. In this connection, learned counsel for the Bihar State

University Service Commission has produced Letter No. 755

dated 10.03.2025 and Letter No. 833 dated 20.03.2025, which

are taken on record.

5. In view of the aforesaid letters placed before us, we

are not inclined to interfere with the impugned order dated

27.01.2025 passed in C.W.J.C. No. 1157 of 2025.

6. Accordingly, the present L.P.A. stands dismissed.

7. Pending I.A., if any, also stands disposed of.

(Sangam Kumar Sahoo, CJ)

(Harish Kumar, J) ranjan/-

AFR/NAFR                NAFR
CAV DATE                NA
Uploading Date          24.02.2026
Transmission Date       NA