Patna High Court - Orders
Surendra Nath Pandey vs The State Of Bihar, Through Sri R. K. ... on 2 April, 2019
Author: Anil Kumar Upadhyay
Bench: Anil Kumar Upadhyay
IN THE HIGH COURT OF JUDICATURE AT PATNA
Miscellaneous Jurisdiction Case No.224 of 2017
In
Civil Writ Jurisdiction Case No.18270 of 2014
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Surendra Nath Pandey Son of Late Ram Subhag Pandey, Retire and Head of
Department of Political Science, D.A.V. College, Resident of village /
Mohalla - Panch Mandira, Post office, Police Station and District - Siwan
... ... Petitioner/s
Versus
1. The State Of Bihar, Through Sri R. K. Mahajan, The Principal Secretary,
Education Department, Government of Bihar, Patna
2. The Principal Secretary, Sri R.K. Mahajan, Education Department,
Government of Bihar, Vikash Bhawan, Patna
3. Jai Prakash University, Chapra, through Sri V.K. Yadav, Registrar, District
Chapra
4. The Vice Chancellor, Sri Lokesh Chandra Prasad, Jai Prakash University,
Chapra
5. Sri R.P. Sinha, The Finance Officer, Jai Prakash University, Chapra
6. B.R.A., Bihar University, Muzaffarpur through its Registrar Ratnesh Mishra,
District Chapra
7. Sri Pandit Plande, The Vide - Chancellor, B.R.A. Bihar University,
Muzaffarpur
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr.Shubh Narain Singh
For the State : Mr.Prabhat Ranjan Singh, AC to AAG 15
For the J P University : Mr. Nagendra Kumar Singh
For BRA Bihar University : Mr. Arbind Nath Pandey
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CORAM: HONOURABLE MR. JUSTICE ANIL KUMAR UPADHYAY
ORAL ORDER
9 02-04-2019Heard learned counsel for the petitioner and learned counsel representing the opposite parties.
Considering the fact that the order of the Writ Court has substantially complied with the present proceeding is dropped and the application stands disposed of.
However, liberty shall be available to the petitioner Patna High Court MJC No.224 of 2017(9) dt.02-04-2019 2/2 move before the appropriate forum in accordance with law if he has any grievance against the decision of the opposite parties in purported compliance of the direction of the Writ Court.
(Anil Kumar Upadhyay, J) mrl./-
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