Patna High Court - Orders
Lalganj College Lalganj, Vaishali vs The State Of Bihar Through Sri R. K. ... on 31 July, 2018
Author: Mohit Kumar Shah
Bench: Mohit Kumar Shah
IN THE HIGH COURT OF JUDICATURE AT PATNA
Miscellaneous Jurisdiction Case No.1865 of 2015
In
Civil Writ Jurisdiction Case No. 8932 of 2012
======================================================
Raja Ram Sah Degree ( Evening ) College
.... .... Petitioner/s
Versus
The State of Bihar & Ors
.... .... Respondent/s
======================================================
with
Miscellaneous Jurisdiction Case No.1888 of 2015
IN
Civil Writ Jurisdiction Case No. 9052 of 2012
======================================================
Dr. Ram Balak Roy Degree College
.... .... Petitioner/s
Versus
The State of Bihar Through Sri R. K. Mahajan, The Principal Secretary,
Human Resources Development Department, Govt. of Bihar & Ors
.... .... Respondent/s
======================================================
with
Miscellaneous Jurisdiction Case No.1889 of 2015
IN
Civil Writ Jurisdiction Case No. 14642 of 2012
======================================================
Shri Ram Janki Swamy Sahjanand Saraswati Snatak Mahavidyalay
.... .... Petitioner/s
Versus
The State of Bihar Through Sri R. K. Mahajan, The Principal Secretary,
Human Resources Development Department, Govt. of Bihar & Ors
.... .... Respondent/s
======================================================
with
Miscellaneous Jurisdiction Case No.1894 of 2015
IN
Civil Writ Jurisdiction Case No. 15098 of 2012
======================================================
Lakshmi Devi Sachhidanand Singh Evening Degree College
.... .... Petitioner/s
Versus
The State of Bihar Through Sri R. K. Mahajan, The Principal Secretary,
Human Resources Development Department, Govt. of Bihar & Ors
.... .... Respondent/s
======================================================
with
Miscellaneous Jurisdiction Case No.2047 of 2015
IN
Civil Writ Jurisdiction Case No. 9252 of 2012
======================================================
Patna High Court MJC No.1865 of 2015 (6) dt.31-07-2018
2/4
Nitishwar Singh Degree College
.... .... Petitioner/s
Versus
The State of Bihar Through Principal Secretary , H. R. D. Deptt& Ors
.... .... Respondent/s
======================================================
with
Miscellaneous Jurisdiction Case No.38 of 2016
IN
Civil Writ Jurisdiction Case No. 8899 of 2012
======================================================
Chaurasiya Raj Kishore College
.... .... Petitioner/s
Versus
The State of Bihar Through The Principal Secretary Human Resources
Deelopment Department Govt. of Bihar Patna Namely Shri R.k.mahajan
& Ors
.... .... Respondent/s
======================================================
with
Miscellaneous Jurisdiction Case No.1867 of 2015
IN
Civil Writ Jurisdiction Case No. 10024 of 2012
======================================================
Pandit Deen Dayal Upadhyay Evening Degree College
.... .... Petitioner/s
Versus
The State of Bihar & Ors
.... .... Respondent/s
======================================================
with
Miscellaneous Jurisdiction Case No.3434 of 2015
IN
Civil Writ Jurisdiction Case No. 8730 of 2012
======================================================
Roy Birendra Singh College Kutubpur Kothi Vaishali Through Its Secretary
Shri Pawan Kumar
.... .... Petitioner/s
Versus
The State of Bihar Through The Principal Secretary Human Resources
Development Department Govt. of Bihar Patna Namely Shri R.k.mahajan
& Ors
.... .... Respondent/s
======================================================
with
Miscellaneous Jurisdiction Case No.1890 of 2015
IN
Civil Writ Jurisdiction Case No. 8686 of 2012
======================================================
Lalganj College Lalganj, Vaishali
.... .... Petitioner/s
Versus
Patna High Court MJC No.1865 of 2015 (6) dt.31-07-2018
3/4
The State of Bihar Through Sri R. K. Mahajan, The Principal Secretary,
Human Resources Development Department, Govt. of Bihar & Ors
.... .... Respondent/s
======================================================
with
Miscellaneous Jurisdiction Case No.1891 of 2015
IN
Civil Writ Jurisdiction Case No. 10023 of 2012
======================================================
Mahavir Upadhyay Memorial Degree College
.... .... Petitioner/s
Versus
The State of Bihar Through Sri R. K. Mahajan, The Principal Secretary,
Human Resources Development Department, Govt. of Bihar & Ors
.... .... Respondent/s
======================================================
Appearance :
(In MJC No.1865 of 2015)
For the Petitioner/s : Mr. Arun Kumar
For the Respondent/s : Mr. Ashok Kumar Keshri
(In MJC No.1888 of 2015)
For the Petitioner/s : Mr. Arun Kumar
For the Respondent/s : Mr. Aag6 Anjani Kumar
(In MJC No.1889 of 2015)
For the Petitioner/s : Mr. Arun Kumar
For the Respondent/s : Mr. Sc21 Kumar Manish
(In MJC No.1894 of 2015)
For the Petitioner/s : Mr. Arun Kumar
For the Respondent/s : Mr. Kundan Bhadur Singh
(In MJC No.2047 of 2015)
For the Petitioner/s : Mr. Arun Kumar
For the Respondent/s : Mr. Aag13 A K Chaudhary
(In MJC No.38 of 2016)
For the Petitioner/s : Mr. Arun Kumar
For the Respondent/s : Mr. Gp22 G.P. Ojha
(In MJC No.1867 of 2015)
For the Petitioner/s : Mr. Arun Kumar
For the Respondent/s : Mr. Kinkar Kumar
(In MJC No.3434 of 2015)
For the Petitioner/s : Mr. Arun Kumar
For the Respondent/s : Mr. Yogendra Pd. Sinha
(In MJC No.1890 of 2015)
For the Petitioner/s : Mr. Arun Kumar
For the Respondent/s : Mr. S.Raza Ahmad
(In MJC No.1891 of 2015)
For the Petitioner/s : Mr. Arun Kumar
For the Respondent/s : Mr. Gp3 S.K. Jha
======================================================
CORAM: HONOURABLE MR. JUSTICE MOHIT KUMAR SHAH
ORAL ORDER
Patna High Court MJC No.1865 of 2015 (6) dt.31-07-2018
4/4
6 31-07-2018The State Government who are the opposite parties in the present case are directed to take a final call on the matter regarding the affiliation of the colleges in question within a period of four weeks from today.
List after six weeks.
(Mohit Kumar Shah, J) S.Sb/-
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