Patna High Court
Rama Nand Singh vs The State Of Bihar & Ors on 12 January, 2016
Author: Ajay Kumar Tripathi
Bench: Ajay Kumar Tripathi
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.15457 of 2014
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Rama Nand Singh son of Late Nathuni Singh, resident of village- Ekashi, P.S.-
Bariarpur, District- Munger, Ex-Principal, International College, Ghashaith, Police
Station- Piri Bariarpur, District- Lakhisarai.
.... .... Petitioner
Versus
1. The State of Bihar through its Secretary, Human Resources Development
Department, Government of Bihar, New Secretariat, Patna
2. The Director, Higher Education, Government of Bihar, New Secretariat, Patna
3. The District Magistrate, Begusarai
4. The Vice Chancellor, Tilka Manjhi Bhagalpur University, Bhagalpur
5. The Registrar, Tilka Manjhi Bhagalpur University, Bhagalpur
6. The Governing Body of International College, Ghosaith through its Secretary,
Police Station- Piri, Bazar, District- Lakhisarai
.... .... Respondents
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Appearance :
For the Petitioner : Mr. Ram Sevak Choudhary, Advocate
For the State : Mr. Madhuresh Prasad, G.P.12
For the University : Mr. M. Sharma, Advocate
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CORAM: HONOURABLE MR. JUSTICE AJAY KUMAR TRIPATHI
ORAL JUDGMENT
Date: 12-01-2016 Since the University, despite indulgence shown, has failed to point out the necessary provisions under which a Committee could be constituted by Registrar of the University to enquire into the conduct and the work of the present petitioner as a former Principal of the college in question, the impugned order contained in Annexure-8 dated 11.07.2014 is quashed.
Writ application is allowed.
(Ajay Kumar Tripathi, J.) Sanjay/-
U