Patna High Court - Orders
Dr.Vijai Kumar Ranjan vs The State Of Bihar & Ors on 26 November, 2014
Author: Ramesh Kumar Datta
Bench: Ramesh Kumar Datta
IN THE HIGH COURT OF JUDICATURE AT PATNA
Miscellaneous Jurisdiction Case No.2404 of 2012
======================================================
Dr.Vijai Kumar Ranjan S/O Late Jai Lal Tiwari Posted As Professor, Koshi
College, Khagaria, P.S.-Khagaria, Distt-Khagaria
.... .... Petitioner/s
Versus
1. The State of Bihar through Principal Secretary, Higher Education Bihar,
Patna
2. Principal Secretary, Human Resources Development Vikas Bhawan,
J.L.Nehru Marg, Patna namely Sri Anjani Kumar Singh
3. The Vice-Chancellor, T.M.Bhagalpur University Bhagalpur namely Dr.
Vimal Kumar
4. T.M.Bhagalpur University, Bhagalpur through its Registrar
5. Registrar, T.M.Bhagalpur University, Bhagalpur namely Dr. Vijay Kumar
Singh
6. The Finance Officer, namely Sri Ashutosh Kumar, T.M.Bhagalpur
University, Bhagalpur
7. The Auditor namely, Sri Basuki Jha, T.M.Bhagalpur University, Bhagalpur
.... .... Opp.Parties
======================================================
with
Miscellaneous Jurisdiction Case No.2447 of 2013
IN
Civil Writ Jurisdiction Case No. 2110 of 2011
======================================================
Dr.Vijai Kumar Ranjan S/O Late Jai Lal Tiwari posted as Professor, Koshi
College, Khagaria, P.S.-Khagaria, Distt-Khagaria
.... .... Petitioner
Versus
1 The State of Bihar through Principal Secretary, Higher Education Bihar,
Patna
2. The Vice-Chancellor, Tilkamanjhi Bhagalpur University Bhagalpur
3. Tilkamanjhi.Bhagalpur University, Bhagalpur through its Registrar
4. The Finance Officer, Tilkamanjhi.Bhagalpur University, Bhagalpur
5. The Auditor Tilkamanjhi Bhagalpur University, Bhagalpur
.... .... Opp.Parties
======================================================
CORAM: HONOURABLE MR. JUSTICE RAMESH KUMAR DATTA
ORAL ORDER
10 26-11-2014No one appears for the petitioner.
Earlier also on several occasions the matter has been repeatedly adjourned at the instance of learned counsel for Patna High Court MJC No.2404 of 2012 (10) dt.26-11-2014 2/2 the petitioner.
The contempt application is, accordingly, dismissed as not pressed.
(Ramesh Kumar Datta, J) S.Pandey/-
U