Patna High Court - Orders
Kamal Deo Thakur vs Shree R.S. Gawai & Ors on 28 February, 2009
IN THE HIGH COURT OF JUDICATURE AT PATNA
MJC No.2752 of 2007
KAMAL DEO THAKUR
Versus
SHREE R.S. GAWAI & ORS
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13 28.02.2009 When the case was taken up on
26.2.2009, the Registrar and the Pro Vice-
Chancellor were present in Court and an
exemption petition was filed on behalf of the Vice-Chancellor. For reasons stated in the exemption petition his appearance was condoned on that day and he was directed to be present today.
Accordingly, the case was fixed for today for appearance of Vice-Chancellor and the Registrar of the University. The Registrar is present and Vice-Chancellor has not appeared in Court today also. Again an exemption petition is being filed for condoning his absence in Court. It is stated in the exemption petition that the Vice- Chancellor has to attend function of IGNOU as a chief guest and therefore, he is unable to appear in this Court. It is highly deprecated that the Vice-Chancellor has ignored the orders of this Court and has preferred to 2 attend the function as a chief guest by disobeying the orders of this Court for his appearance. However, learned counsel for the University prays for one week time as a last indulgence to the Vice-Chancellor to enable him to appear in this case.
In the circumstances, the exemption petition filed today is allowed and the case is fixed for 5th of March, 2009 as a first case in the list of contempt matters.
The Vice-Chancellor shall be personally present in Court on that date
along with the Registrar, failing which this Court may take coercive action for appearance of the Vice-Chancellor in this Case.
With the exemption petition, the University order has been annexed from which it appears that the case of the petitioner for his notional promotion as Professor has been rejected by the syndicate on account of disobedience of the petitioner in obeying the orders of his transfer.
Earlier on 5.2.2009, this Court was given an impression that a committee constituted by the Vice-Chancellor has 3 considered the case of the petitioner for notional promotion to the post of Professor and has taken some decision.
In the circumstances, let the
University produce the entire original
records pertaining to the consideration of
the case of the petitioner for granting him consequential reliefs in terms of the orders of the Hon'ble Supreme Court.
Arvind/ ( J. N. Singh, J.)