Patna High Court - Orders
Dr. Rakesh Kumar Singh & Ors vs The Union Of India & Ors on 15 September, 2015
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.18016 of 2012
======================================================
Dr. Rakesh Kumar Singh & Ors
.... .... Petitioner/s
Versus
The Union of India & Ors
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.18834 of 2014
======================================================
Dr. Vikas Kumar & Ors
.... .... Petitioner/s
Versus
The State of Bihar & Ors
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.17873 of 2014
======================================================
Dr. Ashutosh Jha & Ors
.... .... Petitioner/s
Versus
Chancellor Governor Secretariat Raj Bhawan & Ors
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.2315 of 2015
======================================================
Dr. Manoj Mangal & Anr
.... .... Petitioner/s
Versus
Chancellor Governor Secretariat & Ors
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.21703 of 2014
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Kalindi Prabha
.... .... Petitioner/s
Versus
The State of Bihar & Ors
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.21809 of 2014
======================================================
Dr. Kumar Jay Prakash & Ors
.... .... Petitioner/s
Versus
The Chancellor of The Universities of Bihar Cum Governor & Ors
Patna High Court CWJC No.18016 of 2012 (15) dt.15-09-2015
2/5
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.22260 of 2014
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Shilpi Kiran
.... .... Petitioner/s
Versus
The State of Bihar & Ors
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.1168 of 2015
======================================================
Kumar Ujjwal
.... .... Petitioner/s
Versus
The State of Bihar & Ors
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.18971 of 2014
======================================================
Dr. Mithilesh Chandra Mukul & Ors
.... .... Petitioner/s
Versus
The State of Bihar & Ors
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.19011 of 2014
======================================================
Dr. Amit Ranjan Singh & Ors
.... .... Petitioner/s
Versus
The State of Bihar & Ors
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.19427 of 2014
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Dr. Radha Krishna Singh & Ors
.... .... Petitioner/s
Versus
The Chancellor of Universities of Bihar Raj Bhawan Patna & Ors
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.20019 of 2014
======================================================
Dr. Akhilesh Kumar Singh & Ors
.... .... Petitioner/s
Patna High Court CWJC No.18016 of 2012 (15) dt.15-09-2015
3/5
Versus
The State of Bihar & Ors
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.20051 of 2014
======================================================
Dr. Amaresh Kumar & Ors
.... .... Petitioner/s
Versus
The Chancellor of Universities of Bihar & Ors
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.20101 of 2014
======================================================
Dr. Bhagwan Datta
.... .... Petitioner/s
Versus
The State of Bihar & Ors
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.20295 of 2014
======================================================
Manoj Kumar Singh & Ors
.... .... Petitioner/s
Versus
The State of Bihar & Ors
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.20807 of 2014
======================================================
Dr. Anand Azad & Ors
.... .... Petitioner/s
Versus
The State of Bihar & Ors
.... .... Respondent/s
======================================================
Appearance :
(In CWJC No.18016 of 2012)
For the Petitioner/s : Mr. Abhinav Srivastava, Adv.
For the Respondent/s : Mr. Nivedita Nirvikar, CGC
Mr. Deepak Kumar, Advocate.
(In CWJC No.18834 of 2014)
For the Petitioner/s : Mr. Abhinav Srivastava, Adv.
For the Respondent/s : Mr. Lalit Kishore (Paag)
Mr. A.K. Singh, Sr. Adv.
Mr. Sanjay Pandey, Adv.
(In CWJC No.17873 of 2014)
For the Petitioner/s : Mr. Kumar Brijnandan, Adv.
Patna High Court CWJC No.18016 of 2012 (15) dt.15-09-2015
4/5
For the Respondent/s : Mr. Sanjay Kumar(Asg)
Mr. M.D. Singh, Advocate.
Mr. Deepak Kumar, Advocate.
(In CWJC No.2315 of 2015)
For the Petitioner/s : Mr. Ashok Kumar
For the Respondent/s : Mr. Ga10- Nivedita Nirvikar
(In CWJC No.21703 of 2014)
For the Petitioner/s : Mr. Rajesh Kumar
For the Respondent/s : Mr. Lalit Kishore (Paag)
(In CWJC No.21809 of 2014)
For the Petitioner/s : Mr. Chakrapani, Advocate.
Mr. Priyadarshi Matri Sharan, Adv.
For the Respondent/s : Mr. Lalit Kishore (Paag)
Mr. Rajendra Giri, Adv.
Mr. Nivedita Nirvikar, CGC
Mr. Satyaveer Bhari, Adv.
Mr. Sanjay Pandey, Adv.
(In CWJC No.22260 of 2014)
For the Petitioner/s : Mr. Ajay Kumar Sinha, Adv.
For the Respondent/s : Mr. Paag- Lalit Kishore
(In CWJC No.1168 of 2015)
For the Petitioner/s : Mr. Ranjeet Kumar, Adv.
For the Respondent/s : Mr. Lalit Kishore (Paag)
(In CWJC No.18971 of 2014)
For the Petitioner/s : Mr. Abhinav Srivastava, Adv.
For the Respondent/s : Mr. Paag- Lalit Kishore
(In CWJC No.19011 of 2014)
For the Petitioner/s : Mr. Abhinav Srivastava, Adv.
For the Respondent/s : Mr. Paag- Lalit Kishore
(In CWJC No.19427 of 2014)
For the Petitioner/s : Mr. Prashant Sinha, Adv.
For the Respondent/s : Mr. Roy Shivaji Nath, Adv.
(In CWJC No.20019 of 2014)
For the Petitioner/s : Mr. Sunil Kumar Singh, Adv.
For the Respondent/s : Mr. Paag- Lalit Kishore
Mr. P.N. Shahi, Sr. Adv.
(In CWJC No.20051 of 2014)
For the Petitioner/s : Mr. Kumar Gangesh Gunjan, Adv.
For the Respondent/s : Mr. Paag- Lalit Kishore
(In CWJC No.20101 of 2014)
For the Petitioner/s : Mr. Suraj Narain Yadav
For the Respondent/s : Mr. Rajiv Roy
(In CWJC No.20295 of 2014)
For the Petitioner/s : Mr. Pranav Kumar, Adv.
For the Respondent/s : Mr. Paag- Lalit Kishore
(In CWJC No.20807 of 2014)
For the Petitioner/s : Mr. Abhinav Srivastava, Adv.
For the Respondent/s : Mr. Lalit Kishore (Paag)
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CORAM: HONOURABLE THE ACTING CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE CHAKRADHARI
Patna High Court CWJC No.18016 of 2012 (15) dt.15-09-2015
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SHARAN SINGH
ORAL ORDER
(Per: HONOURABLE THE ACTING CHIEF JUSTICE )
15 15-09-2015Heard Mr. Chakrapani, Mr. Abhinav Srivastava, Mr. Sunil Kumar Singh, Mr. Pranav Kumar, Mr. Prashan Sinha and Mr. Kumar Brijnandan, learned Counsel, appearing on behalf of the petitioners in their respective writ applications, and Mr. Lalit Kishore, learned Principal Additional Advocate General, appearing on behalf of the State-respondents. Heard also Mr. A.K. Singh, and Mr. P.N. Sahi, learned Senior Counsel, for the B.P.S.C., and Mr. Deepak Kumar, learned Counsel, for the University Grant Commission. Heard also Mrs. Nivedita Nirvikar, learned Counsel, for the Union of India.
Hearing is concluded and order is kept reserved.
(I.A. Ansari, ACJ) (Chakradhari Sharan Singh, J) Mkr./-
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