Rama Nand Singh vs The State Of Bihar & Ors on 29 June, 2016

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Patna High Court

Rama Nand Singh vs The State Of Bihar & Ors on 29 June, 2016

Bench: Ajay Kumar Tripathi

      IN THE HIGH COURT OF JUDICATURE AT PATNA

                   Civil Writ Jurisdiction Case No.2298 of 2016
===========================================================
1. Rama Nand Singh Son of Bhubneshwar Prasad Singh, Resident of Mohalla -
Poonam Panchwati, Madhubani, P.S. K. hat, District - Purnea, Presently working as
Principal, B.N. C. College, Dhamdaha, District - Purnea.

                                                             .... ....   Petitioner/s
                                     Versus
1. The State of Bihar through the Principal Secretary, Department of Education,
Govt. of Bihar, Patna.
2. The Principal Secretary, Department of Education, Govt. of Bihar, Patna.
3. The Director, Higher Education, Government of Bihar, Patna. null null
4. The B.N. Mandal University, Madhepura through ts Registrar.
5. The Vice - Chancellor, B.N. Mandal University, Madhepura.
6. The Registrar, B.N. Mandal University, Madhepura.
7. Ashok Singh, Secretary of Governing Body, B.N.C. College, Dhamdaha, Purnea.
8. Girish Kumar, Lecturer, Department of Mathmatics, B.N.C. College, Dhamdaha,
Purnea.
9. The Branch Manager, United Bank of India, Branch - Bishanpur, Dhamdaha,
District - Purnea.

                                                       .... .... Respondent/s
===========================================================
       Appearance :
       For the Petitioner/s : Mr Rajendra Narain, Sr. Advocate
                              Mr. Pramod Mishra
       For the Respondent/s : Mr. SC8- Kumar Alok
                              Mr Rajesh Singh
                              Mr Binod Bihari Sinha
===========================================================
CORAM: HONOURABLE MR. JUSTICE AJAY KUMAR TRIPATHI
ORAL JUDGMENT

Date: 29-06-2016 Heard counsel for the petitioner and counsel for the respondents.

The writ application against the sacking of the petitioner by the private managing committee and the reconstitution of the managing committee in view of the said development is not an issue which are justiceable under Article 226 of the Constitution of India as Patna High Court CWJC No.2298 of 2016 dt.29-06-2016 2/2 has already been decided by a Division Bench of this Court in LPA No.831 of 2011, decided on 4.7.2011.

Writ is dismissed. Petitioner may seek other remedy under law.



                                                              (Ajay Kumar Tripathi, J)

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