Patna High Court - Orders
The State Of Bihar And Ors vs The L.N. Mithila University Through Its ... on 17 August, 2019
Bench: Chief Justice, Anjana Mishra
IN THE HIGH COURT OF JUDICATURE AT PATNA
Letters Patent Appeal No.1556 of 2018
In
Civil Writ Jurisdiction Case No.17670 of 2017
======================================================
The State Of Bihar and Ors
... ... Appellant/s
Versus
The Magadh University Through Its Vice Chancellor and Ors
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 28 of 2019
In
Civil Writ Jurisdiction Case No.17914 of 2017
======================================================
The Bihar State Through The Secretary Higher Education Dept.
... ... Appellant/s
Versus
The B. R. Ambedkar Bihar University Through Its Registrar and Ors
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 32 of 2019
In
Civil Writ Jurisdiction Case No.7483 of 2018
======================================================
The State Of Bihar and Anr
... ... Appellant/s
Versus
The Magadh University Through Its Vice Chancellor and Ors
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 41 of 2019
In
Civil Writ Jurisdiction Case No.9509 of 2018
======================================================
The State Of Bihar and Ors
... ... Appellant/s
Versus
The Magadh University Through Its Registrar and Ors
... ... Respondent/s
======================================================
Patna High Court L.P.A No.1556 of 2018(3) dt.17-08-2019
2/48
with
Letters Patent Appeal No. 47 of 2019
In
Civil Writ Jurisdiction Case No.18072 of 2017
======================================================
The State Of Bihar and Anr
... ... Appellant/s
Versus
The Magadh University, Bodh Gaya Through Its Registrar and Ors
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 35 of 2019
In
Civil Writ Jurisdiction Case No.1027 of 2018
======================================================
The State Of Bihar and Anr
... ... Appellant/s
Versus
The Magadh University and Ors
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 55 of 2019
In
Civil Writ Jurisdiction Case No.17575 of 2017
======================================================
The State Of Bihar
... ... Appellant/s
Versus
Bhupendra Narayan Mandal University
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 31 of 2019
In
Civil Writ Jurisdiction Case No.944 of 2018
======================================================
The State Of Bihar and Anr
... ... Appellant/s
Versus
The Magadh University and Ors
... ... Respondent/s
======================================================
with
Patna High Court L.P.A No.1556 of 2018(3) dt.17-08-2019
3/48
Letters Patent Appeal No. 38 of 2019
In
Civil Writ Jurisdiction Case No.7870 of 2018
======================================================
The State Of Bihar
... ... Appellant/s
Versus
The Magadh University Through Its Registrar and Ors
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 53 of 2019
In
Civil Writ Jurisdiction Case No.11071 of 2018
======================================================
The State Of Bihar and Anr
... ... Appellant/s
Versus
The Lalit Narain Mithila University, Darbhanga, Through Its Registrar and
Ors
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 54 of 2019
In
Civil Writ Jurisdiction Case No.9251 of 2018
======================================================
The State Of Bihar and Anr
... ... Appellant/s
Versus
The Lalit Narain Mithila University, Darbhanga, Through Its Registrar and
Ors
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 62 of 2019
In
Civil Writ Jurisdiction Case No.6339 of 2018
======================================================
The Principal Secretary to the Government, Department Of Higher Education,
... ... Appellant/s
Versus
The Magadh University,
... ... Respondent/s
Patna High Court L.P.A No.1556 of 2018(3) dt.17-08-2019
4/48
======================================================
with
Letters Patent Appeal No. 56 of 2019
In
Civil Writ Jurisdiction Case No.9026 of 2018
======================================================
The State Of Bihar
... ... Appellant/s
Versus
The Magadh University
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 57 of 2019
In
Civil Writ Jurisdiction Case No.10994 of 2018
======================================================
The State Of Bihar
... ... Appellant/s
Versus
The Lalit Narain Mithila University, Darbhanga,
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 58 of 2019
In
Civil Writ Jurisdiction Case No.16728 of 2017
======================================================
The State Of Bihar
... ... Appellant/s
Versus
Tilka Manjhi Bhagalpur University
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 59 of 2019
In
Civil Writ Jurisdiction Case No.7912 of 2018
======================================================
The State Of Bihar
... ... Appellant/s
Versus
The Magadh University
... ... Respondent/s
======================================================
Patna High Court L.P.A No.1556 of 2018(3) dt.17-08-2019
5/48
with
Letters Patent Appeal No. 49 of 2019
In
Civil Writ Jurisdiction Case No.13021 of 2016
======================================================
The State Of Bihar and Anr
... ... Appellant/s
Versus
The L. N. Mithila University and Ors
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 80 of 2019
In
Civil Writ Jurisdiction Case No.9511 of 2018
======================================================
The State of Bihar
... ... Appellant/s
Versus
The Magadh University
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 110 of 2019
In
Civil Writ Jurisdiction Case No.4459 of 2018
======================================================
The State Of Bihar Through Its Secretary
... ... Appellant/s
Versus
The Vice Chancellor, Magadh University
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 84 of 2019
In
Civil Writ Jurisdiction Case No.9512 of 2018
======================================================
The State of Bihar
... ... Appellant/s
Versus
The Magadh University
... ... Respondent/s
======================================================
with
Patna High Court L.P.A No.1556 of 2018(3) dt.17-08-2019
6/48
Letters Patent Appeal No. 85 of 2019
In
Civil Writ Jurisdiction Case No.5240 of 2018
======================================================
The State Of Bihar
... ... Appellant/s
Versus
The Vice Chancellor
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 87 of 2019
In
Civil Writ Jurisdiction Case No.3606 of 2018
======================================================
The State Of Bihar
... ... Appellant/s
Versus
B. N. Mandal University
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 115 of 2019
In
Civil Writ Jurisdiction Case No.9510 of 2018
======================================================
The State Of Bihar
... ... Appellant/s
Versus
The Magadh University
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 78 of 2019
In
Civil Writ Jurisdiction Case No.9515 of 2018
======================================================
The State of Bihar
... ... Appellant/s
Versus
The Magadh University
... ... Respondent/s
======================================================
with
Patna High Court L.P.A No.1556 of 2018(3) dt.17-08-2019
7/48
Letters Patent Appeal No. 81 of 2019
In
Civil Writ Jurisdiction Case No.9522 of 2018
======================================================
The State Of Bihar and Ors
... ... Appellant/s
Versus
The Magadh University Through Its Registrar and Ors
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 111 of 2019
In
Civil Writ Jurisdiction Case No.6232 of 2018
======================================================
The State Of Bihar Through Its Secretary
... ... Appellant/s
Versus
The Vice Chancellor, Magadh University
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 113 of 2019
In
Civil Writ Jurisdiction Case No.2438 of 2018
======================================================
The State Of Bihar
... ... Appellant/s
Versus
The Bhupendra Narayan Mandal University
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 79 of 2019
In
Civil Writ Jurisdiction Case No.3070 of 2018
======================================================
The State Of Bihar and Ors
... ... Appellant/s
Versus
The B. N. Mandal University and Ors
... ... Respondent/s
======================================================
with
Patna High Court L.P.A No.1556 of 2018(3) dt.17-08-2019
8/48
Letters Patent Appeal No. 73 of 2019
In
Civil Writ Jurisdiction Case No.4066 of 2018
======================================================
The State of Bihar
... ... Appellant/s
Versus
Lalit Narayan Mithila University
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 114 of 2019
In
Civil Writ Jurisdiction Case No.1132 of 2018
======================================================
The State Of Bihar
... ... Appellant/s
Versus
The Magadh University
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 101 of 2019
In
Civil Writ Jurisdiction Case No.828 of 2018
======================================================
The State Of Bihar
... ... Appellant/s
Versus
The Magadh University, Bodh Gaya Through Its Registrar
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 90 of 2019
In
Civil Writ Jurisdiction Case No.9513 of 2018
======================================================
The State of Bihar
... ... Appellant/s
Versus
The Magadh University,
... ... Respondent/s
======================================================
with
Patna High Court L.P.A No.1556 of 2018(3) dt.17-08-2019
9/48
Letters Patent Appeal No. 91 of 2019
In
Civil Writ Jurisdiction Case No.4089 of 2018
======================================================
The State Of Bihar
... ... Appellant/s
Versus
The Bhupendra Narayan Mandal University
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 75 of 2019
In
Civil Writ Jurisdiction Case No.4095 of 2018
======================================================
The State Of Bihar
... ... Appellant/s
Versus
Lalit Narayan Mithila University
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 97 of 2019
In
Civil Writ Jurisdiction Case No.4405 of 2018
======================================================
The State Of Bihar
... ... Appellant/s
Versus
The Vice Chancellor,
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 108 of 2019
In
Civil Writ Jurisdiction Case No.4516 of 2018
======================================================
The State Of Bihar Through Its Secretary
... ... Appellant/s
Versus
The Vice Chancellor, Magadh University
... ... Respondent/s
======================================================
with
Patna High Court L.P.A No.1556 of 2018(3) dt.17-08-2019
10/48
Letters Patent Appeal No. 92 of 2019
In
Civil Writ Jurisdiction Case No.4133 of 2018
======================================================
The State Of Bihar
... ... Appellant/s
Versus
The Bhupendra Narayan Mandal University
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 30 of 2019
In
Civil Writ Jurisdiction Case No.10569 of 2017
======================================================
The State Of Bihar and Ors
... ... Appellant/s
Versus
The T. M. Bhagalpur University and Ors
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 37 of 2019
In
Civil Writ Jurisdiction Case No.17768 of 2017
======================================================
The State Of Bihar and Anr
... ... Appellant/s
Versus
The Magadh University and Ors
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 42 of 2019
In
Civil Writ Jurisdiction Case No.5788 of 2018
======================================================
The State Of Bihar and Anr
... ... Appellant/s
Versus
Lalit Narayan Mithila University and Ors
... ... Respondent/s
======================================================
with
Patna High Court L.P.A No.1556 of 2018(3) dt.17-08-2019
11/48
Letters Patent Appeal No. 44 of 2019
In
Civil Writ Jurisdiction Case No.5977 of 2018
======================================================
The State Of Bihar
... ... Appellant/s
Versus
The Vice Chancellor, B. N. Mandal University and Ors
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 60 of 2019
In
Civil Writ Jurisdiction Case No.8462 of 2018
======================================================
The State of Bihar
... ... Appellant/s
Versus
The Magadh University through its Registrar
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 86 of 2019
In
Civil Writ Jurisdiction Case No.1859 of 2018
======================================================
The State Of Bihar
... ... Appellant/s
Versus
The Vice Chancellor, Magadh University
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 93 of 2019
In
Civil Writ Jurisdiction Case No.9545 of 2018
======================================================
The State Of Bihar
... ... Appellant/s
Versus
The Magadh University Through Its Registrar
... ... Respondent/s
======================================================
with
Patna High Court L.P.A No.1556 of 2018(3) dt.17-08-2019
12/48
Letters Patent Appeal No. 103 of 2019
In
Civil Writ Jurisdiction Case No.5193 of 2018
======================================================
The State of Bihar
... ... Appellant/s
Versus
The Vice Chancellor, Magadh University
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 26 of 2019
In
Civil Writ Jurisdiction Case No.8460 of 2018
======================================================
The State Of Bihar Through The Secretary Higher Education
... ... Appellant/s
Versus
The B. N. Mandal University Through Its Registrar and Ors
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 27 of 2019
In
Civil Writ Jurisdiction Case No.6399 of 2018
======================================================
The State Of Bihar Through The Secretary Higher Education
... ... Appellant/s
Versus
The Magadh University Through Its Registrar and Ors
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 34 of 2019
In
Civil Writ Jurisdiction Case No.9579 of 2018
======================================================
The State Of Bihar and Ors
... ... Appellant/s
Versus
The Veer Kunwar Singh University Through Its Registrar and Ors
... ... Respondent/s
======================================================
with
Patna High Court L.P.A No.1556 of 2018(3) dt.17-08-2019
13/48
Letters Patent Appeal No. 48 of 2019
In
Civil Writ Jurisdiction Case No.6561 of 2018
======================================================
The State Of Bihar and Anr
... ... Appellant/s
Versus
The Vice Chancellor, Magadh University, Bodh Gaya, Gaya and Ors
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 51 of 2019
In
Civil Writ Jurisdiction Case No.11151 of 2018
======================================================
The State Of Bihar and Anr
... ... Appellant/s
Versus
The Lalit Narain Mithila University, Darbhanga, Through Its Registrar and
Ors
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 36 of 2019
In
Civil Writ Jurisdiction Case No.7291 of 2018
======================================================
The State Of Bihar
... ... Appellant/s
Versus
The Magadh University Through Its Registrar and Ors
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 100 of 2019
In
Civil Writ Jurisdiction Case No.5356 of 2018
======================================================
The Principal Secretary
... ... Appellant/s
Versus
The Magadh University
... ... Respondent/s
======================================================
with
Patna High Court L.P.A No.1556 of 2018(3) dt.17-08-2019
14/48
Letters Patent Appeal No. 94 of 2019
In
Civil Writ Jurisdiction Case No.9517 of 2018
======================================================
The State Of Bihar
... ... Appellant/s
Versus
The Magadh University
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 39 of 2019
In
Civil Writ Jurisdiction Case No.5185 of 2018
======================================================
The State Of Bihar Through The Principal Secretary
... ... Appellant/s
Versus
B. R. Ambedkar University, Muzaffarpur Throgh Its Registrar and Ors
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 29 of 2019
In
Civil Writ Jurisdiction Case No.216 of 2018
======================================================
The State Of Bihar and Ors
... ... Appellant/s
Versus
The Bhupendra Narayan Mandal University and Ors
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 50 of 2019
In
Civil Writ Jurisdiction Case No.8366 of 2018
======================================================
The State Of Bihar
... ... Appellant/s
Versus
The B. N. Mandal University Through Its Registrar and Ors
... ... Respondent/s
======================================================
with
Patna High Court L.P.A No.1556 of 2018(3) dt.17-08-2019
15/48
Letters Patent Appeal No. 52 of 2019
In
Civil Writ Jurisdiction Case No.8446 of 2018
======================================================
The State Of Bihar and Anr
... ... Appellant/s
Versus
The Tilka Manjhi Bhagalpur University, Through Its Registrar and Ors
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 40 of 2019
In
Civil Writ Jurisdiction Case No.4425 of 2018
======================================================
The State Of Bihar and Ors
... ... Appellant/s
Versus
The Magadh University, Through Registrar, Magadh University and Ors
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 45 of 2019
In
Civil Writ Jurisdiction Case No.9122 of 2018
======================================================
The State Of Bihar and Anr
... ... Appellant/s
Versus
Lalit Narayan Mithila University and Ors
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 46 of 2019
In
Civil Writ Jurisdiction Case No.7748 of 2018
======================================================
The State Of Bihar and Anr
... ... Appellant/s
Versus
The Tilka Manjhi Bhagalpur University, Through Its Registrar and Ors
... ... Respondent/s
======================================================
with
Patna High Court L.P.A No.1556 of 2018(3) dt.17-08-2019
16/48
Letters Patent Appeal No. 61 of 2019
In
Civil Writ Jurisdiction Case No.6738 of 2016
======================================================
The State Of Bihar
... ... Appellant/s
Versus
The Lalit Narayan Mithila University (L.N.M.U.),
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 82 of 2019
In
Civil Writ Jurisdiction Case No.5963 of 2018
======================================================
The State Of Bihar Through The Principal Secretary, Education Department
... ... Appellant/s
Versus
The Vice Chancellor, Magadh University and Ors
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 107 of 2019
In
Civil Writ Jurisdiction Case No.9544 of 2018
======================================================
The State Of Bihar
... ... Appellant/s
Versus
The Magadh University Through Its Registrar
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 77 of 2019
In
Civil Writ Jurisdiction Case No.3310 of 2018
======================================================
The State of Bihar
... ... Appellant/s
Versus
Bhupendra Narayan Mandal University,
... ... Respondent/s
======================================================
with
Patna High Court L.P.A No.1556 of 2018(3) dt.17-08-2019
17/48
Letters Patent Appeal No. 76 of 2019
In
Civil Writ Jurisdiction Case No.3955 of 2018
======================================================
The State of Bihar
... ... Appellant/s
Versus
L. N. Mithila University
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 74 of 2019
In
Civil Writ Jurisdiction Case No.2281 of 2018
======================================================
The State Of Bihar
... ... Appellant/s
Versus
The B. N. Mandal University
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 112 of 2019
In
Civil Writ Jurisdiction Case No.3821 of 2018
======================================================
The State Of Bihar,
... ... Appellant/s
Versus
Magadh University,
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 89 of 2019
In
Civil Writ Jurisdiction Case No.4893 of 2018
======================================================
The State of Bihar
... ... Appellant/s
Versus
The Magadh University
... ... Respondent/s
======================================================
with
Patna High Court L.P.A No.1556 of 2018(3) dt.17-08-2019
18/48
Letters Patent Appeal No. 104 of 2019
In
Civil Writ Jurisdiction Case No.5816 of 2018
======================================================
The State Of Bihar
... ... Appellant/s
Versus
The Vice Chancellor,
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 95 of 2019
In
Civil Writ Jurisdiction Case No.2043 of 2018
======================================================
The State Of Bihar
... ... Appellant/s
Versus
The Magadh University,
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 96 of 2019
In
Civil Writ Jurisdiction Case No.5114 of 2018
======================================================
The Principal Secretary, Secretary To The Government, Department Of
Higher Education and Anr
... ... Appellant/s
Versus
The Vice Chancellor, Magadh University and Ors
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 98 of 2019
In
Civil Writ Jurisdiction Case No.5520 of 2018
======================================================
The Principal Secretary To
... ... Appellant/s
Versus
The Magadh University
... ... Respondent/s
======================================================
with
Patna High Court L.P.A No.1556 of 2018(3) dt.17-08-2019
19/48
Letters Patent Appeal No. 99 of 2019
In
Civil Writ Jurisdiction Case No.2627 of 2018
======================================================
The State of Bihar
... ... Appellant/s
Versus
The Magadh University,
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 132 of 2019
In
Civil Writ Jurisdiction Case No.17752 of 2017
======================================================
The State of Bihar and Ors
... ... Appellant/s
Versus
Magadh University, through its Registrar and Ors
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 133 of 2019
In
Civil Writ Jurisdiction Case No.228 of 2018
======================================================
The State Of Bihar and Ors
... ... Appellant/s
Versus
The L.N. Mithila University through its Registrar and Ors
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 137 of 2019
In
Civil Writ Jurisdiction Case No.19032 of 2017
======================================================
The State Of Bihar and Anr
... ... Appellant/s
Versus
The Magadh University, Bodh Gaya and Ors
... ... Respondent/s
======================================================
with
Patna High Court L.P.A No.1556 of 2018(3) dt.17-08-2019
20/48
Letters Patent Appeal No. 134 of 2019
In
Civil Writ Jurisdiction Case No.19031 of 2017
======================================================
The State Of Bihar
... ... Appellant/s
Versus
The Bhim Rao Ambedkar Bihar University, Muzaffarpur and Ors
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 138 of 2019
In
Civil Writ Jurisdiction Case No.18851 of 2017
======================================================
The State of Bihar and Anr
... ... Appellant/s
Versus
The Vice Chancellor, B. N. Mandal University and ors
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 158 of 2019
In
Civil Writ Jurisdiction Case No.653 of 2018
======================================================
The State of Bihar
... ... Appellant/s
Versus
The Vice Chancellor, B.N. Mandal University, Laloo Nagar, Madhepura and
ors
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 142 of 2019
In
Civil Writ Jurisdiction Case No.335 of 2018
======================================================
The State Of Bihar and Ors
... ... Appellant/s
Versus
The Bhupendra Narayan Mandal University and Ors
... ... Respondent/s
======================================================
with
Patna High Court L.P.A No.1556 of 2018(3) dt.17-08-2019
21/48
Letters Patent Appeal No. 139 of 2019
In
Civil Writ Jurisdiction Case No.627 of 2018
======================================================
The State Of Bihar and Ors
... ... Appellant/s
Versus
The Bhupendra Narayan Mandal University, Laloo Nagar, Madhepura
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 145 of 2019
In
Civil Writ Jurisdiction Case No.7471 of 2018
======================================================
The State Of Bihar
... ... Appellant/s
Versus
Magadh University through the Registrar and ors
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 144 of 2019
In
Civil Writ Jurisdiction Case No.18979 of 2017
======================================================
The State Of Bihar and Ors
... ... Appellant/s
Versus
Magadh University, Bodh Gaya And Ors
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 136 of 2019
In
Civil Writ Jurisdiction Case No.18840 of 2017
======================================================
The State of Bihar and Anr
... ... Appellant/s
Versus
The Vice Chancellor, B. N. Mandal University and Ors
... ... Respondent/s
======================================================
with
Patna High Court L.P.A No.1556 of 2018(3) dt.17-08-2019
22/48
Letters Patent Appeal No. 141 of 2019
In
Civil Writ Jurisdiction Case No.333 of 2018
======================================================
The State of Bihar and Ors
... ... Appellant/s
Versus
The Bhupendra Narayan Mandal University and Ors
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 155 of 2019
In
Civil Writ Jurisdiction Case No.18673 of 2017
======================================================
The State of Bihar and Ors
... ... Appellant/s
Versus
The Bhupendra Narayan Mandal University through its Registrar and Ors
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 140 of 2019
In
Civil Writ Jurisdiction Case No.18260 of 2017
======================================================
The State of Bihar and Anr
... ... Appellant/s
Versus
Magadh University, through its Registrar and Ors
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 152 of 2019
In
Civil Writ Jurisdiction Case No.18183 of 2017
======================================================
The State of Bihar and Anr
... ... Appellant/s
Versus
The Magadh University, Bodh Gaya and Ors
... ... Respondent/s
======================================================
with
Patna High Court L.P.A No.1556 of 2018(3) dt.17-08-2019
23/48
Letters Patent Appeal No. 143 of 2019
In
Civil Writ Jurisdiction Case No.385 of 2018
======================================================
The State of Bihar and Anr
... ... Appellant/s
Versus
Tilka Manjhi Bhagalpur University and Ors
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 149 of 2019
In
Civil Writ Jurisdiction Case No.18748 of 2017
======================================================
The State of Bihar and Ors
... ... Appellant/s
Versus
The Vice Chancellor, B.N. Mandal University and ors
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 157 of 2019
In
Civil Writ Jurisdiction Case No.19310 of 2017
======================================================
The State of Bihar and Anr
... ... Appellant/s
Versus
B.N. Mandal University through its Registrar and Ors
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 148 of 2019
In
Civil Writ Jurisdiction Case No.1290 of 2018
======================================================
The State Of Bihar and Ors
... ... Appellant/s
Versus
Magadh University, Bodh Gaya and Ors
... ... Respondent/s
======================================================
with
Patna High Court L.P.A No.1556 of 2018(3) dt.17-08-2019
24/48
Letters Patent Appeal No. 151 of 2019
In
Civil Writ Jurisdiction Case No.19205 of 2017
======================================================
The State of Bihar and Anr
... ... Appellant/s
Versus
The Magadh University, Bodh Gaya and ors
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 153 of 2019
In
Civil Writ Jurisdiction Case No.18443 of 2017
======================================================
The State Of Bihar and Ors
... ... Appellant/s
Versus
The B.N. Mandal University and Ors
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 154 of 2019
In
Civil Writ Jurisdiction Case No.18237 of 2017
======================================================
The State of Bihar and Ors
... ... Appellant/s
Versus
The Magadh University and Ors
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 150 of 2019
In
Civil Writ Jurisdiction Case No.8123 of 2018
======================================================
The State Of Bihar and Ors
... ... Appellant/s
Versus
The Veer Kunwar Singh University through its Registrar and ors
... ... Respondent/s
======================================================
with
Patna High Court L.P.A No.1556 of 2018(3) dt.17-08-2019
25/48
Letters Patent Appeal No. 146 of 2019
In
Civil Writ Jurisdiction Case No.835 of 2018
======================================================
The State of Bihar and Anr
... ... Appellant/s
Versus
The Bhupendra Narayan Mandal University and Ors
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 173 of 2019
In
Civil Writ Jurisdiction Case No.18268 of 2017
======================================================
The State of Bihar and Anr
... ... Appellant/s
Versus
Magadh University through its Registrar and Ors
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 160 of 2019
In
Civil Writ Jurisdiction Case No.69 of 2018
======================================================
The State Of Bihar and Ors
... ... Appellant/s
Versus
The Magadh University through its Vice-Chancellor and Ors
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 164 of 2019
In
Civil Writ Jurisdiction Case No.18620 of 2017
======================================================
The State Of Bihar and anr
... ... Appellant/s
Versus
The Magadh University, Bodh Gaya through its Registrar and Ors
... ... Respondent/s
======================================================
with
Patna High Court L.P.A No.1556 of 2018(3) dt.17-08-2019
26/48
Letters Patent Appeal No. 170 of 2019
In
Civil Writ Jurisdiction Case No.626 of 2018
======================================================
The State Of Bihar and Ors
... ... Appellant/s
Versus
The Bhupendra Narayan Mandal University, Laloo Nagar, Madhepura
through its Registrar and Ors
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 171 of 2019
In
Civil Writ Jurisdiction Case No.18285 of 2017
======================================================
The State Of Bihar and anr
... ... Appellant/s
Versus
Lalit Narayan Mithila University, Kameshwarnagar, Darbhanga through its
Registrar and ors
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 159 of 2019
In
Civil Writ Jurisdiction Case No.533 of 2018
======================================================
The State Of Bihar and Ors
... ... Appellant/s
Versus
The Bhupendra Narayan Mandal University, Laloo Nagar, Madhepura
through its Registrar and Ors
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 175 of 2019
In
Civil Writ Jurisdiction Case No.6 of 2018
======================================================
The State Of Bihar and Ors
... ... Appellant/s
Versus
The Bhupendra Narayan Mandal University, Laloo Nagar, Madhepura
through its Registrar and Ors
Patna High Court L.P.A No.1556 of 2018(3) dt.17-08-2019
27/48
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 176 of 2019
In
Civil Writ Jurisdiction Case No.49 of 2018
======================================================
The State of Bihar
... ... Appellant/s
Versus
The Vice Chancellor, B.N. Mandal University and Ors
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 172 of 2019
In
Civil Writ Jurisdiction Case No.650 of 2018
======================================================
The State Of Bihar and Ors
... ... Appellant/s
Versus
The Bhupendra Narayan Mandal University, Laloo Nagar, Madhepura
through its Registrar and Ors
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 163 of 2019
In
Civil Writ Jurisdiction Case No.526 of 2018
======================================================
The State Of Bihar and Ors
... ... Appellant/s
Versus
The Bhupendra Narayan Mandal University, Laloo Nagar, Madhepura
through its Registrar and Ors
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 167 of 2019
In
Civil Writ Jurisdiction Case No.576 of 2018
======================================================
The State Of Bihar and Ors
... ... Appellant/s
Versus
Patna High Court L.P.A No.1556 of 2018(3) dt.17-08-2019
28/48
The Bhupendra Narayan Mandal University, Laloo Nagar, Madhepura
through its Registrar and Ors
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 162 of 2019
In
Civil Writ Jurisdiction Case No.18278 of 2017
======================================================
The State of Bihar and anr
... ... Appellant/s
Versus
B. N. Mandal University, Madhepura through its Registrar and Ors
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 166 of 2019
In
Civil Writ Jurisdiction Case No.16 of 2018
======================================================
The State Of Bihar and Ors
... ... Appellant/s
Versus
The Bhupendra Narayan Mandal University, Laloo Nagar, Madhepura
through its Registrar and ors
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 179 of 2019
In
Civil Writ Jurisdiction Case No.178 of 2018
======================================================
The State of Bihar and Anr
... ... Appellant/s
Versus
Lalit Narayan Mithila University and Ors
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 180 of 2019
In
Civil Writ Jurisdiction Case No.473 of 2018
======================================================
The State of Bihar and Ors
... ... Appellant/s
Patna High Court L.P.A No.1556 of 2018(3) dt.17-08-2019
29/48
Versus
The B. N. Mandal University through its Registrar and Ors
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 232 of 2019
In
Civil Writ Jurisdiction Case No.16708 of 2018
======================================================
The State Of Bihar and Anr
... ... Appellant/s
Versus
The Bhupendra Narayan Mandal University and Ors
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 223 of 2019
In
Civil Writ Jurisdiction Case No.14178 of 2018
======================================================
The State Of Bihar and Anr
... ... Appellant/s
Versus
The Vice-Chancellor of the Lalit Narain Mithla University, Darbhanga, Bihar
And Ors
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 230 of 2019
In
Civil Writ Jurisdiction Case No.12264 of 2018
======================================================
The State Of Bihar
... ... Appellant/s
Versus
The B.N. Mandal University
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 226 of 2019
In
Civil Writ Jurisdiction Case No.10044 of 2018
======================================================
The State Of Bihar and Ors
... ... Appellant/s
Patna High Court L.P.A No.1556 of 2018(3) dt.17-08-2019
30/48
Versus
The Magadh University through its Registrar and Ors
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 255 of 2019
In
Civil Writ Jurisdiction Case No.9122 of 2018
======================================================
Lalit Narayan Mithila University, Kameshwar Nagar and Ors
... ... Appellant/s
Versus
( Dr.) Ram Sudhist Choudhary and Ors
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 336 of 2019
In
Civil Writ Jurisdiction Case No.16835 of 2014
======================================================
The State Of Bihar and Ors
... ... Appellant/s
Versus
Vice Chancellor, Lalit Narayan Mithila University and Ors
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 335 of 2019
In
Civil Writ Jurisdiction Case No.22844 of 2018
======================================================
The State Of Bihar and Anr
... ... Appellant/s
Versus
The Lalit Narayan Mithila University and Ors
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 339 of 2019
In
Civil Writ Jurisdiction Case No.12237 of 2018
======================================================
The State Of Bihar and Ors
... ... Appellant/s
Versus
Patna High Court L.P.A No.1556 of 2018(3) dt.17-08-2019
31/48
The Bhupendra Narayan Mandal University and Ors
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 338 of 2019
In
Civil Writ Jurisdiction Case No.11941 of 2018
======================================================
The State Of Bihar and Ors
... ... Appellant/s
Versus
The Bhupendra Narayan Mandal University and Ors
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 404 of 2019
In
Civil Writ Jurisdiction Case No.16742 of 2018
======================================================
Sunil Kumar Jha
... ... Appellant/s
Versus
Kumar Anil Deo
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 488 of 2019
In
Civil Writ Jurisdiction Case No.16411 of 2018
======================================================
The State Of Bihar
... ... Appellant/s
Versus
Lalit Narayan Mithila University,
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 645 of 2019
In
Civil Writ Jurisdiction Case No.13081 of 2018
======================================================
The State of Bihar
... ... Appellant/s
Versus
B.N. Mandal University
Patna High Court L.P.A No.1556 of 2018(3) dt.17-08-2019
32/48
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 646 of 2019
In
Civil Writ Jurisdiction Case No.23358 of 2018
======================================================
The State of Bihar
... ... Appellant/s
Versus
B.N. Mandal University
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 651 of 2019
In
Civil Writ Jurisdiction Case No.8261 of 2018
======================================================
The State of Bihar
... ... Appellant/s
Versus
Magadh University, Bodh Gaya
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 652 of 2019
In
Civil Writ Jurisdiction Case No.10564 of 2010
======================================================
The State of Bihar
... ... Appellant/s
Versus
B.N. Mandal University
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 647 of 2019
In
Civil Writ Jurisdiction Case No.3261 of 2019
======================================================
The State of Bihar
... ... Appellant/s
Versus
The B.N. Mandal University, Madhepura
Patna High Court L.P.A No.1556 of 2018(3) dt.17-08-2019
33/48
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 659 of 2019
In
Civil Writ Jurisdiction Case No.1989 of 2018
======================================================
The State of Bihar
... ... Appellant/s
Versus
The Baba Saheb Bhim Rao Ambedkar University
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 660 of 2019
In
Civil Writ Jurisdiction Case No.6659 of 2019
======================================================
The State of Bihar
... ... Appellant/s
Versus
The B.N. Mandal University
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 666 of 2019
In
Civil Writ Jurisdiction Case No.2491 of 2019
======================================================
The State of Bihar
... ... Appellant/s
Versus
The Vice Chancellor, B.N. Mandal University
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 662 of 2019
In
Civil Writ Jurisdiction Case No.12797 of 2018
======================================================
The State of Bihar
... ... Appellant/s
Versus
B.N. Mandal University
Patna High Court L.P.A No.1556 of 2018(3) dt.17-08-2019
34/48
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 669 of 2019
In
Civil Writ Jurisdiction Case No.10507 of 2018
======================================================
The State of Bihar
... ... Appellant/s
Versus
Tilka Manjhi Bhagalpur University
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 667 of 2019
In
Civil Writ Jurisdiction Case No.22494 of 2018
======================================================
The State of Bihar
... ... Appellant/s
Versus
The B.N. Mandal University Madhepura
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 821 of 2019
In
Civil Writ Jurisdiction Case No.15984 of 2018
======================================================
Veer Kuwar Singh University
... ... Appellant/s
Versus
Dr. Md. Walayat Ali Khan
... ... Respondent/s
======================================================
Appearance :
(In Letters Patent Appeal No. 1556 of 2018)
For the Appellant/s : Mr. Ashutosh Ranjan Pandey, AAG-15
Mr. Rakesh Narayan Singh, AC to AAG-15
Mr. Vinay Kumar Mishra, AC to AAG-15
For the Magadh University: Mr. Ritesh Kumar, Advocate
For the BNMU : Mr. P. N. Shahi, Senior Advocate
Mr. Ritesh Kumar, Advocate
For the Intervenors : Mr. Purushottam Kumar Jha, Advocate
Mr. Avanindra Kumar Jha, Advocate
(In Letters Patent Appeal No. 28 of 2019)
Patna High Court L.P.A No.1556 of 2018(3) dt.17-08-2019
35/48
For the Appellant/s : Mr.Prabhat Ranjan Singh Ac To Aag 15
For the Respondent/s : Mr.
(In Letters Patent Appeal No. 32 of 2019)
For the Appellant/s : Mr.Prabhat Ranjan Singh Ac To Aag 15
For the Respondent/s : Mr.
(In Letters Patent Appeal No. 41 of 2019)
For the Appellant/s : Mr.Prabhat Ranjan Singh Ac To Aag 15
For the Respondent/s : Mr.
(In Letters Patent Appeal No. 47 of 2019)
For the Appellant/s : Mr.Prabhat Ranjan Singh Ac To Aag 15
For the Respondent/s : Mr.Dinesh Kumar
(In Letters Patent Appeal No. 35 of 2019)
For the Appellant/s : Mr.Prabhat Ranjan Singh Ac To Aag 15
For the Respondent/s : Mr.
(In Letters Patent Appeal No. 55 of 2019)
For the Appellant/s : Mr.Prabhat Ranjan Singh Ac To Aag 15
For the Respondent/s : Mr.
(In Letters Patent Appeal No. 31 of 2019)
For the Appellant/s : Mr.Prabhat Ranjan Singh Ac To Aag 15
For the Respondent/s : Mr.
(In Letters Patent Appeal No. 38 of 2019)
For the Appellant/s : Mr.Prabhat Ranjan Singh Ac To Aag 15
For the Respondent/s : Mr.
(In Letters Patent Appeal No. 53 of 2019)
For the Appellant/s : Mr.Prabhat Ranjan Singh Ac To Aag 15
For the Respondent/s : Mr.
(In Letters Patent Appeal No. 54 of 2019)
For the Appellant/s : Mr.Prabhat Ranjan Singh Ac To Aag 15
For the Respondent/s : Mr.Dinesh Kumar
(In Letters Patent Appeal No. 62 of 2019)
For the Appellant/s : Mr.Prabhat Ranjan Singh Ac To Aag 15
For the Respondent/s : Mr.
(In Letters Patent Appeal No. 56 of 2019)
For the Appellant/s : Mr.Prabhat Ranjan Singh Ac To Aag 15
For the Respondent/s : Mr.
(In Letters Patent Appeal No. 57 of 2019)
For the Appellant/s : Mr.Prabhat Ranjan Singh Ac To Aag 15
For the Respondent/s : Mr.
(In Letters Patent Appeal No. 58 of 2019)
For the Appellant/s : Mr.Prabhat Ranjan Singh Ac To Aag 15
For the Respondent/s : Mr.
(In Letters Patent Appeal No. 59 of 2019)
For the Appellant/s : Mr.Prabhat Ranjan Singh Ac To Aag 15
For the Respondent/s : Mr.
(In Letters Patent Appeal No. 49 of 2019)
For the Appellant/s : Mr.Prabhat Ranjan Singh Ac To Aag 15
For the Respondent/s : Mr.
(In Letters Patent Appeal No. 80 of 2019)
For the Appellant/s : Mr.Rakesh Narayan Singh Ac To Aag 15
For the Respondent/s : Mr.
(In Letters Patent Appeal No. 110 of 2019)
For the Appellant/s : Mr.Rakesh Narayan Singh Ac To Aag 15
For the Respondent/s : Mr.
(In Letters Patent Appeal No. 84 of 2019)
For the Appellant/s : Mr.Rakesh Narayan Singh Ac To Aag 15
For the Respondent/s : Mr.
(In Letters Patent Appeal No. 85 of 2019)
Patna High Court L.P.A No.1556 of 2018(3) dt.17-08-2019
36/48
For the Appellant/s : Mr.Rakesh Narayan Singh Ac To Aag 15
For the Respondent/s : Mr.
(In Letters Patent Appeal No. 87 of 2019)
For the Appellant/s : Mr.Rakesh Narayan Singh Ac To Aag 15
For the Respondent/s : Mr.
(In Letters Patent Appeal No. 115 of 2019)
For the Appellant/s : Mr.Rakesh Narayan Singh Ac To Aag 15
For the Respondent/s : Mr.
(In Letters Patent Appeal No. 78 of 2019)
For the Appellant/s : Mr.Rakesh Narayan Singh Ac To Aag 15
For the Respondent/s : Mr.
(In Letters Patent Appeal No. 81 of 2019)
For the Appellant/s : Mr.Rakesh Narayan Singh Ac To Aag 15
For the Respondent/s : Mr.
(In Letters Patent Appeal No. 111 of 2019)
For the Appellant/s : Mr.Rakesh Narayan Singh Ac To Aag 15
For the Respondent/s : Mr.
(In Letters Patent Appeal No. 113 of 2019)
For the Appellant/s : Mr.Rakesh Narayan Singh Ac To Aag 15
For the Respondent/s : Mr.
(In Letters Patent Appeal No. 79 of 2019)
For the Appellant/s : Mr.Rakesh Narayan Singh Ac To Aag 15
For the Respondent/s : Mr.
(In Letters Patent Appeal No. 73 of 2019)
For the Appellant/s : Mr.Rakesh Narayan Singh Ac To Aag 15
For the Respondent/s : Mr.
(In Letters Patent Appeal No. 114 of 2019)
For the Appellant/s : Mr.Rakesh Narayan Singh Ac To Aag 15
For the Respondent/s : Mr.
(In Letters Patent Appeal No. 101 of 2019)
For the Appellant/s : Mr.Rakesh Narayan Singh Ac To Aag 15
For the Respondent/s : Mr.
(In Letters Patent Appeal No. 90 of 2019)
For the Appellant/s : Mr.Rakesh Narayan Singh Ac To Aag 15
For the Respondent/s : Mr.
(In Letters Patent Appeal No. 91 of 2019)
For the Appellant/s : Mr.Rakesh Narayan Singh Ac To Aag 15
For the Respondent/s : Mr.
(In Letters Patent Appeal No. 75 of 2019)
For the Appellant/s : Mr.Rakesh Narayan Singh Ac To Aag 15
For the Respondent/s : Mr.
(In Letters Patent Appeal No. 97 of 2019)
For the Appellant/s : Mr.Rakesh Narayan Singh Ac To Aag 15
For the Respondent/s : Mr.
(In Letters Patent Appeal No. 108 of 2019)
For the Appellant/s : Mr.Rakesh Narayan Singh Ac To Aag 15
For the Respondent/s : Mr.
(In Letters Patent Appeal No. 92 of 2019)
For the Appellant/s : Mr.Rakesh Narayan Singh Ac To Aag 15
For the Respondent/s : Mr.
(In Letters Patent Appeal No. 30 of 2019)
For the Appellant/s : Mr.Prabhat Ranjan Singh Ac To Aag 15
For the Respondent/s : Mr.
(In Letters Patent Appeal No. 37 of 2019)
For the Appellant/s : Mr.Prabhat Ranjan Singh Ac To Aag 15
For the Respondent/s : Mr.Dinesh Kumar
(In Letters Patent Appeal No. 42 of 2019)
Patna High Court L.P.A No.1556 of 2018(3) dt.17-08-2019
37/48
For the Appellant/s : Mr.Prabhat Ranjan Singh Ac To Aag 15
For the Respondent/s : Mr.
(In Letters Patent Appeal No. 44 of 2019)
For the Appellant/s : Mr.Prabhat Ranjan Singh Ac To Aag 15
For the Respondent/s : Mr.
(In Letters Patent Appeal No. 60 of 2019)
For the Appellant/s : Mr.Prabhat Ranjan Singh Ac To Aag 15
For the Respondent/s : Mr.
(In Letters Patent Appeal No. 86 of 2019)
For the Appellant/s : Mr.Rakesh Narayan Singh Ac To Aag 15
For the Respondent/s : Mr.
(In Letters Patent Appeal No. 93 of 2019)
For the Appellant/s : Mr.Rakesh Narayan Singh Ac To Aag 15
For the Respondent/s : Mr.
(In Letters Patent Appeal No. 103 of 2019)
For the Appellant/s : Mr.Rakesh Narayan Singh Ac To Aag 15
For the Respondent/s : Mr.
(In Letters Patent Appeal No. 26 of 2019)
For the Appellant/s : Mr.Prabhat Ranjan Singh Ac To Aag 15
For the Respondent/s : Mr.
(In Letters Patent Appeal No. 27 of 2019)
For the Appellant/s : Mr.Prabhat Ranjan Singh Ac To Aag 15
For the Respondent/s : Mr.
(In Letters Patent Appeal No. 34 of 2019)
For the Appellant/s : Mr.Prabhat Ranjan Singh Ac To Aag 15
For the Respondent/s : Mr. Kinkar Kumar, Advocate
(In Letters Patent Appeal No. 48 of 2019)
For the Appellant/s : Mr.Prabhat Ranjan Singh Ac To Aag 15
For the Respondent/s : Mr.Indu Bhushan Pandey
(In Letters Patent Appeal No. 51 of 2019)
For the Appellant/s : Mr.Prabhat Ranjan Singh Ac To Aag 15
For the Respondent/s : Mr.
(In Letters Patent Appeal No. 36 of 2019)
For the Appellant/s : Mr.Prabhat Ranjan Singh Ac To Aag 15
For the Respondent/s : Mr.
(In Letters Patent Appeal No. 100 of 2019)
For the Appellant/s : Mr.Rakesh Narayan Singh Ac To Aag 15
For the Respondent/s : Mr.
(In Letters Patent Appeal No. 94 of 2019)
For the Appellant/s : Mr.Rakesh Narayan Singh Ac To Aag 15
For the Respondent/s : Mr.
(In Letters Patent Appeal No. 39 of 2019)
For the Appellant/s : Mr.Prabhat Ranjan Singh Ac To Aag 15
For the Respondent/s : Mr.Dinesh Kumar
(In Letters Patent Appeal No. 29 of 2019)
For the Appellant/s : Mr.Prabhat Ranjan Singh Ac To Aag 15
For the Respondent/s : Mr.
(In Letters Patent Appeal No. 50 of 2019)
For the Appellant/s : Mr.Prabhat Ranjan Singh Ac To Aag 15
For the Respondent/s : Mr.
(In Letters Patent Appeal No. 52 of 2019)
For the Appellant/s : Mr.Prabhat Ranjan Singh Ac To Aag 15
For the Respondent/s : Mr.
(In Letters Patent Appeal No. 40 of 2019)
For the Appellant/s : Mr.Prabhat Ranjan Singh Ac To Aag 15
For the Respondent/s : Mr.
(In Letters Patent Appeal No. 45 of 2019)
Patna High Court L.P.A No.1556 of 2018(3) dt.17-08-2019
38/48
For the Appellant/s : Mr.Prabhat Ranjan Singh Ac To Aag 15
For the Respondent/s : Mr.
(In Letters Patent Appeal No. 46 of 2019)
For the Appellant/s : Mr.Prabhat Ranjan Singh Ac To Aag 15
For the Respondent/s : Mr.Dinesh Kumar
(In Letters Patent Appeal No. 61 of 2019)
For the Appellant/s : Mr.Prabhat Ranjan Singh Ac To Aag 15
For the Respondent/s : Mr.Shashi Nath Jha
(In Letters Patent Appeal No. 82 of 2019)
For the Appellant/s : Mr.Rakesh Narayan Singh Ac To Aag 15
For the Respondent/s : Mr.
(In Letters Patent Appeal No. 107 of 2019)
For the Appellant/s : Mr.Rakesh Narayan Singh Ac To Aag 15
For the Respondent/s : Mr.
(In Letters Patent Appeal No. 77 of 2019)
For the Appellant/s : Mr.Rakesh Narayan Singh Ac To Aag 15
For the Respondent/s : Mr.
(In Letters Patent Appeal No. 76 of 2019)
For the Appellant/s : Mr.Rakesh Narayan Singh Ac To Aag 15
For the Respondent/s : Mr.
(In Letters Patent Appeal No. 74 of 2019)
For the Appellant/s : Mr.Rakesh Narayan Singh Ac To Aag 15
For the Respondent/s : Mr.
(In Letters Patent Appeal No. 112 of 2019)
For the Appellant/s : Mr.Rakesh Narayan Singh Ac To Aag 15
For the Respondent/s : Mr.
(In Letters Patent Appeal No. 89 of 2019)
For the Appellant/s : Mr.Rakesh Narayan Singh Ac To Aag 15
For the Respondent No.6: Mr. Mukul Sinha, Advocate
(In Letters Patent Appeal No. 104 of 2019)
For the Appellant/s : Mr.Rakesh Narayan Singh Ac To Aag 15
For the Respondent/s : Mr.
(In Letters Patent Appeal No. 95 of 2019)
For the Appellant/s : Mr.Rakesh Narayan Singh Ac To Aag 15
For the Respondent/s : Mr.
(In Letters Patent Appeal No. 96 of 2019)
For the Appellant/s : Mr.Rakesh Narayan Singh Ac To Aag 15
For the Respondent/s : Mr.
(In Letters Patent Appeal No. 98 of 2019)
For the Appellant/s : Mr.Rakesh Narayan Singh Ac To Aag 15
For the Respondent/s : Mr.
(In Letters Patent Appeal No. 99 of 2019)
For the Appellant/s : Mr.Rakesh Narayan Singh Ac To Aag 15
For the Respondent/s : Mr.Gyanand Roy
(In Letters Patent Appeal No. 132 of 2019)
For the Appellant/s : Mr.Vinay Kumar Mishra ( Ac To Aag 15 )
For the Respondent/s : Mr.
(In Letters Patent Appeal No. 133 of 2019)
For the Appellant/s : Mr.Vinay Kumar Mishra ( Ac To Aag 15 )
For the Respondent/s : Mr. Subodh Kumar Jha, Advocate
Mr. Sarveshwar Tiwary, Advocate
Mr. Pranav Kumar Jha, Advocate
(In Letters Patent Appeal No. 137 of 2019)
For the Appellant/s : Mr.Vinay Kumar Mishra ( Ac To Aag 15 )
For the Respondent/s : Mr.Dinesh Kumar
(In Letters Patent Appeal No. 134 of 2019)
For the Appellant/s : Mr.Vinay Kumar Mishra ( Ac To Aag 15 )
Patna High Court L.P.A No.1556 of 2018(3) dt.17-08-2019
39/48
For the Respondent/s : Mr.
(In Letters Patent Appeal No. 138 of 2019)
For the Appellant/s : Mr.Vinay Kumar Mishra ( Ac To Aag 15 )
For the Respondent/s : Mr.
(In Letters Patent Appeal No. 158 of 2019)
For the Appellant/s : Mr.Vinay Kumar Mishra ( Ac To Aag 15 )
For the Respondent/s : Mr.
(In Letters Patent Appeal No. 142 of 2019)
For the Appellant/s : Mr.Vinay Kumar Mishra ( Ac To Aag 15)
For the Respondent/s : Mr.
(In Letters Patent Appeal No. 139 of 2019)
For the Appellant/s : Mr.Vinay Kumar Mishra ( Ac To Aag 15 )
For the Respondent/s : Mr.
(In Letters Patent Appeal No. 145 of 2019)
For the Appellant/s : Mr.Vinay Kumar Mishra ( Ac To Aag 15 )
For the Respondent/s : Mr.Indu Bhushan Pandey
(In Letters Patent Appeal No. 144 of 2019)
For the Appellant/s : Mr.Vinay Kumar Mishra ( Ac To Aag 15 )
For the Respondent/s : Mr.
(In Letters Patent Appeal No. 136 of 2019)
For the Appellant/s : Mr.Vinay Kumar Mishra ( Ac To Aag 15 )
For the Respondent/s : Mr.
(In Letters Patent Appeal No. 141 of 2019)
For the Appellant/s : Mr.Vinay Kumar Mishra ( Ac To Aag 15 )
For the Respondent/s : Mr.
(In Letters Patent Appeal No. 155 of 2019)
For the Appellant/s : Mr.Vinay Kumar Mishra ( Ac To Aag 15 )
For the Respondent/s : Mr.
(In Letters Patent Appeal No. 140 of 2019)
For the Appellant/s : Mr.Vinay Kumar Mishra ( Ac To Aag 15 )
For the Respondent/s : Mr.
(In Letters Patent Appeal No. 152 of 2019)
For the Appellant/s : Mr.Vinay Kumar Mishra ( Ac To Aag 15 )
For the Respondent/s : Mr.Dinesh Kumar
(In Letters Patent Appeal No. 143 of 2019)
For the Appellant/s : Mr.Vinay Kumar Mishra ( Ac To Aag 15 )
For the Respondent/s : Mr.
(In Letters Patent Appeal No. 149 of 2019)
For the Appellant/s : Mr.Vinay Kumar Mishra ( Ac To Aag 15 )
For the Respondent/s : Mr.
(In Letters Patent Appeal No. 157 of 2019)
For the Appellant/s : Mr.Vinay Kumar Mishra ( Ac To Aag 15 )
For the Respondent/s : Mr.
(In Letters Patent Appeal No. 148 of 2019)
For the Appellant/s : Mr.Vinay Kumar Mishra ( Ac To Aag 15 )
For the Respondent/s : Mr.
(In Letters Patent Appeal No. 151 of 2019)
For the Appellant/s : Mr.Vinay Kumar Mishra ( Ac To Aag 15 )
For the Respondent/s : Mr.
(In Letters Patent Appeal No. 153 of 2019)
For the Appellant/s : Mr.Vinay Kumar Mishra ( Ac To Aag 15 )
For the Respondent/s : Mr.
(In Letters Patent Appeal No. 154 of 2019)
For the Appellant/s : Mr.Vinay Kumar Mishra ( Ac To Aag 15 )
For the Respondent/s : Mr.
(In Letters Patent Appeal No. 150 of 2019)
For the Appellant/s : Mr.Vinay Kumar Mishra ( Ac To Aag 15 )
Patna High Court L.P.A No.1556 of 2018(3) dt.17-08-2019
40/48
For the Respondent/s : Mr. P. K. Verma, Senior Advocate
Mrs. Nutan Sahay, Advocate
(In Letters Patent Appeal No. 146 of 2019)
For the Appellant/s : Mr.Vinay Kumar Mishra ( Ac To Aag 15 )
For the Respondent/s : Mr.
(In Letters Patent Appeal No. 173 of 2019)
For the Appellant/s : Mr.Vinay Kumar Mishra ( Ac To Aag 15 )
For the Respondent/s : Mr.
(In Letters Patent Appeal No. 160 of 2019)
For the Appellant/s : Mr.Vinay Kumar Mishra ( Ac To Aag 15 )
For the Respondent/s : Mr.
(In Letters Patent Appeal No. 164 of 2019)
For the Appellant/s : Mr.Vinay Kumar Mishra ( Ac To Aag 15 )
For the Respondent/s : Mr.Dinesh Kumar
(In Letters Patent Appeal No. 170 of 2019)
For the Appellant/s : Mr.Vinay Kumar Mishra ( Ac To Aag 15 )
For the Respondent/s : Mr.
(In Letters Patent Appeal No. 171 of 2019)
For the Appellant/s : Mr.Vinay Kumar Mishra ( Ac To Aag 15 )
For the Respondent/s : Mr. Subodh Kumar Jha, Advocate
(In Letters Patent Appeal No. 159 of 2019)
For the Appellant/s : Mr.Vinay Kumar Mishra ( Ac To Aag 15 )
For the Respondent/s : Mr.
(In Letters Patent Appeal No. 175 of 2019)
For the Appellant/s : Mr.Vinay Kumar Mishra ( Ac To Aag 15 )
For the Respondent/s : Mr.
(In Letters Patent Appeal No. 176 of 2019)
For the Appellant/s : Mr.Vinay Kumar Mishra ( Ac To Aag 15 )
For the Respondent/s : Mr.
(In Letters Patent Appeal No. 172 of 2019)
For the Appellant/s : Mr.Vinay Kumar Mishra ( Ac To Aag 15 )
For the Respondent/s : Mr.
(In Letters Patent Appeal No. 163 of 2019)
For the Appellant/s : Mr.Vinay Kumar Mishra ( Ac To Aag 15 )
For the Respondent/s : Mr.
(In Letters Patent Appeal No. 167 of 2019)
For the Appellant/s : Mr.Vinay Kumar Mishra ( Ac To Aag 15 )
For the Respondent/s : Mr.
(In Letters Patent Appeal No. 162 of 2019)
For the Appellant/s : Mr.Vinay Kumar Mishra ( Ac To Aag 15 )
For the Respondent/s : Mr.
(In Letters Patent Appeal No. 166 of 2019)
For the Appellant/s : Mr.Vinay Kumar Mishra ( Ac To Aag 15 )
For the Respondent/s : Mr.
(In Letters Patent Appeal No. 179 of 2019)
For the Appellant/s : Mr.Vinay Kumat Mishra (Ac To Aag 15)
For the Respondent/s : Mr. Subodh Kumar Jha, Advocate
(In Letters Patent Appeal No. 180 of 2019)
For the Appellant/s : Mr.Vinay Kumar Mishra (Ac To Aag 15)
For the Respondent/s : Mr.
(In Letters Patent Appeal No. 232 of 2019)
For the Appellant/s : Mr.Rakesh Narayan Singh ( Ac To Aag 15)
For the Respondent/s : Mr.
(In Letters Patent Appeal No. 223 of 2019)
For the Appellant/s : Mr.Rakesh Narayan Singh(Ac To Aag 15)
For the Respondent/s : Mr.
(In Letters Patent Appeal No. 230 of 2019)
Patna High Court L.P.A No.1556 of 2018(3) dt.17-08-2019
41/48
For the Appellant/s : Mr.Rakesh Narayan Singh (Ac To Aag 15)
For the Respondent/s : Mr.
(In Letters Patent Appeal No. 226 of 2019)
For the Appellant/s : Mr.Rakesh Narayan Singh(Ac To Aag 15)
For the Respondent/s : Mr.
(In Letters Patent Appeal No. 255 of 2019)
For the Appellant/s : Mr.Md. Nadim Seraj
For the Respondent/s : Mr.Ashutosh Ranjan Pandey (Aag15)
(In Letters Patent Appeal No. 336 of 2019)
For the Appellant/s : Mr.Amrendra Kumar ( Ac To Aag 15 )
For the Respondent/s : Mr.
(In Letters Patent Appeal No. 335 of 2019)
For the Appellant/s : Mr.Amrendra Kumar ( Ac To Aag 15 )
For the Respondent/s : Mr.Dinesh Kumar
(In Letters Patent Appeal No. 339 of 2019)
For the Appellant/s : Mr.Amarendra Kumar ( Ac To Aag 15 )
For the Respondent/s : Mr.
(In Letters Patent Appeal No. 338 of 2019)
For the Appellant/s : Mr.Amarendra Kumar ( Ac To Aag 15 )
For the Respondent/s : Mr.
(In Letters Patent Appeal No. 404 of 2019)
For the Appellant/s : Mr. Binodanand Mishra, Advocate
For the Respondent/s : Mr. Ashutosh Ranjan Pandey (AAG15)
For the Respondent No.1 Mr. Amaresh Kumar Singh, Advocate
Mr. Onkar Kumar, Advocate
(In Letters Patent Appeal No. 488 of 2019)
For the Appellant/s : Mr.Vinay Kumar Mishra (Ac To Aag 15)
For the Respondent/s : Mr.
(In Letters Patent Appeal No. 645 of 2019)
For the Appellant/s : Mr.Priyadarshi Matri Sharan (Ac To Aag 15)
For the Respondent/s : Mr.
(In Letters Patent Appeal No. 646 of 2019)
For the Appellant/s : Mr.Priyadarshi Matri Sharan (Ac To Aag 15)
For the Respondent/s : Mr.
(In Letters Patent Appeal No. 651 of 2019)
For the Appellant/s : Mr.Priyadarshi Matri Sharan (Ac To Aag 15)
For the Respondent/s : Mr.
(In Letters Patent Appeal No. 652 of 2019)
For the Appellant/s : Mr.Priyadarshi Matri Sharan (Ac To Aag 15)
For the Respondent/s : Mr.
(In Letters Patent Appeal No. 647 of 2019)
For the Appellant/s : Mr.Priyadarshi Matri Sharan (Ac To Aag 15)
For the Respondent/s : Mr.
(In Letters Patent Appeal No. 659 of 2019)
For the Appellant/s : Mr.Rakesh Narayansingh (Ac To Aag 15)
For the Respondent/s : Mr.Sanjeet Kumar
(In Letters Patent Appeal No. 660 of 2019)
For the Appellant/s : Mr.Rakesh Narayansingh (Ac To Aag 15)
For the Respondent/s : Mr.
(In Letters Patent Appeal No. 666 of 2019)
For the Appellant/s : Mr.Rakesh Narayansingh (Ac To Aag 15)
For the Respondent/s : Mr.
(In Letters Patent Appeal No. 662 of 2019)
For the Appellant/s : Mr.Rakesh Narayansingh (Ac To Aag 15)
For the Respondent/s : Mr.
(In Letters Patent Appeal No. 669 of 2019)
For the Appellant/s : Mr.Rakesh Narayansingh (AC TO AAG 15)
Patna High Court L.P.A No.1556 of 2018(3) dt.17-08-2019
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For the Respondent/s : Mr. Dinesh Kumar, Advocate
(In Letters Patent Appeal No. 667 of 2019)
For the Appellant/s : Mr. Rakesh Narayansingh (AC TO AAG 15)
For the Respondent/s : Mr.
(In Letters Patent Appeal No. 821 of 2019)
For the Appellant/s : Mr. Kinkar Kumar, Advocate
For the Respondent/s : Mr. Ashutosh Ranjan Pandey (AAG15)
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CORAM: HONOURABLE THE CHIEF JUSTICE
and
HONOURABLE JUSTICE SMT. ANJANA MISHRA
ORAL ORDER
(Per: HONOURABLE THE CHIEF JUSTICE)
3 17-08-2019We have heard learned counsel for the State of Bihar as well as the learned counsel for the respondent-petitioners in the cases in which appearance has been put in on their behalf. There are certain cases in which the learned counsel have not yet put in appearance and notices do not appear to have been effected on the individual petitioners.
Let notice be issued to such of the petitioners in the connected matters who have not yet been served. Steps be taken within two weeks for service of notice on the private respondents in all the matters where learned counsel have not yet put in appearance on behalf of the private parties.
The crux of the submissions in all these appeals filed by the State of Bihar relate to the issue of absorption of teaching and non-teaching staff of 40 colleges that were converted into constituent colleges from affiliated colleges, a litigation whereof travelled up to the Apex court in the case of State of Bihar Patna High Court L.P.A No.1556 of 2018(3) dt.17-08-2019 43/48 Versus Bihar Rajya MSESKK Mahasangh and others, reported in 2005 (9) SCC 129.
The categorization of those who are entitled to be absorbed was threadbare answered in the said decision in the appeal filed by the State of Bihar with certain directions, the crux whereof was to extend benefits only to those employees for whom either the recommendations in respect of the posts concerned had been accepted or the proposals had reached the Government prior to the cut-off date, i.e. 30th April, 1986 and 3rd July, 1987 in respect of a few colleges. Before having finally issued the directions, the Supreme Court itself had appointed a One Man Commission that submitted its report on 19 th December, 2003 and it is on the basis of such a report and accepting the terms of the said report that directions were issued by the Apex Court for carrying out this entire exercise of absorption.
It appears that after the said exercise was undertaken and the matter came to be decided at the end of the University, certain more petitions came to be filed questioning the said exercise that ultimately culminated in the Full Bench decision of this Court in the case of Lalit Narain Mithila University & Ors. Versus Ashok Kumar Jha, reported in 2010 (2) PLJR Patna High Court L.P.A No.1556 of 2018(3) dt.17-08-2019 44/48
650. The Full Bench in turn issued a fresh direction for carrying out an exercise for the implementation of the directions of the Supreme Court by appointing a two member Commission to act in conformity with the directions issued therein. The said judgement came to be questioned before the Apex Court in the case of Krishnandan Yadav & Ors. Versus Magadh University & Ors, Civil Appeal No.2703 of 2017, decided on 31st August, 2017, where the Supreme Court had again appointed a One Man Commission instead of two Member Commission as directed by the Full Bench. The said report of the One Man Commission was taken into account by the Apex Court and while accepting its recommendations in paragraph 24 of the judgement observed that the Court did not enter into the merits of those cases where recommendations had not been made and further observed that all questions with regard to the incumbents whose cases have been rejected by the Commission are kept open.
These batch of appeals have arisen out of a batch of writ petitions that came to be filed questioning the action of the Universities who were alleged to have acted upon the directions issued by the State Government and had reviewed certain appointments which according to the petitioners were saved Patna High Court L.P.A No.1556 of 2018(3) dt.17-08-2019 45/48 under the judgement of the Apex Court. Their contention, therefore, was that in view of the judgement of the Apex Court referred to hereinabove, their cases stood foreclosed and their absorptions could not have been reopened either by the State Government or by the Universities by exercising any power of review thereby denying them the benefit to which they were entitled to. The learned Single Judge has allowed the writ petitions with a direction to restore the status of the writ petitioners and has further issued directions for working out the entitlement of those persons who fall within the category of the benefits of absorption as discussed in the said judgement.
The State of Bihar has come up questioning the judgement in the said appeals on the ground that the learned Single Judge has reopened the issues which stood foreclosed by the judgement of the Supreme Court and which amounts to extending benefits even to those whose claim came into existence much after the cut-off date of 30 th April, 1986 and 3rd July, 1987. It is, therefore, submitted that neither the State Government nor the University has attempted any review of any such absorptions that were finalised but has only corrected its errors in order to ensure that the benefits are not extended to those who are not covered by the judgement of the Supreme Patna High Court L.P.A No.1556 of 2018(3) dt.17-08-2019 46/48 Court or under the reports of the two Commissions that have been accepted by the Apex Court. Learned Counsel for the State of Bihar, therefore, contends that if the respondent-petitioners do not fall within the said category of beneficiaries as defined by the Supreme Court itself and the two reports of the respective Commissions, then in that event the direction to restore their status or to make payment of salary or to consider reopening their cases would run counter to the directions of the Apex Court.
Having considered the aforesaid submissions that have been raised at the Bar, we find that the crux of the matter lies in identifying those cases of absorption which are not covered by the judgement of the Supreme Court or the reports of the Commissions that have been accepted by the Apex Court. The direction for reopening such cases cannot be construed for the reopening of cases which are not covered by the said decision. In this view of the matter, a clarity with regard to the status of absorption vis-a-vis cut-off date dated 30 th April, 1986 and 3rd July, 1987 has to be factually brought on record and dealt with before any exercise is to be undertaken either to refuse or accept the claim of the respondent-petitioners. This will, therefore, have to be done individually in respect of all the Patna High Court L.P.A No.1556 of 2018(3) dt.17-08-2019 47/48 respondent-petitioners on the basis of the record available or any material that may have been finalized earlier. The State Government is, therefore, under an obligation to demonstrate before this Court as to how the respondent-petitioners are not liable to the benefits of absorption in the event it is questioning their claims to be outside the purview of the judgement of the Supreme Court and reports of the two Commissions referred to hereinabove.
Consequently, we direct the learned counsel for the State to get a chart prepared in respect of all the respondent- petitioners in all these connected appeals together with remarks about their entitlement vis-a-vis cut off date dated 30th April, 1986 and 3rd July, 1987 in the light of the directions and the judgement of the Apex Court referred to hereinabove. This chart may be prepared and an appropriate affidavit may be filed within a period of four weeks as prayed by the learned counsel for the State. A copy of the said affidavit may be made available to all the learned counsel appearing for the respective cases to enable them to gather the status of objection, if any, in respect of their individual claims by the State.
The matters shall be listed after the expiry of four weeks on 26.09.2019.
Patna High Court L.P.A No.1556 of 2018(3) dt.17-08-2019 48/48 In the meanwhile, learned counsel for the appellants are also requested to remove the defects as pointed out by the office in the concerned appeals.
The respective Universities that have also filed appeals questioning the correctness of the impugned judgement may also bring on record such material as may be necessary to supplement the same.
Let LPA Nos.794, 841, 840, 899, 930 and 955, all of 2019, be also listed along with LPA No.1556 of 2018 and other connected matters.
(Amreshwar Pratap Sahi, CJ) (Anjana Mishra, J) Sunil/-
U