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Patna High Court - Orders

Laxmi Narayan Singh vs Baba Saheb B.R.A.Bihar Uni&Ors on 15 October, 2012

Author: Anjana Prakash

Bench: Anjana Prakash

         Patna High Court MJC No.2880 of 2007 (22) dt.15-10-2012




                         IN THE HIGH COURT OF JUDICATURE AT PATNA
                                  Miscellaneous Jurisdiction Case No.2880 of 2007
                                                          In
                                    Civil Writ Jurisdiction Case No. 10741 of 1998
                     ======================================================
                     Laxmi Narayan Singh, Retd. Head Assistant of Raj Narayan College,
                     Hajipur, District Vaishali, Son of Late Jamuna Prasad Singh, Resident of
                     village/Mohalla Chauhatta (Naka No.2), Hajipur, District Vaishali
                                                                            .... .... Petitioner/s
                                                        Versus
                     1. The State of Bihar
                     2. Baba Saheb Bhim Rao Ambedkar Bihar University, Muzaffarpur,
                         through its Registrar
                     3. Mr. Sudhir Kumar, the Vice-Chancellor, B.R.A. Bihar University,
                         Muzaffarpur
                     4. Mr. A.K. Srivastava, the Registrar, B.R.A. Bihar University,
                         Muzaffarpur
                                                                       .... .... Opposite Party/s
                     ======================================================
                     Appearance :
                     For the Petitioner/s       : Mr. Mukesh Kumar Singh, Advocate
                     For the Opposite Party/s : Mr. A.B.Sinha, Advocate
                     ======================================================
                     CORAM: HONOURABLE JUSTICE SMT. ANJANA PRAKASH
                     ORAL ORDER

22    15-10-2012

Show cause filed on behalf of the B.R.A. Bihar University submitting therein that the order of this Court has been complied be kept on the record.

It is agreed by the Petitioner.

In view of such, the application is dismissed as having become infructuous.

The personal appearance of the Registrar and the Vice Chancellor is hereby dispensed with but with a direction that they should comply with this Court's order in other cases as well when it is brought to their notice.

(Anjana Prakash, J) Narendra/-