Anup Kumar Paul vs B.N.Mandal University & Ors on 12 September, 2018

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Patna High Court - Orders

Anup Kumar Paul vs B.N.Mandal University & Ors on 12 September, 2018

Bench: Anil Kumar Upadhyay

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                               Civil Writ Jurisdiction Case No.19023 of 2012
                 ======================================================
                 Anup Kumar Paul S/O Late Amulya Mohan Paul R/O Vill-C/O Himanshu
                 Shekhar Kundu, Lichu Bagan, No.1, Colony, Katihar, P.O.&P.S.-Katihar,
                 Distt-Katihar

                                                                            ... ... Petitioner/s
                                                    Versus
            1.   B.N.Mandal University , Laloo Nagar, Madhepura, through its Registrar
            2.   The Vice -Chancellor, , B.N.Mandal University, Laloo Nagar, Madhepura
            3.   The Registrar, B.N.Mandal University, Laloo Nagar, Madhepura
            4.   The Finance Officer, B.N.Mandal University, Laloo Nagar, Madhepura
            5.   The Principal , M.J.M.Mahila College, Katihar
            6.   The State Of Bihar, through the Principal Secretary, Human Resources
                 &Development Department , Government Of Bihar, Patna
            7.   The Principal Secretary, Human Resources & Development Department,
                 Government Of Bihar, Patna
            8.   The Principal Secretary, Finance Department , Govt. of Bihar, Patna

                                                           ... ... Respondent/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s   :       Mr. Dhruba Mukherjee, Sr. Advocate
                 For the State          :       Ms. Prakritika Sharma, AC to SC-25
                 For the University     :       Mr. Raju Giri, Advocate
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE ANIL KUMAR UPADHYAY
                                       ORAL ORDER

7   12-09-2018

Put up on 1st of October, 2018 for further hearing.

In the meanwhile, the University as well as the State are required to take corrective measures in the light of the litigation policy 2011 [(4)(c)] and the judgment of the Full Bench reported in 2018 (2) PLJR 929.

It is to be borne in mind that in case of civil contempt the punishment of the contemner is not the end of the proceeding in contempt. It is continuing contempt and it only closes when the order of the writ court is purged. From the materials available on the record, it appears that the respondents Patna High Court CWJC No.19023 of 2012(7) dt.12-09-2018 2/2 have not purged and unless the order of the writ court passed on the previous occasion is purged, the civil contempt is continuing contempt.

(Anil Kumar Upadhyay, J) spandey/-

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Patna High Court - Orders