Patna University Teachers Association ... vs The State Of Bihar & Ors on 20 January, 2015

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Patna High Court

Patna University Teachers Association ... vs The State Of Bihar & Ors on 20 January, 2015

Bench: Ajay Kumar Tripathi

         IN THE HIGH COURT OF JUDICATURE AT PATNA

                 Civil Writ Jurisdiction Case No.15695 of 2014
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1. Patna University Teachers Association, Patna University, through its Secretary,
Dr. Shashank Bhushan Lal son of Late Dr. Phani Bhushan Lal resident of Nala
Road, Kadamkuan, P.S. - Kadamkuan, District - Patna.
2. Dr. Meena Kishore wife of Dr. Vinay Kumar resident of 205 F, P.C. Colony,
P.O. - Lohianagar, P.S. - Kankarbagh, District - Patna.
3. Dr. Nidhi Srivastava wife of Dr. Vinay Kumar Sinha resident of Nageshwar
Colony, Boring Road, P.S. - Buddha Colony, District - Patna.
                                                               .... ....   Petitioner/s
                                         Versus
1. The State of Bihar through the Principal Secretary, Education Department, Bihar,
Patna.
2. Patna University, Patna through its Registrar.
3. Vice Chancellor, Patna University, Patna.
4. Registrar, Patna University, Patna.
                                                        .... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Abhinav Srivastava, Advocate
For the Respondent/s : Mr. ASHOK KUMAR, SC-11
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CORAM: HONOURABLE MR. JUSTICE AJAY KUMAR TRIPATHI
ORAL JUDGMENT

Date: 20-01-2015 Since the claim of the present petitioner coupled with the grievance is identical to the issue raised in the case of Dr. Kedar Nath Pandey & Ors. Vrs. The Magadh University and Ors. in C.W.J.C. No. 7636 of 2014, decided on 15.01.2015, the impugned order contained in Annexures-11 and 11/1, passed by the Pay Verification Cell, Department of Education, Government of Bihar, is hereby quashed.

Writ is allowed in terms of the decision rendered in Patna High Court CWJC No.15695 of 2014 dt.20-01-2015 2 the case of Dr. Kedar Nath Pandey & Ors. Vrs. The Magadh University and Ors.

So far as petitioner no. 1, the so called association is concerned, the Court can only opine that the cause raised are individual cases which is required to be looked into individually by the Court. The association can take recourse to other agitational politics and tactics available to them as a union/association.

(Ajay Kumar Tripathi, J) P.K./-

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