Patna High Court - Orders
Sumita Bose @ Beauty Sarkar vs The State Of Bihar on 13 January, 2021
Author: Prabhat Kumar Singh
Bench: Prabhat Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.14329 of 2019
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Sumita Bose @ Beauty Sarkar Wife of Late Manoj Bose, Resident of Nutun
Nagar, P.S.- civil Lines, District- Gaya, Pin- 823001.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Education Department,
Bihar, Patna.
2. Director, Higher Education, Education Department, Bihar, Patna.
3. Magadh University, Bodh Gaya through its Registrar.
4. Vice Chancellor, Magadh University, Bodh Gaya.
5. Registrar, Magadh University, Bodh Gaya.
... ... Respondent/s
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Appearance :
For the Petitioner : Mr.Abhinav Srivastava, Advocate
For the State : Mr.Jitendra Kumar Roy1 (Sc13)
For the M.U. : Mr.Arbind Nath Pandey, Advocate
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CORAM: HONOURABLE MR. JUSTICE PRABHAT KUMAR SINGH
ORAL ORDER
3. 13-01-2021Heard learned counsel for the parties.
Counsel for the petitioner makes a prayer for disposal of the present writ petition with liberty to the petitioner to move before the respondent no. 4 for redressal of the grievance, as made in paragraph - 1 of the writ petition.
Prayer is allowed.
The writ petition stands disposed of granting liberty to the petitioner to file a detailed representation before the respondent no. 4/Vice Chancellor, Magadh University with all the necessary documents, including copy of this order, within a period of four weeks from today.
Patna High Court CWJC No.14329 of 2019(3) dt.13-01-2021 2/2 If such representation is filed, the respondent no. 4/ Vice Chancellor, Magadh University is directed to look into the matter and pass a speaking order within a period of three months thereafter.
With above observation and direction, the writ petition stands disposed of.
(Prabhat Kumar Singh, J.) anay/-
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