Nand Kishore Singh vs The State Of Bihar & Ors on 13 February, 2018

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Patna High Court - Orders

Nand Kishore Singh vs The State Of Bihar & Ors on 13 February, 2018

Bench: Ahsanuddin Amanullah

  IN THE HIGH COURT OF JUDICATURE AT PATNA
             Civil Writ Jurisdiction Case No. 14388 of 2017
======================================================
Nand Kishore Singh, S/o Late Tegi Singh, R/o Village- Medinipur, P.O.-
Medinipur, P.S.-Nasriganj, District-Rohtas.

                                                    .... ....   Petitioner/s
                                Versus
1. The State of Bihar
2. The Principal Secretary, Education Department, Government of Bihar,
    Patna.
3. The Director, Higher Education, Government of Bihar, Patna.
                                         ................ Respondent 1st Set
4. The Veer Kunwar Singh University through its Registrar, Ara, Bhojpur.
5. The Vice Chancellor, Veer Kunwar Singh University, Ara, Bhojpur.
6. The Registrar, Veer Kunwar Singh University, Ara, BHojpur.
7. Dr. Ajay Kumar Singh, Son of Late Tapeshwar Singh, Resident of Asni
    Bhawan Boring Road.
8. Dr. Satya Narayan Singh, Principal, B.S. College, Hatta, Chenari cum
    Member of the Selection Committee Constituted by the Veer Kunwar
    Singh University, Ara.
9. Prof. Raghwendra Prasad Singh, Ex. Dean, Social Science Faculty
    V.K.S.U. Ara cum Member of the Selection Committee Constituted by
    the University.
10. Dr. Sudhir Kumar Singh, Head Department of Sociology, Rohtas
    Mahila College, Sasaram cum Member of the Selection Committee
    Constituted by Veer Kunwar Singh University, Ara.
11. Dr. Suresh Prasad, Prof. Head Department of Sociology, M.U. Bodh
    Gaya cum Member of the Selection Committee Constituted by Veer
    Kunwar Singh University, Ara.
12. Dr. Jai Kant Tiwary, Prof. Department of Sociology, BHU Varanasi
    cum Member of the Selection Committee Constituted by Veer Kunwar
    Singh University, Ara.
13. Prof. Shayam Dhar Singh, Retired Prof, Sociology Department, M.G.
    Kashi Vidyapeeth, Varanasi cum Member of the Selection Committee
    Constituted by Veer Kunwar Singh University, Ara.
                                       ................ Respondent 2nd Set
14. The Bihar School Examination Board (Higher Secondary), through its
    Secretary, Budha Marg, Patna.
15. The Chairman, Bihar School Examination Board, Budha Marg, Patna.
16. The Secretary, Bihar School Examination Board, Budha Marg, Patna.
                                           ............... Respondent 3rd Set
17. Indu Tapeshwar Singh Mahila Degree College, Bikramganj through its
    Secretary, Dr, Ajay Kumar Singh, Natwar Road, Bikramganj.
18. Dr. Ajay Kumar Singh, Son of Late Tapeshwar Singh, Resident of Asni
    Bhawan, Boring Road, Patna cum Secretary, Indu Tapeshwar Singh
    Mahila Degree College, Bikramganj, Natwar Road, Bikramganj.
19. Professor- in-Charge, Indu Tapeshwar Singh Mahila Degree College,
    Bikramganj, Natwar Road, Bikramganj.
                                  ........................... Respondnt 4th Set
20. Indu Tapeshwar Singh Mahila Inter College, Bikramganj, Natwar Road,
    Bikramganj. through its President Dr. Ajay Kumar Singh, Son of Late
       Patna High Court CWJC No.14388 of 2017 (3) dt.13-02-2018

                                                2/3




                      Tapeshwar Singh, resident of Asni Bhawan Boring Road, Patna.
                  21. Professor- in-Charge, cum Ex-Offico Secretary, Indu Tapeshwar Singh
                      Mahila Inter College, Bikramganj, Natwar Road, Bikramganj.
                                                            ............. Respondent 5th Set
                  22. Upendra Prasad Singh, Son of Late Rajdeo Rai, Resident of Mohalla-
                      Gaurakshini, P.O.+P.S.-Sasaram, District-Rohtas.

                                                             .... .... Respondent 6th Set
                  ======================================================
                  Appearance :
                  For the Petitioner/s  :  Mr. Rakesh Narayan Singh, Advocate
                  For the University    :  Mr. Rajesh Prasad Choudhary, Advocate
                  (Respondents No. 4 to 6)
                  ======================================================
                  CORAM: HONOURABLE MR. JUSTICE AHSANUDDIN
                              AMANULLAH
                                           ORAL ORDER

3   13-02-2018

Learned counsel for the petitioner and Veer Kunwar Singh University are present.

2. Yesterday, the case was mentioned by learned counsel for the petitioner praying that it should be listed under the heading 'For Orders' so that the defects may be removed. On a specific query of the Court as to whether the order which was not complied with was peremptory, the answer was in the negative. However, when the matter is taken up, it transpires that on 12.10.2017, a peremptory order was passed to remove the defects within two weeks. Thus, the peremptory order coming into force in October, 2017 itself, the writ petition has stood dismissed and, thus, there cannot be any order today for removal of defects.

3. In view thereof, no order is required to be passed Patna High Court CWJC No.14388 of 2017 (3) dt.13-02-2018 3/3 as the case has stood dismissed for non compliance of the order dated 12.10.2017.

(Ahsanuddin Amanullah, J.) P. Kumar U

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Patna High Court - Orders