Patna High Court - Orders
Suresh Chandra Acharya vs The State Of Bihar & Ors on 10 October, 2018
Author: Anil Kumar Upadhyay
Bench: Anil Kumar Upadhyay
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.12967 of 2012
======================================================
RAM PRAVESH SINGH SON OF LATE SHIV PRASAD SINGH
RESIDENT OF MOHALLA EAST OF INDIRA NAGAR, KANKARBAGH,
P.O. LOHIA NAGAR, P.S. KANKARBAGH, DISTRICT - PATNA
... ... Petitioner/s
Versus
1. THE STATE OF BIHAR
2. PRINCIPAL SECRETARY, HUMAN RESOURCES DEVELOPMENT
DEPARTMENT, GOVT. OF BIHAR, NEW SECRETARIAT, PATNA
3. SECRETARY, HUMAN RESOURCES DEVELOPMENT DEPARTMENT ,
GOVT. OF BIHAR, NEW SECRETARIAT, PATNA
4. DIRECTOR, HIGHER EDUCATION DEPARTMENT, GOVT. OF BIHAR,
PATNA
5. VICE CHANCELLOR, MAGADH UNIVERSITY, BODH GAYA
6. REGISTRAR, MAGADH UNIVERSITY, BODH GAYA
7. PRINCIPAL , RAM KRISHAN DWARIKA COLLEGE, LOHIA NAGAR,
KANKARBAGH, PATNA
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 10654 of 2012
======================================================
DWIJENDRA NARAYAN SINGH SON OF SARYU PRASAD SINGH
RESIDENT OF VILLAGE - JAMUI, P.O. JAMU, DISTRICT - JAMUI, AT
PRESENT POSTED AT DEMONSTRATOR IN THE DEPARTMENT OF
ZOOLOGY, K.K.N. COLLEGE, JAMUI
... ... Petitioner/s
Versus
1. THE STATE OF BIHAR
2. THE PRINCIPAL SECRETARY, HUMAN RESOURCES DEPARTMENT,
GOVERNMENT OF BIHAR, PATNA
3. THE DIRECTOR, HIGHER EDUCATION, DEPARTMENT OF HUMAN
RESOURCES DEVELOPMENT , GOVERNMENT OF BIHAR, PATNA
4. THE JOINT SECRETARY, DEPARTMENT OF EDUCATION,
GOVERNMENT OF BIHAR, PATNA
5. THE VICE-CHANCELLOR, TILKA MANJHI BHAGALPUR
UNIVERSITY, BHAGALPUR
6. THE REGISTRAR, TILKA MANJHI BHAGALPUR UNIVERSITY,
BHAGALPUR
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 15242 of 2013
======================================================
Patna High Court CWJC No.12967 of 2012(15) dt.10-10-2018
2/13
1. Umesh Prasad Singh Son Of Late Ram Briksh Singh Resident Of
Village And Post Office- Jat Dumari, Police Station- Punpun,
District- Patna
2. Sidheshwar Singh Son Of Late Basudeo Singh Resident Of
Village And Post Office- Bhajora, Police Station- Masaudhi,
District- Patna
... ... Petitioner/s
Versus
1. The State Of Bihar
2. Principal Secretary, Human Resource Department, Government Of Bihar,
Patna
3. The Director Higher Education Department, Government Of Bihar, Patna
4. Vice-Chancellor, Magadh University, Bodh-Gaya
5. Registrar, Magadh University, Bodh Gaya
6. Principal Dwarika Nath College, Masaudhi, Patna
7. Secretary, Managing Committee, Dwarika Nath College, Masaudhi, Patna
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 8320 of 2010
======================================================
SHEO KUMAR SINHA S/O LATE DR. SACHITANAND SINHA R/O
KARTAR SINGH KA GARRAGE HAJIGANJ, P.O. JHAUGANJ, P.S.
CHOWK, DISTT.- PATNA
... ... Petitioner/s
Versus
1. THE STATE OF BIHAR THROUGH THE CHIEF SECRETARY, PATNA
2. THE PRINCIPAL SECRETARY null HUMAN RESOURCES
DEVELOPMENT DEPTT., PATNA
3. THE DIRECTOR, HIGHER EDUCATION null DEPTT. HUMAN
RESOURCES AND DEVELOPMENT, GOVT. OF BIHAR, PATNA
4. THE MAGADH UNIVERSITY THROUGH ITS REGISTRAR BODH
GAYA
5. THE VICE CHANCELLOR MAGADH UNIVERSITY, BODH GAYA
6. THE REGISTRAR, MAGADH UNIVERSITY, BODH GAYA
7. FINANCE OFFICER MAGADH UNIVERSITY, BODH GAYA
8. THE PRINCIPAL SRI GURU GOVIND SINGH COLLEGE, QUILLA
ROAD, PATNACITY
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 14987 of 2012
======================================================
Brij Bihari Singh
... ... Petitioner/s
Versus
The Secretary Department Of Higher Education Govt. Of Bihar & Ors
Patna High Court CWJC No.12967 of 2012(15) dt.10-10-2018
3/13
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 15127 of 2012
======================================================
SATYABRAT SHARMA S/O LATE AWDESH KUMAR MISHRA
RESIDENT OF VILLAGE- THATARI BAZAR, P.S- DUMRAON,
DISTRICT- BUXAR.
... ... Petitioner/s
Versus
1. THE STATE OF BIHAR
2. THE SECRETARY, DEPARTMENT OF HIGHER EDUCATION,
GOVERNMENT OF BIHAR, NEW SECRETARIAT, PATNA.
3. THE DIRECTOR, DEPARTMENT OF HIGHER EDUCATION
GOVERNMENT OF BIHAR, NEW SECRETARIAT, PATNA.
4. THE PRINCIPAL SECRETARY, HUMAN RESOURCES DEPARTMENT ,
GOVERNMENT OF BIHAR, NEW SECRETARIAT, PATNA
5. THE SECRETARY, HUMAN RESOURCES DEVELOPMENT,
GOVERNMENT OF BIHAR, NEW SECRETARIAT, PATNA.
6. THE JOINT SECRETARY TO THE GOVERNMENT OF DEPARTMENT
OF EDUCATION GOVERNMENT OF BIHAR, NEW SECRETARIAT,
PATNA.
7. THE VICE CHANCELLOR, VEER KUNWAR SINGH UNIVERSITY,
ARA.
8. THE REGISTRAR, VIR KUNWAR SINGH UNIVERSITY, ARA.
9. THE PRINCIPAL MAHARAJA COLLEGE, ARA.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 16811 of 2012
======================================================
JITENDRA PRATAP SINGH S/O LATE YADUNANDAN SINGH AT +
P.O.- SAHPUR, P.S.- BENIPATTI, DISTRICT- MADHUBANI
... ... Petitioner/s
Versus
1. THE STATE OF BIHAR
2. THE PRINCIPAL SECRETARY HUMAN RESOURCES DEVELOPMENT
DEPARTMENT, GOVT. OF BIHAR, PATNA
3. THE VICE-CHANCELLOR LALIT NARAYAN MITHILA UNIVERSITY,
KAMESHWAR NAGAR, DARBHANGA
4. THE REGISTRAR, LALIT NARAYAN MITHILA UNIVERSITY,
KAMESHWAR NAGAR, DARBHANGA
5. THE FINANCE OFFICER, LALIT NARAYAN MITHILA UNIVERSITY,
KAMESHWAR NAGAR, DARBHANGA
6. THE PRINCIPAL, M.K.S. COLLEGE, TRIMUHAN CHANDAUNA,
DISTRICT- DARBHANGA
... ... Respondent/s
Patna High Court CWJC No.12967 of 2012(15) dt.10-10-2018
4/13
======================================================
with
Civil Writ Jurisdiction Case No. 8205 of 2013
======================================================
1. ARUN KUMAR SINGH S/O LATE RAM NANDAN PRASAD
SINGH R/O VILLAGE- SHAKHMOHAN, P.S.- BIBHUTIPUR,
DISTRICT- SAMASTIPUR, PRESENTLY POSTED AS
REDESIGNATED DEMONSTRATOR IN THE SUBJECT OF
BOTANY, M.K.S. COLLEGE, TRIMUHAN CHANDAUNA,
DISTRICT- DARBHANGA
2. LAKSHMI MANDAL S/O LATE KAMAL MANDAL R/O
VILLAGE - PUPRI, P.S.- PUPRI, DISTRICT- SITAMARHI,
PRESENTLY POSTED AS REDESIGNATED DEMONSTRATOR
IN THE SUBJECT OF PHYSICS, M.K.S. COLLEGE,
TRIMUHAN CHANDAUNA, DISTRICT- DARBHANGA
... ... Petitioner/s
Versus
1. The State Of Bihar
2. The Principal Secretary Human Resources Development Department, Govt.
Of Bihar, Patna
3. The Vice-Chancellor Lalit Narayan Mithila University, Kameshwar Nagar,
Darbhanga
4. The Registrar, Lalit Narayan Mithila University Kameshwar Nagar,
Darbhanga
5. The Finance Officer Lalit Narayan Mithila University, Kameshwar Nagar,
Darbhanga
6. The Principal, M.K.S. College Trimuhan Chandauna, District- Darbhanga
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 16537 of 2012
======================================================
SRIMANT JHA SON OF LATE SHIVJEE JHA RESIDENT OF MOHALLA
- RAJKUMAR GANJ, POLICE STATION - UNIVERSITY CAMPUS,
DISTRICT - DARBHANGA
... ... Petitioner/s
Versus
1. THE STATE OF BIHAR THROUGH THE PRINCIPAL SECRETARY,
EDUCATION DEPARTMENT, GOVT. OF BIHAR, PATNA
2. THE PRINCIPAL SECRETARY, EDUCATION DEPARTMENT, GOVT. OF
BIHAR, PATNA
3. THE VICE CHANCELLOR, LALIT NARAYAN MITHILA UNIVERSITY,
DARBHANGA
4. THE REGISTRAR, LALIT NARAYAN MITHILA UNIVERSITY,
DARBHANGA
5. THE PRINCIPAL, C.M. SCIENCE COLLEGE, DARBHANGA
... ... Respondent/s
======================================================
Patna High Court CWJC No.12967 of 2012(15) dt.10-10-2018
5/13
with
Civil Writ Jurisdiction Case No. 17129 of 2012
======================================================
SHASHI MANI MISHRA WIFE OF SHRI BRAJ MOHAN MISHRA
RESIDENT OF MOHALLA - LAL BAGH, POLICE STATION - TOWN
(SADAR), DISTRICT - DARBHANGA
... ... Petitioner/s
Versus
1. THE STATE OF BIHAR THROUGH THE PRINCIPAL SECRETARY,
EDUCATION DEPARTMENT, GOVT. OF BIHAR, PATNA
2. THE PRINCIPAL SECRETARY, EDUCATION DEPARTMENT, GOVT. OF
BIHAR, PATNA
3. THE VICE CHANCELLOR, LALIT NARAYAN MITHILA UNIVERSITY,
DARBHANGA
4. THE REGISTRAR, LALIT NARAYAN MITHILA UNIVERSITY,
DARBHANGA
5. THE PRINCIPAL , C.M. SCIENCE COLLEGE, DARBHANGA
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 18123 of 2012
======================================================
Lakshman Mishra Son Of Late Basudeo Mishra Resident Of Village-
Ramanipatti, P.S.- Babubarhi, District- Madhubani, Re-Designated
Demostrator In The Department Of Psychology In M.K.S. College,
Chandauna, District- Darbhanga
... ... Petitioner/s
Versus
1. The State Of Bihar
2. The Principal Secretary, Human Resources Development Department Govt.
Of Bihar, Patna
3. The Vice-Chancellor, Lalit Narayan Mithila University, Kameshwar Nagar,
Darbhanga
4. The Registrar, Lalit Narayan Mithila University, Kameshwar Nagar,
Darbhanga
5. The Finance Officer, Lalit Narayan Mithila University, Kameshwar Nagar,
Darbhanga
6. The Principal, M.K.S. College, Trimuhan Chandauna, District- Darbhanga
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 18582 of 2012
======================================================
1. SUSHIL KUMAR MISHRA SON OF LATE RAJWANSHI
MISHRA RESIDENT OF VILLAGE - SAURATH, P.S. -
RAHIKA, DISTRICT - MADHUBANI
Patna High Court CWJC No.12967 of 2012(15) dt.10-10-2018
6/13
2. DEOCHANDRA MISHRA SON OF LATE DAMODAR MISHRA
RESIDENT OF VILLAGE - BHARAM, P.S. - BHAIRAV
ASTHAN, DISTRICT - MADHUBANI
... ... Petitioner/s
Versus
1. THE STATE OF BIHAR
2. JOINT SECRETARY TO THE GOVERNMENT, HUMAN RESOURCES
DEVELOPMENT DEPARTMENT, HIGHER EDUCATION,
GOVERNMENT OF BIHAR, PATNA
3. LALIT NARAYAN MITHILA UNIVERSITY, DARBHANGA THROUGH
ITS VICE - CHANCELLOR
4. VICE-CHANCELLOR, LALIT NARAYAN MITHILA UNIVERSITY,
DARBHANGA
5. REGISTRAR, LALIT NARAYAN MITHILA UNIVERSITY,
DARBHANGA
6. PRINCIPAL, VISHWESHWAR SINGH JANTA COLLEGE, RAJNAGAR,
MADHUBANI
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 19932 of 2012
======================================================
JAWED KARIM KHAN S/O LATE JAMALUDDIN KHAN R/O B-37,
P.C.COLONY, KANKARBAGH, PATNA-20, P.S.-KANKARBAGH,
DISTRICT-PATNA, AT PRESENT (MADE TO RETIRE BY IMPUGNED
ORDER) WORKING AS DEMOSTRATOR IN THE DEPARTMENT OF
CHEMISTRY , T.P.S.COLLEGE, PATNA-1
... ... Petitioner/s
Versus
1. THE STATE OF BIHAR
2. THE PRINCIPAL SECRETARY, DEPARTMENT OF HUMAN
RESOURCES DEVELOPMENT , GOVERNMENT OF BIHAR, PATNA
3. THE SECRETARY, DEPARTMENT OF HUMAN RESOURCES
DEVELOPMENT , GOVERNMENT OF BIHAR, PATNA
4. THE DIRECTOR, HIGHER EDUCATION , GOVERNMENT OF BIHAR,
PATNA
5. THE MAGADH UNIVERSITY, BODH GAYA THROUGH ITS VICE-
CHANCELLOR
6. THE VICE-CHANCELLOR, MAGADH UNIVERSITY, BODH GAYA,
DISTT-GAYA
7. THE REGISTRAR, MAGADH UNIVERSITY, BODH GAYA, DISTT-
GAYA
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 19992 of 2012
======================================================
Patna High Court CWJC No.12967 of 2012(15) dt.10-10-2018
7/13
1. KRISHNA NAND KUMAR S/O LATE NEWA LAL KUMAR R/O
VILLGE- ANANDPUR, P.O.- KAHALGOAN, P.S.-
KAHALGOAN, DISTRICT- BHAGALPUR, POSTED AS RE-
DESIGNATED DEMONSTRATOR, S.S.V. COLLEGE,
KAHALGOAN, DISTRICT- BHAGALPUR
2. PRAMOD NARAYAN SAH S/O LATE SHALIGRAM PRASAD
SAH R/O VILLAGE- DEVI NAGAR, P.S.- PORIYA HAT,
DISTRICT- GODDA, PRESENTLY RESIDING AT BABU TOLA
BANKA (BIHAR) AND PRESENTLY POSTED AS RE-
DESIGNATED DEMONSTRATOR, PANDIT BALIRAM
SHARMA COLLEGE, BANKA
... ... Petitioner/s
Versus
1. THE STATE OF BIHAR
2. THE PRINCIPAL SECRETARY HUMAN RESOURCES DEVELOPMENT
DEPARTMENT, GOVT. OF BIHAR, PATNA
3. THE VICE-CHANCELLOR, T.M. BHAGALPUR UNIVERSITY,
BHAGALPUR
4. THE REGISTRAR, T.M. BHAGALPUR UNIVERSITY, BHAGALPUR
5. THE FINANCE OFFICER, T.M. BHAGALPUR UNIVERSITY,
BHAGALPUR
6. THE PRINCIPAL, S.S.V. COLLEGE, KAHALGOAN, DISTRICT-
BHAGALPUR
7. THE PRINCIPAL, PANDIT BALIRAM SHARMA COLLEGE, BANKA
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 21057 of 2012
======================================================
PRAMOD BIHARI KARN SON OF LATE K.B. KARN RESIDENT OF
MOHALLA - SHASTRI NAGAR, ROAD NO.3, POLICE STATION -
RAMPUR, DISTRICT - GAYA
... ... Petitioner/s
Versus
1. THE STATE OF BIHAR
2. THE PRINCIPAL SECRETARY, EDUCATION DEPARTMENT,
GOVERNMENT OF BIHAR, NEW SECRETARIAT, PATNA
3. THE JOINT SECRETARY, EDUCATION DEPARTMENT ,
GOVERNMENT OF BIHAR, NEW SECRETARIAT, PATNA
4. THE DIRECTOR, HIGHER EDUCATION , EDUCATION DEPARTMENT,
GOVERNMENT OF BIHAR, NEW SECRETARIAT, PATNA
5. MAGADH UNIVERSITY, BODH-GAYA , DISTRICT - GAYA, THROUGH
ITS REGISTRAR
6. VICE-CHANCELLOR, MAGADH UNIVERSITY, BODH-GAYA,
DISTRICT - GAYA
... ... Respondent/s
======================================================
with
Patna High Court CWJC No.12967 of 2012(15) dt.10-10-2018
8/13
Civil Writ Jurisdiction Case No. 20696 of 2012
======================================================
Rabindra Nath Singh S/O Late Jagat Narayan Singh R/O Mohalla- Jagat
Nagar, Post And Police Station- Gopalganj, District- Gopalganj
... ... Petitioner/s
Versus
1. The State Of Bihar
2. The Principal Secretary Education Department, Government Of Bihar, New
Secretariat, Patna
3. The Joint Secretary Education Department, Government Of Bihar, New
Secretariat, Patna
4. The Director, Higher Education Education Department, Government Of
Bihar, New Secretariat, Patna
5. Jay Prakash Narayan University, Chhapra Through Its Registrar
6. Vice-Chancellor, Jay Prakash Narayan University, Chhapra
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 20587 of 2012
======================================================
MOJIBUR RAHMAN S/O LATE MD. SHAFIQUE RESIDENT OF
MOHALLA- REHAM KHAN, POLICE STATION- SADAR (TOWN),
DISTRICT- DARBHANGA.
... ... Petitioner/s
Versus
1. THE STATE OF BIHAR THROUGH THE PRINCIPALSECRETARY,
EDUCATION DEPARTMENT, GOVT. OF BIHAR, PATNA.
2. THE PRINCIPAL SECRETARY, EDUCATION DEPARTMENT, GOVT. OF
BIHAR, PATNA.
3. THE VICE CHANCELLOR, LALIT NARAYAN MITHILA UNIVERSITY,
DARBHANGA.
4. THE REGISTRAR, LALIT NARAYAN MITHILA UNIVERSITY,
DARBHANGA.
5. THE PRINCIPAL, MILLAT COLLEGE, DARBHANGA.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 20592 of 2012
======================================================
DINESH JHA SON OF LATE NATHUNI JHA RESIDENT OF MOHALLA-
SHAHGANJ, POLICE STATION- LAHERIA SARAI, DISTRICT-
DARBHANGA
... ... Petitioner/s
Versus
1. THE STATE OF BIHAR THROUGH THE PRINCIPAL SECRETARY,
EDUCATION DEPARTMENT, GOVT. OF BIHAR, PATNA
Patna High Court CWJC No.12967 of 2012(15) dt.10-10-2018
9/13
2. THE PRINCIPAL SECRETARY, EDUCATION DEPARTMENT, GOVT. OF
BIHAR, PATNA
3. THE VICE CHANCELLOR, LALIT NARAYAN MITHILA UNIVERSITY,
DARBHANGA
4. THE REGISTRAR, LALIT NARAYAN MITHILA UNIVERSITY,
DARBHANGA
5. THE PRINCIPAL, M.K. COLLEGE, LAHERIA SARAI, DARBHANGA
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 20405 of 2012
======================================================
Suresh Chandra Acharya Son Of Late Chandra Acharya Resident Of Village -
Lakshminia, Police Station - Hathauri, District - Samastipur
... ... Petitioner/s
Versus
1. The State Of Bihar Through The Principal Secretary, Education Department,
Govt. Of Bihar, Patna
2. The Principal Secretary, Education Department, Govt. Of Bihar, Patna
3. The Vice Chancellor, Lalit Narayan Mithila University, Darbhanga
4. The Registrar, Lalit Narayan Mithila University, Darbhanga
5. The Principal, J.K. College, Biraul, Darbhanga
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 2702 of 2013
======================================================
Akhauri Bijay Prakash Sinha S/O Late Akhauri Birendra Prakash Sinha R/O
'Akhauri Kunj', Mohalla- Biratpur, P.O.+P.S.- Aurangabad, District-
Aurangabad
... ... Petitioner/s
Versus
1. The State Of Bihar
2. The Principal Secretary Department Of Human Resources Development,
Government Of Bihar, Patna
3. The Director, Higher Education, Government Of Bihar, Patna
4. The Vice-Chancellor Magadh University, Bodh Gaya, District- Gaya
5. The Registrar, Magadh University, Bodh Gaya, District- Gaya
6. The Principal, Sachidanand College, Aurangabad, Bihar
... ... Respondent/s
======================================================
with
Miscellaneous Jurisdiction Case No. 6127 of 2012
In
Civil Writ Jurisdiction Case No.18123 of 2012
======================================================
Patna High Court CWJC No.12967 of 2012(15) dt.10-10-2018
10/13
LAKSHMAN MISHRA S/O LATE BASUDEO MISHRA R/O VILLAGE -
RAMANIPATTI, P.S. BABUBARHI, DISTRICT - MADHUBANI,
DEMOSTRATOR IN THE DEPARTMENT OF PSYCHOLOGY IN M.K.S.
COLLEGE, CHANDAUNA, DISTRICT - DARBHANGA
... ... Petitioner/s
Versus
1. THE STATE OF BIHAR
2. SRI ABHIJIT SINHA, THE PRINCIPAL SECRETARY, HUMAN
RESOURCES DEVELOPMENT DEPARTMENT, GOVT. OF BIHAR, NEW
SECRETARIAT, BIHAR,PATNA
3. DR. SAMRENDRA PRATAP SINGH, PRESENTLY POSTED AS VICE -
CHANCELLOR, L.N.M. UNIVERSITY DARBHANGA
4. SRI VIJAY PRASAD SINGH, PRESENTLY POSTED AS REGISTRAR
L.N.M. UNIVERSITY, DARBHANGA
5. SRI B.R. VERMA, THE FINANCE OFFICER L.N.M.U. DARBHANGA
6. SRI BUDHDEO PRASAD SINGH, PRESENTLY POSTED AS PRINCIPAL,
M.K.S. COLLEGE, TRIMUHAN CHANDAUNA, DISTRICT -
DARBHANGA
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 1330 of 2013
======================================================
Sachchida Nand Pandey & Ors
... ... Petitioner/s
Versus
The State Of Bihar & Ors
... ... Respondent/s
======================================================
Appearance :
(In Civil Writ Jurisdiction Case No. 12967 of 2012)
For the Petitioner/s : Mr. Sanjeev Kumar Mishra, advocate
For the Respondent/s : Mr. Rajesh Prasad Choudhary, Adv.
(In Civil Writ Jurisdiction Case No. 10654 of 2012)
For the Petitioner/s : Mr. Mukesh Kumar Singh
For the Respondent/s : Mr. Chitranjan Sinha
(In Civil Writ Jurisdiction Case No. 15242 of 2013)
For the Petitioner/s : Mr. Madan Jeet Kumar
For the Respondent/s : Mr. Sunil Kr. Mandal, S.C-3
(In Civil Writ Jurisdiction Case No. 8320 of 2010)
For the Petitioner/s : Mr. Vishwa Bhushan Sahay
For the Respondent/s : Mr. (Gp6)
(In Civil Writ Jurisdiction Case No. 14987 of 2012)
For the Petitioner/s : Mr. Sanjeev Kumar Mishra, Adv.
For the Respondent/s : Mr. Nutan Sahay, Advocate.
(In Civil Writ Jurisdiction Case No. 15127 of 2012)
For the Petitioner/s : Mr. Sanjeev Kumar Mishra
For the Respondent/s : Mr. AC to AAG-14
(In Civil Writ Jurisdiction Case No. 16811 of 2012)
For the Petitioner/s : Mr. Shashi Bhushan Singh
Patna High Court CWJC No.12967 of 2012(15) dt.10-10-2018
11/13
For the Respondent/s : Mr. Alok Kumar AC to SC-15
(In Civil Writ Jurisdiction Case No. 8205 of 2013)
For the Petitioner/s : Mr. Shashi Bhushan Singh, Advocate
For the Respondent/s : Mr. Archana Palkar Khopde
(In Civil Writ Jurisdiction Case No. 16537 of 2012)
For the Petitioner/s : Mr. Hemant Kumar Jha
For the Respondent/s : Mr. Manoj Priaydarshi
(In Civil Writ Jurisdiction Case No. 17129 of 2012)
For the Petitioner/s : Mr. Hemant Kumar Jha
For the Respondent/s : Mr. G.K. Agrwal
(In Civil Writ Jurisdiction Case No. 18123 of 2012)
For the Petitioner/s : Mr. Shashi Bhushan Singh
For the Respondent/s : Mr. Kumari Amrita
(In Civil Writ Jurisdiction Case No. 18582 of 2012)
For the Petitioner/s : Mr. Baidya Nath Thakur
For the Respondent/s : Mr. Gautam Bose
(In Civil Writ Jurisdiction Case No. 19932 of 2012)
For the Petitioner/s : Mr. Amit Kumar Anand
For the Respondent/s : Mr. S.A. Alam
(In Civil Writ Jurisdiction Case No. 19992 of 2012)
For the Petitioner/s : Mr. Shashi Bhushan Singh
For the Respondent/s : Mr. Prashant Kumar, AC to SC-5
(In Civil Writ Jurisdiction Case No. 21057 of 2012)
For the Petitioner/s : Mr. Sunil Kumar Singh
For the Respondent/s : Mr. Namrta Mishra
(In Civil Writ Jurisdiction Case No. 20696 of 2012)
For the Petitioner/s : Mr. Sunil Kumar Singh
For the Respondent/s : Mr. Rajesh Singh
(In Civil Writ Jurisdiction Case No. 20587 of 2012)
For the Petitioner/s : Mr. Hemant Kumar Jha, Advocate
For the Respondent/s : Mr. Sanjeet Kumar Singh, AC to AAG-6
(In Civil Writ Jurisdiction Case No. 20592 of 2012)
For the Petitioner/s : Mr. Hemant Kumar Jha
For the Respondent/s : Mr. Dhurjati Kr Prasad
(In Civil Writ Jurisdiction Case No. 20405 of 2012)
For the Petitioner/s : Mr. Hemant Kumar Jha
For the Respondent/s : Mr. Rajiv Roy, G.P.-1
(In Civil Writ Jurisdiction Case No. 2702 of 2013)
For the Petitioner/s : Mr. Amit Kumar Anand
For the Respondent/s : Mr. Kumar Priya Ranjan (Sc23)
(In Miscellaneous Jurisdiction Case No. 6127 of 2012)
For the Petitioner/s : Mr. Shashi Bhushan Singh
For the Respondent/s : Mr. Kumari Amrita
(In Civil Writ Jurisdiction Case No. 1330 of 2013)
For the Petitioner/s : Mr. Amit Kumar Anand
For the Respondent/s : Mr. Hansraj
======================================================
CORAM: HONOURABLE MR. JUSTICE ANIL KUMAR UPADHYAY
ORAL ORDER
15 10-10-2018Heard learned counsel appearing on behalf of the petitioners and counsel appearing on behalf of the State as well as University.
Patna High Court CWJC No.12967 of 2012(15) dt.10-10-2018 12/13
2. The issue raised in the present writ application does not require any adjudication in view of the order dated 27.2.2017 passed by the Apex Court in Civil Appeal Nos. 6178- 6181 of 2015 (Durga Prasad Singh & Ors. Vs. The State of Bihar & Ors.). The Said order is reproduced below for ready reference:-
" We have heard learned counsel for the parties at great length.
These appeal arise out of challenge to the Bihar State Universities (Amendment and Validation) Act, 2012 ( Bihar Act 22 of 2012) which has been upheld by the High Court by the Impugned order. We do not find any ground to interfere with the view taken by the High Court in upholding the said Act.
We however, make it clear that the present status, rank and pay of the appellants will not be disturbed. If any lab assistant has been given designation of demonstrator, it will not be withdrawn. They will not be entitled to any further benefits in conflict with the impugned Act.
Patna High Court CWJC No.12967 of 2012(15) dt.10-10-2018 13/13 In view of the above, the appeals are disposed of. No costs.
Pending applications, if any, shall also stand disposed of."
3. In view of the above decision of the Apex Court, in the case of Durga Prasad Singh (Supra) which has settled the issue raised in the batch of writ petitions all the writ petitions are disposed of with liberty to the petitioners to approach the respondent-University by way of filing representation and the University is hereby directed to address the representation in the light of decision of the Apex Court in Durga Prasad Singh case and decide the same in accordance with law preferably within a period of four months from the date of filing of such representation.
4. With the aforesaid liberty the writ petition stands disposed of.
(Anil Kumar Upadhyay, J) T.Kr./-
U