Patna High Court
Dr. Krishnandan Prasad Singh vs The State Of Bihar & Ors on 11 December, 2015
Author: Ajay Kumar Tripathi
Bench: Ajay Kumar Tripathi
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.19387 of 2014
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Dr. Krishnandan Prasad Singh Son of Late Damodar Singh Associated Professor
(Department of Mathematics), R.D. College, Sheikhpura, Resident of Mohalla-
Professor Colony, P.S.-Sheikhpura, District-Sheikhpura.
... .... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Higher Education
Department, Govt. of Bihar, Patna
2. The Principal Secretary, Higher Education Bihar, Patna.
3. The Director Higher Education, Bihar, Patna.
4. The Vice Chancellor of University of Bihar, Raj Bhawan, Patna.
5. The Principal Secretary, Higher Education of the Chancellor of University of
Bihar Raj Bhawan, Patna.
6. The Vice Chancellor, Magadh University, Bodh Gaya.
7. The Vice Chancellor-Cum-Chairman Selection Committee, Bodh Gaya.
8. The Registrar, Magadh University, Bodh Gaya.
9. Dr. Ved Prakash Chaturvedi Son of not known, Associate Professor, College of
Commerce, Patna.
10. Dr. Shashi Pratap Shahi, Son of not known, Associate Professor, (Political
Science), A.N. College, Patna.
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Devendra Prasad Singh
For the State : Mr. Amaresh Kumar Sinha, AC to GA 9
For the University : Mr Girijesh Kumar
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CORAM: HONOURABLE MR. JUSTICE AJAY KUMAR TRIPATHI
CAV JUDGMENT
Date: 11 -12-2015 Petitioner filed the present writ application to appoint him as a Principal of a constituent college under Magadh University in view of his selection made by the University authorities as is evident from Annexure- 2 or to restore his merit position and appoint him in terms of Annexure- 1 to the writ application.
Such a relief cannot be granted to the petitioner in view of a very detailed judgment, which has been rendered by this Court in Patna High Court CWJC No.19387 of 2014 dt.11-12-2015 2/2 CWJC No.19620 of 2014 on 10.12.2015, which is case of Dr Bimal Prasad Singh and others v. the State of Bihar and others. The Court has quashed the entire selection which includes Annexures 1 and 2 to the present writ application. If two annexures are non-existent now, no relief can be granted to the petitioner in the above circumstance. The rationality and reasons provided by this Court in its judgment dated 10.12.2015 in Dr Bimal Prasad Singh's case will govern the issue even in the present case.
Writ is dismissed.
(Ajay Kumar Tripathi, J) sk U