Patna High Court - Orders
Rakesh Kumar vs The Rajendra Agriculture Unive on 29 January, 2013
Bench: Chief Justice, Ahsanuddin Amanullah
IN THE HIGH COURT OF JUDICATURE AT PATNA
Letters Patent Appeal No.117 of 2013
In
Civil Writ Jurisdiction Case No. 11142 of 2012
With
Interlocutory Application No. 695 of 2013
In
Letters Patent Appeal No.117 of 2013
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Rakesh Kumar, son of Sri Brij Nandan Chaudhary, Provisionally Assistant
Professor, Department of Agronomy, Sugar Cane Research Institute, Pusa
R/o at PH/34, RAU Campus, Pusa, P.S. Pusa, District Samastipur.
.... Writ Petitioner.... Appellant
Versus
1. The Rajendra Agriculture University through its Registrar having office
at Pusa, Samastipur.
2. The Vice-Chancellor, RAU, Pusa, Samastipur.
3. The Director, Administration, RAU Pusa, Samastipur.
.... Respondents .... Respondents
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Appearance:
For the Appellant : Mr. Sri Niwas Jha, Advocate.
For the Respondent University : Dr. Anil Kumar Upadhyay with
Mr. Chandra Mohan Singh, Advocates
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CORAM: HONOURABLE THE CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE AHSANUDDIN AMANULLAH
ORAL ORDER
(Per: HONOURABLE THE CHIEF JUSTICE)
2. 29-01-2013Re. Interlocutory Application No. 695 of 2013.
The delay of 121 days occurred in filing the Letters Patent Appeal is condoned.
Interlocutory Application stands disposed of. Re. Letters Patent Appeal No. 117 of 2013. Feeling aggrieved by the order dated 4th July 2012 Patna High Court LPA No.117 of 2013 (2) dt.29-01-2013 2 made by the learned single Judge in CWJC No. 11142 of 2012, the writ petitioner has preferred this Appeal under Clause 10 of the Letters Patent.
The matter at issue has already been decided by us sitting in the Bench and the judgment has been followed by the learned single Judge.
No case for interference is made out. Appeal is dismissed in limine.
(R.M. Doshit, CJ) (Ahsanuddin Amanullah, J.) Anjani/-