Patna High Court - Orders
Dr. Ashutosh Kumar Sinha & Anr vs The State Of Bihar & Ors on 26 February, 2018
Author: Ahsanuddin Amanullah
Bench: Ahsanuddin Amanullah
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No. 7701 of 2017
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Dr. Raj Kumar Mazumdar S/o Late Gosto Bihari Mazumdar, resident of
Saida Bazar, Hilsa, Nalanda at present posted as Principal, S.D.M. College,
Udantpuri, District Nalanda.
.... .... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Human Resources
Development Department, Government of Bihar, New Secretariat,
Patna.
2. The Chancellor Universities of Bihar, Raj Bhawan, Patna.
3. The Vice - Chancellor, Magadh University, Bodh Gaya, Bihar.
4. The Magadh University Grants Commission, Bahadur Shah Jafar Marg,
New Delhi - 110002 through its Secretary.
5. The University Grants Commission, Bahadur Shah Jafar Marg, New
Delhi - 110002 through its Secretary.
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 14428 of 2017
Along with
Interlocutory Application No. 7317 of 2017
======================================================
1. Dr. Usha Singh, w/o Prof. Rajendra Kumar Singh, r/o Usha Raj Kunj,
Plot No. A/23, Ashokpuri Colony, Khajpura, P.S. Shastrinagar, District
Patna.
2. Dr. Sheela Singh, w/o Amarnath Singh, r/o Veer Kunwar Singh Path,
New Area, P.S. Aurangabad, District- Aurangabad.
3. Dr. Baban Singh, S/o Late Shiwmuni Singh, r/o Shivam Shubham Kunj,
Ganesh Puram, Lane No. 5, Gola Road, Danapur, P.S. Danapur,
District- Patna.
.... .... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Education
Department, Government of Bihar, Patna.
2. The Chancellor, Universities of Bihar, Raj Bhawan, Patna.
3. The Principal Secretary, Education Department, Government of Bihar,
Patna.
4. The Additional Secretary, Education Department, Government of Bihar,
Patna.
5. The Magadh University through its Registrar, Bodh Gaya.
6. The Vice Chancellor, Magadh University, Bodh Gaya.
7. The Registrar, Magadh University, Bodh Gaya.
8. University Grants Commission through its Secretary, New Delhi.
9. Dr. Ashutosh Kumar Sinha, S/0 Sri Ram Yatan Singh, A-35 Patel Janta
Nagar East of Samrat Hospital, Bhagwat Nagar Road Kumhrar, P.O.
Bahadurpur Housing Colony, P.S. Agam Kuan Kankarbagh, District-
Patna High Court CWJC No.7701 of 2017 (23) dt.26-02-2018
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Patna.
10. Dr. Arun Kumar Jha, S/o Late Indra Kant Jha, R/0 6/RC-6 (North of
Water Tower of Sector-6), Bahadurpur, Housing Colony, P.O.
Bahadurpur Housing Colony, P.S. Agamkuan, Kankarbagh, District-
Patna.
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 14478 of 2017
======================================================
1. Dr. Prem Kant Jha, S/o Late Kapileshwar Jha, Resident of Mohalla-
Makranda, P.O.-Manigachi, P.S.-Manigachi, District-Darbhanga and
Presently Posted as Principal, Ras Narayan College, Pandaul,
Madhubani.
2. Dr. Chandra Bhushan Prasad Singh, S/o Late Jugeshwar Prasad S ingh,
Resident of Mohalla-A.N.S. Colony, Hanuman Nagar, Stadium Road,
P.O.-Madhubani, P.S.-Madhubani, District-Madhubani and Presently
Posted as Principal K.S. College, Laheriasarai, Darbhanga.
3. Dr. Jai Ram Das, S/o Late Kishori Prasan Das, Resident of Village-
Bahadurpur, P.O.-Kanti, P.S.-Meenapur, District- Muzaffarpur and
Presently Posted as Principal, U.R. College, Rosera, Samastipur.
4. Dr. Purna Chandra Lal Das, S/o Late Anant Bihari Lal Das, Resident of
Mohalla-Parari (Chhapaki), East of Gas Godown, P.O.-Lakshmisagar,
District-Darbhanga and Presently Posted as Principal, B,M, College,
Rahika, Madhubani.
.... .... Petitioner/s
Versus
1. The State of Bihar through the Chief Secretary, Government of Bihar,
Patna.
2. The Principal Secretary, Department, of Education, Government of
Bihar, Patna.
3. The Director, Higher Education, Department of Education, Government
of Bihar, Patna.
4. The Additional Secretary, Department of Education, Government of
Bihar, Patna.
5. The Hon'ble Chancellor, Universities of Bihar, Patna.
6. The Principal Secretary, to H.E. the Chancellor, Universities of Bihar,
Patna.
7. The Vice-Chancellor, Lalit Narayan Mithila University, Kameshwar
Nagar, Darbhanga, Bihar.
8. The Registrar, Lalit Narayan Mithila University, Kameshwarnagar,
Darbhanga, Bihar.
.... .... Respondent/s
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with
Civil Writ Jurisdiction Case No. 14508 of 2017
======================================================
1. Dr. Ram Naresh Kunwar Son of Late Binda Kunwar, Resident of
Patna High Court CWJC No.7701 of 2017 (23) dt.26-02-2018
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Village - Gaddopur, P.O. - Mahuwa, P.S. - Mahuwa, District - Vaishali.
2. Dr. Waqil Asharfi Son of Syed Jabbar Asharfi Resident of Village -
Bibipur, P.O. - Kako, P.S. - Kako, District - Jehanabad.
3. Dr. Nirmala Kumari wife of Sri Ramendra Kumar, Resident of Mohalla
- Narayani Chhatrawash, P.O. - Ramana, P.S. - Mithanpura, District -
Muzaffarpur.
4. Dr. Surendra Prasad Sinha Son of Late Domi Lal, Resident of Mohalla
- Shivajinagar, Makhdumpur, Bagicha, P.S. - Digha, District - Patna.
.... .... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary Department of
Education, Government of Bihar.
2. The Director High Education, Government of Bihar.
3. The Additional Secretary, Education Department Government of Bihar.
4. The Chancellor, Universities of Bihar.
5. The Vice-Chancellor, Babasaheb Bhimrao Ambedkar Bihar University,
Muzaffarpur.
6. The Registrar, Babasaheb Bhimrao Ambedkar Bihar University,
Muzaffarpur.
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 14493 of 2017
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Dr. Shashi Bhushan Singh, Son of Late Nawal Kishore Singh, Resident of
Flat No. 301- A, Satyam Apartment, Alpana Market, Patliputra, P.S.
Patliputra, District- Patna.
.... .... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Education
Department, Bihar, Patna.
2. The Chancellor of Universities of Bihar, Raj Bhawan, Patna.
3. The Principal Secretary to the Governor, Raj Bhawan, Patna.
4. L.N. Mithila University, Darbhanga through its Registrar.
5. Vice Chancellor, L.N. Mithila University, Darbhanga.
6. Registrar, L.N. Mithila University, Darbhanga.
.... .... Respondent/s
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with
Civil Writ Jurisdiction Case No. 14539 of 2017
======================================================
Dr. Ram Shrestha Roy, Son of Late Latu Roy, Resident of Village- Sonaul
Khan, P.O.- Gharwara (Sitamarhi), P.S.- Majorganj, District- Sitamarhi,
Principal, Rajendra College, Chapra.
.... .... Petitioner/s
Versus
1. The State of Bihar through Principal Secretary, Human Resources
Patna High Court CWJC No.7701 of 2017 (23) dt.26-02-2018
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Development Department, Government of Bihar, New Secretariat,
Patna.
2. The Hon'ble Chancellor, Universities of Bihar, Patna.
3. The Principal Secretary of Hon'ble Chancellor, Universities of Bihar,
Patna.
4. Jai Prakash University, Chapra through its Registrar.
5. The Vice Chancellor, Jai Prakash University, Chapra.
6. The Registrar, Jai Prakash University, Chapra.
.... .... Respondent/s
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with
Civil Writ Jurisdiction Case No. 2250 of 2017
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1. Dr. Ashutosh Kumar Sinha, S/o Sri Ram Yatan Singh, A-35, Patel Janta
Nagar, East of Samrat Hospital, Bhagwat Nagar Road, Kumhrar, P.O.-
Bahadurpur Housing Colony, P.S.- Agam Kuan, Kankarbagh, District-
Patna.
2. Dr. Arun Kumar Jha, S/o Late Indra Kant Jha, R/o 6/RC-6 (North of
Water Tower of Sector-6), Bahadurpur Housing Colony, P.O.-
Bahadurpur Housing Colony, P.S.- Agam Kuan, District- Patna.
.... .... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Education
Department, Government of Bihar, Vikash Bhawan, Patna.
2. The Principal Secretary, Finance Department, Government of Bihar,
Old Secretariat, Patna.
3. The Chancellor, Universities of Bihar, Raj Bhawan, Patna.
4. The Magadh University through its Registrar, Bodh Gaya.
5. The Vice-Chancellor, Magadh University, Bodh Gaya.
6. The Financial Adviser, Magadh University, Bodh Gaya.
7. The Registrar, Magadh University, Bodh Gaya.
8. The Finance Officer, Magadh University, Bodh Gaya.
9. The Principal, College of Commerce, Arts and Science, Kankarbagh,
Patna.
10. Dr. Baban Singh, Son of Sri Sheo Muni Singh, at present Principal,
College of Commerce, Arts and Science, Kankarbagh, Patna, residing at
Shivam Shubham Kunj, Lane No.03, Ganesh Puram, Gola Road,
Danapur, District- Patna.
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 14562 of 2017
======================================================
Dr. Raj Kumar Madhukar, Son of Late Mishri Rajak, R/o Mohalla- New
Ganguali (Kali Shathan) P.O. and P.S. Dalomiya Nagar, District- Rohtas. At
present working as Principal Gram Bharti College, Ramgarh, Rohtas.
.... .... Petitioner/s
Versus
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1. The State of Bihar through the Principal Secretary, Education
Department, Government of Bihar, Patna.
2. The Chancellor, Universities of Bihar, Raj Bhawan Patna.
3. The Principal Secretary, Education Department Government of Bihar,
Patna.
4. The Additional Secretary, Education Department, Government of Bihar,
Patna.
5. The Veer Kunwar Singh University Ara, through its Registrar.
6. The Vice Chancellor, Veer Kunwar Singh University Ara.
7. The Registrar, Veer Kunwar Singh University Ara.
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 14688 of 2017
======================================================
Dr. Rakesh Verma, Son of Late Sita Ram Verma, Resident of Principal's
Residence, Patna Law College Campus, P.O.-Mahendru, P.S.-Sultanganj,
District-Patna.
.... .... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Education
Department, Bihar, Patna.
2. The Chancellor of Universities of Bihar, Raj Bhawan, Patna.
3. Principal Secretary, to the Governor, Raj Bhawan, Patna.
4. Patna University, Patna, through its Registrar.
5. Vice Chancellor, Patna University, Patna.
6. Registrar, Patna University, Patna.
.... .... Respondent/s
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with
Civil Writ Jurisdiction Case No. 14743 of 2017
======================================================
1. Dr. Ram Prakash Chandra Verma, Son of Late Satrughan Prasad Singh,
Permanent resident of Mohalla- Patel Nagar, P.O.- T.N.B. College,
Bhagalpur.
2. Dr. Ram Bachan Singh, Son of Late Shri Niwash Singh, Flat No.-202,
Dayal Niketan Appt., Tilak Nagar, North S.K. Puri, Boring Road, P.S.-
North S.K. Puri, P.O.- Patliputra, District- Patna.
3. Dr. Nisha Rai, Wife of Shri Chandra Bhushan Rai, Resdent of Flat-1B,
Nishat Bibhuti Apartment, Badi Khangerpur Chowk, P.S.- Kotwali,
District- Bhagalpur.
.... .... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Government of
Bihar, Education Department, Vikas Bhawan, Jawahar Lal Nehru Marg,
Patna.
2. The Principal Secretary, Government of Bihar, Education Department,
Vikas Bhawan, Jawahar Lal Nehru Marg, Patna.
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3. Additional Secretary, Government of Bihar, Education Department,
Vikas Bhawan, Jawahar Lal Nehru Marg, Patna.
4. T.M. Bhagalpur University, Bhagalpur through its Registrar.
5. Vice-Chancellor, T.M. Bhagalpur University, Bhagalpur.
6. Registrar, T.M. Bhagalpur University, Bhagalpur.
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 14748 of 2017
======================================================
Dr. Asad Hasan, Son of Late Ahmad Hussain, Resident of M.M. Colony,
P.S.- Siwan, District- Siwan.
.... .... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Education
Department, Bihar, Patna.
2. The Chancellor of Universities of Bihar, Raj Bhawan, Patna.
3. Principal Secretary to the Governor, Raj Bhawan, Patna.
4. Vice Chancellor, Jai Prakash University, Chapra.
5. Registrar, Jai Prakash University, Chapra.
6. Z.A. Islamia College, Siwan through its Secretary.
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 14744 of 2017
======================================================
Dr. Upendra Kunwar, Son of Late Sawaliya Kunwar, Resident of Village-
Dohar, Post- Dohar, P.S.- Rasulpur, District- Chapra (Saran).
.... .... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Education
Department, Bihar, Patna.
2. The Chancellor of Universities of Bihar, Raj Bhawan, Patna.
3. Principal Secretary to the Governor, Raj Bhawan, Patna.
4. B.R. Ambedkar Bihar University, Muzaffarpur through its Registrar.
5. Vice Chancellor, B.R. Ambedkar Bihar University, Muzaffarpur.
6. Registrar, B.R. Ambedkar Bihar University, Muzaffarpur.
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 15644 of 2017
======================================================
Dr. Hari Narayan Thakur, Son of Late Vidya Nand Thakur, R/o Mohalla-
Shankatmochan Dham, P.S. L.N.M.U. Town- Darbhanga, District-
Darbhanga posted as Principal, Adinath Parasmani Madhusudan Sanskrit
Mahavidyalaya, Rahua- Sangram, Madhubani.
Patna High Court CWJC No.7701 of 2017 (23) dt.26-02-2018
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.... .... Petitioner/s
Versus
1. The State of Bihar through the Principal Secre tary, Education
Department, Government of Bihar, Patna.
2. The Chancellor of Universities of Bihar, Raj Bhawan, Patna.
3. The Principal Secretary to the Governor, Raj Bhawan, Patna.
4. The Secretary University Grants Commission, New Delhi.
5. Kameshwar Singh Darbhanga Sanskrit University, Darbhanga through
its Registrar.
6. The Vice Chancellor, Kameshwar Singh Darbhanga Sanskrit
University, Darbhanga.
7. The Registrar, Kameshwar Singh Darbhanga Sanskrit University,
Darbhanga.
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 15800 of 2017
======================================================
Dr. Umesh Prasad Singh, Son of Late Damodar Prasad Singh R/o Village &
P.O. Rahimpur, Khagaria, District Khagaria, Posted as Principal , Awadh
Bihari Sanskrit Mahavidyalaya, Rahimpur, Khagaria.
.... .... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Education
Department, Government of Bihar, Patna.
2. The Chancellor of Universities of Bihar, Raj Bhawan, Patna.
3. The Principal Secretary to the Governor, Raj Bhawan, Patna.
4. The Secretary University Grants Commission, New Delhi.
5. Kameshwar Singh Darbhanga Sanskrit University, Darbhanga through
its Registrar.
6. The Vice Chancellor, Kameshwar Singh Darbhanga Sanskrit
University, Darbhanga.
7. The Registrar, Kameshwar Singh Darbhanga Sanskrit University,
Darbhanga.
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.14917 of 2017
======================================================
Brij Kishore Tiwary, aged about 63 years, son of Late Jagdish Tiwary
resident of P.O. - Machhager Lakshi Ram, P.S. - Hathwa, District -
Gopalganj.
.... .... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Education
Department, Bihar, Patna.
2. The Chancellor of Universities of Bihar, Raj Bhawan, Patna.
3. Principal Secretary to the Governor, Raj Bhawan, Patna.
Patna High Court CWJC No.7701 of 2017 (23) dt.26-02-2018
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4. Kameshwar Singh Darbhanga Sanskrit University, Darbhanga through
its Registrar.
5. Vice Chancellor, Kameshwar Singh Darbhanga Sanskrit University,
Darbhanga.
6. Registrar, Kameshwar Singh Darbhanga Sanskrit University,
Darbhanga.
.... .... Respondent/s
======================================================
Appearance :
(In CWJC No.7701 of 2017)
For the Petitioner/s : Mr. Manoj Kumar Singh, Advocate
For the State : Mr. Ram Vinay Prasad Singh, A.C. to G.A.
XII
(In CWJC No.14428 of 2017)
For the Petitioner/s : Mr.
For the Respondent/s : Mr. S. A. Narain, Sr. Advocate
Mr. Navin Prasad Singh and
Mr. Narayan Singh, Advocates
(In CWJC No.14478 of 2017)
For the Petitioner/s : Mr. Krishna Chandra, Advocate
For the State : Mr. M. Pd. Yadav, G.P. 23
For the Chancellor : Mr. Rajendra Kumar Giri, Advocate
For the L.N.M.U. : Mr. Md. Nadim Seraj, Advocate
(In CWJC No.14508 of 2017)
For the Petitioner/s : Mr.
For the Respondent/s : Mr.
(In CWJC No.14493 of 2017)
For the Petitioner/s : Mr. Abhinav Srivastava, Advocate
For the State : Mr. Jitendra Kumar Roy, S.C. 13
For the Chancellor : Mr. Rajendra Kumar Giri, Advocate
For the L.N.M.U. : Mr. Md. Nadim Seraj, Advocate
(In CWJC No.14539 of 2017)
For the Petitioner/s : Mr.
For the Respondent/s : Mr.
(In CWJC No.2250 of 2017)
For the Petitioner/s : Mr.
For the Respondent/s : Mr.
(In CWJC No.14562 of 2017)
For the Petitioner/s : Mr. Rajiv Kumar Singh, Advocate
For the State : Mr. Kameshwar Singh, G.P. 17
Mr. Sanjay Kumar, A.C. to G.P. 17
For V.K.S.U. Ara : Mr. Arabind Nath Pandey, Advocate
For the Chancellor : Mr. R. K. Giri, Advocate
(In CWJC No.14688 of 2017)
For the Petitioner/s : Mr. Abhinav Srivastava, Advocate
For the State : Mr. Madanjit Kumar, G.P. 20
For the Chancellor : Mr. Rajendra Kumar Giri, Advocate
For the P.U : Mr. Md. Nadim Seraj, Advocate
(In CWJC No.14743 of 2017)
For the Petitioner/s : Mr.
For the Respondent/s : Mr.
Patna High Court CWJC No.7701 of 2017 (23) dt.26-02-2018
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(In CWJC No.14748 of 2017)
For the Petitioner/s : Mr.
For the Respondent/s : Mr.
(In CWJC No.14744 of 2017)
For the Petitioner/s : Mr. Abhinav Srivastava, Advocate
For the State : Mr. Sanjay Kumar, A.C. to G.P. 17
(In CWJC No.15644 of 2017)
For the Petitioner/s : Mrs. Namrata Mishra, Advocate
For the State : Mr. Ram Vinay Prasad Singh, A.C. to G.A.
XII
For the K.S.D.S.U. : Ms. Renu Jha, Advocate
(In CWJC No.15800 of 2017)
For the Petitioner/s : Ms. Archana Jha, Advocate
For the K.S.D.S.U. : Ms. Renu Jha, Advocate
For the State : Mr. Umesh Narayan Dubey, A.C. to G.P. 27
For the Chancellor : Mr. Rajendra Kumar Giri, Advocate
For the University : Mr. Awadhesh Prasad Sinha, Advocate
(In CWJC No.14917 of 2017)
For the Petitioner/s : Mr.
For the K.S.D.S.U. : Ms. Renu Jha, Advocate
======================================================
CORAM: HONOURABLE MR. JUSTICE AHSANUDDIN AMANULLAH
ORAL ORDER
23 26-02-2018Heard Mr. Jitendra Singh, learned senior counsel, along with Mr. Abhinav Srivastava and Mr. Harsh Singh, learned counsel for the petitioners; Mr. Lalit Kishore, learned Advocate General along with Mr. M. P. Yadav, learned G.P. 23 for the State; Mr. Rajendra Giri, learned counsel for the Chancellor of Universities; Mr. Amrendra Nath Verma, learned counsel for the University Grants Commission and Mr. Shashi Anugrah Narain Singh, learned senior counsel along with Mr. Navin Prasad Singh and Mr. Narayan Singh, learned counsel for the intervener applicants.
Re.: Interlocutory Application No. 7317 of 2017 In C.W.J.C. No. 14428 of 2017 Patna High Court CWJC No.7701 of 2017 (23) dt.26-02-2018 10/ 11
2. Mr. Shashi Anugrah Narain, learned senior counsel along with Mr. Navin Prasad Singh and Mr. Narayan Singh, learned counsel appeared and pressed the Interlocutory Application which has been filed seeking intervention in the present proceeding in opposition to the writ petition.
3. Learned counsel for the proposed interveners submitted that they be added as party respondents and given opportunity to assist the Court. Learned counsel submitted that the intervener applicants are teachers of colleges of which the petitioners were principal and, thus, have a genuine connection and interest as to who is the principal who is the overall head of the college and even in matters of writing the confidential reports, the prerogative is that of the principal. He further submitted that in fact, the applicants have preferred C.W.J.C. No. 17133 of 2017 seeking a writ of quo-warranto against petitioner no. 3, namely Dr. Babban Singh, the then principal of College of Commerce, Patna on the ground that he had crossed the age of 62 years and, thus, was not entitled in law to continue on such post. Learned counsel submitted that notice has been issued and the matter is pending before the Division Bench. However, when the Court interrupted learned counsel for the proposed interveners and called upon learned counsel for the Patna High Court CWJC No.7701 of 2017 (23) dt.26-02-2018 11/ 11 petitioners to take a stand as to whether they would be contesting or opposing the intervener applicants from being made party and heard, the stand is that without conceding to their right of either being a necessary or proper party, they would not be averse to the Court hearing learned counsel appearing for them.
4. Having regard to the aforesaid, the Court, without going into the aspect of deciding the maintainability or the merits of the intervention application, disposes off the same with the observation that the proposed interveners shall also be heard and allowed to assist the Court in the present matter.
5. Let necessary correction be made in the cause title of the writ petition by learned counsel for the petitioner during the course of the day.
6. Interlocutory Application No. 7317 of 2017 stands disposed off.
Re.: Civil Writ Jurisdiction Case No. 7701 of 2017
7. Due to paucity of time, the matters are adjourned for the day.
(Ahsanuddin Amanullah, J) Anjani/-
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