Patna High Court - Orders
Dhanesh Pd. Rai vs The State Of Bihar on 9 January, 2026
Author: Ajit Kumar
Bench: Ajit Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.1031 of 2019
======================================================
Dhanesh Pd. Rai Son of Late Shiv Nandan Rai resident of Village-
Mallahipur, P.S.- Bhagwanpur, District- Begusarai, retired as Assistant from
S.K. Mahila College, Begusarai.
... ... 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, L.N. 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, S.K. Mahila College, Begusarai, District- Begusarai.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 2801 of 2021
======================================================
Mangal Mahto Son of Late Jaga Mahto Resident of Village- Kashbehar,
Police Station- Tajpur, District- Samastipur.
... ... Petitioner/s
Versus
1. The State of Bihar Through Commissioner-cum-Secretary Human Resources
Department (Higher Education) Govt. of Bihar, Patna.
2. Director High Education, Govt. of Bihar Patna
3. The Lalit Narayan Mithila University, Kameshwar Nagar, Darbhanga
through its Registrar
4. The Vice- Chancellor, Lalit Narayan Mithlia University Kameshwar Nagar
Darbhanga.
5. The Finance Officer, Lalit Narayan Mithila University Kameshwar Nagar,
Darbhanga.
6. The Principal, Dr. L.K.V.D College, Tajpur Samastipur
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 2881 of 2021
======================================================
Patna High Court CWJC No.1031 of 2019(7) dt.09-01-2026
2/31
Upendra Prasad Singh son of Late Raj Karan Singh resident of mohalla-
Laxmipur, East of Rajpokhar, Laheriasarai, Police Station- Laheriasarai
(Town), District- Darbhanga
... ... Petitioner/s
Versus
1. The State of Bihar through Commissioner-Cum-Secretary Human Resources
Department (Higher Education) Govt. of Bihar, Patna
2. The Director Higher Education, Government of Bihar, Patna
3. The Lalit Narayan Mithila University Kameshwar Nagar Darbhanga through
its Registrar
4. The Vice-Chancellor Lalit Narayan Mithila University, Kameshwar Nagar,
Darbhanga
5. The Finance Officer Lalit Narayan Mithila University, Kameshwar Nagar,
Darbhanga
6. The Principal K.S. College, Laheriasarai, Darbhanga
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 2949 of 2021
======================================================
Nand Kishor Gupta Son of Late Satya Narayan Prasad Gupta. Resident of
Village-Motipur, Police Station-Tajpur, District-Samastipur.
... ... Petitioner/s
Versus
1. The State of Bihar through Commissioner-Cum-Secretary Human Resources
Department (Higher Education) Govt. of Bihar, Patna.
2. Director High Education, Govt. of Bihar, Patna.
3. The Lalit Narayan Mithila University, Kameshwar Nagar, Darbhanga
through its Registrar.
4. The Vice-Chancellor, Lalit Narayan Mithila University, Kameshwar Nagar,
Darbhanga
5. The Finance Officer, The Lalit Narayan Mithila University, Kameshwar
Nagar, Darbhanga.
6. The Principal, Dr. L.K.V.D. College, Tajpur, Samastipur.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 3323 of 2021
======================================================
Kushami Devi @ Kusami Devi Wife of Bindeshwar Mahto Resident of
Village- Harishankrpur Baghuni, Police Station- Tajpur, District- Samastipur.
... ... Petitioner/s
Versus
Patna High Court CWJC No.1031 of 2019(7) dt.09-01-2026
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1. The State of Bihar Through Commissioner- Cum- Secretary Human
Resources Department (Higher Education) Govt. of Bihar, Patna.
2. Director High Education Govt. of Bihar, Patna.
3. The Lalit Narayan Mithila University Kameshwar Nagar, Darbhanga
through its Registrar.
4. The Vice- Chancellor Lalit Narayan Mithila University, Kameshwar Nagar,
Darbhanga.
5. The Finance Officer Lalit Narayan Mithila University, Kameshwar Nagar,
Darbhanga.
6. The Principal Dr. L.K.V.D. College, Tajpur, Samastipur.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 6976 of 2021
======================================================
Lal Bahadur Roy Son of Late Ram Narayan Roy Resident of Village -
Bhusari, P.O. - Chhatauna, Police Station- Muffasil, District- Samastipur at
present Mohalla - Aajad Nagar, Mohanpur Near B.R.B. College, Samastipur,
Police Station- Muffasil, District- Samastipur.
... ... Petitioner/s
Versus
1. The State of Bihar through Commissioner-Cum-Secretary Human Resources
Department (Higher Education) Govt. of Bihar, Patna.
2. Director High Education, Govt. of Bihar, Patna.
3. The Lalit Narayan Mithila University, Kameshwar Nagar, Darbhanga
through its Registrar.
4. The Vice-Chancellor, Lalit Narayan Mithila University Kameshwar Nagar,
Darbhanga.
5. The Finance Officer, Lalit Narayan Mithila University Kameshwar Nagar,
Darbhanga.
6. The Principal, B.R.B. college, Samastipur.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 15450 of 2021
======================================================
Jai Nath Jha Son of Late Liladhar Jha Resident of Village - Dhanauja laurika,
P.S. - Benipatti, District- Madhubani.
... ... Petitioner/s
Versus
1. The State of Bihar, through the Principal Secretary, Department of
Education.
2. The Principal Secretary, Department of Education, New Secretariat, Patna.
Patna High Court CWJC No.1031 of 2019(7) dt.09-01-2026
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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.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 15465 of 2021
======================================================
Raj Kishore Mishra S/o Jainandan Mishra, Resident of -Candauna, ward No.
2, P.S.Chandauna, District-Darbhanga,retired as Office Assistant From
M.K.S. College, Trimuhan, Chandauna, Darbhanga.
... ... Petitioner/s
Versus
1. The State of Bihar thorugh the Principal Secretary, Education Department,
Government of Bihar, Patna.
2. The Principal Secretary, Education Department, Government of Bihar,
Patna.
3. The Vice-Chancellor, Lalit Narayan Mithila University, Darbhanga.
4. The Registrar, Lalit Narayan Mithila University, Darbhanga.
5. The Finance Officer, Lalit Narayan Mithila University, Darbhanga.
6. The Principal, M.K.S. College, Trimuhan, Chandauna, Darbhanga
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 16549 of 2021
======================================================
Dr. Prem Chandra Jha S/o Late Maheswar Jha Resident of Near Power House
Road, MJM College Road Binodpur, District- Katihar, retired as Reader in the
Subject of English at MJM Mahila College, Katihar, a constituent unit of
Purnea University, Purnea.
... ... Petitioner/s
Versus
1. The State of Bihar Through Principal Secretary, Education Department,
Govt. of Bihar, Patna.
2. The Principal Secretary, Education Department, Govt. of Bihar, Patna.
3. The Vice Chancellor L.N. Mithila University, Darbhanga.
4. The Registrar L.N. Mithila University, Darbhanga.
5. The Finance Officer L.N. Mithila University, Darbhanga.
6. The Vice Chancellor B.N. Mandal University, Laloo Nagar, Madhepura.
Patna High Court CWJC No.1031 of 2019(7) dt.09-01-2026
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7. The Registrar B.N. Mandal University, Laloo Nagar, Madhepura.
8. The Finance Officer B.N. Mandal University, Laloo Nagar, Madhepura.
9. The Vice Chancellor Purnea University, Purnea.
10. The Registrar Purnea University, Purnea.
11. The Finance Officer Purnea University, Purnea.
12. The Principal MJM Mahila College, Katihar.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 17489 of 2021
======================================================
Md. Murtuza Kamal, S/o Abdul Rashid, resident of Near Mazar, Bachharpur,
Bachharpur pupari, District-Sitamarhi, retired as Lower Division Clerk from
M.K.S. College, Trimuhan, Chandauna.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Education Department,
Government of Bihar, Patna.
2. The Principal Secretary, Education Department, Government of Bihar,
Patna.
3. The Vice-Chancellor, Lalit Narayan Mithila University, Darbhanga.
4. The Registrar, Lalit Narayan Mithila University, Darbhanga.
5. The Finance Officer, Lalit Narayan Mithila University, Darbhanga.
6. The Principal, M.K.S. College, Trimuhan, Chandauna.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 17936 of 2021
======================================================
Dr. Anil Kumar Singh Son of Late Vishundeo Singh Veer Kunwar Singh
Colony, Kashipuri, P.S. - Samat, District- Samastipur retired as Associate
Professor in the department of Philosophy in Women's College, Samastipur.
... ... Petitioner/s
Versus
1. The State of Bihar through Principal Secretary, Education Department, Govt.
of Bihar, New Secretariat, Patna.
2. The Principal Secretary, Education Department, Department, Govt. of Bihar,
New Secretariat, Patna.
3. The Vice Chancellor, Lalit Narayan Mithila University, Kameshwar, Nagar,
Darbhanga.
4. The Registrar, Lalit Narayan Mithila University, Kameshwar Nagar,
Darbhanga.
Patna High Court CWJC No.1031 of 2019(7) dt.09-01-2026
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5. The Finance Officer, Lalit Narayan Mithila University, Kameshwar Nagar,
Darbhanga.
6. The Principal, Women's College, Samastipur.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 18173 of 2021
======================================================
Natwar Narayan Singh Son of Late Ram Tahal Prasad Singh Resident of
Mohalla-Tirhut Colony (Ward No. 21), Police Station-Madhubani Town,
District-Madhubani.
... ... Petitioner/s
Versus
1. The State of Bihar through Principal Secretary, Higher Education
Government of Bihar, Patna.
2. The Vice-Chancellor of L.N. Mithila University, Darbhanga.
3. The Registrar L.N. Mithila University, Darbhanga.
4. The Finance Officer, L.N. Mithila University, Darbhanga.
5. The Finance Adviser, L.N. Mithila University, Darbhanga.
6. The Principal R.K. College, Madhubani.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 18368 of 2021
======================================================
Kailash Sahu Son of Late Ram Bahadur Sahu, Resident of Mohalla - Punjabi
Colony, Ward No. 01, Dharampur, Police Station - Town, District -
Samastipur.
... ... Petitioner/s
Versus
1. The State of Bihar through Commissioner - Cum - Secretary Human
Resources Department (Higher Education), Govt. of Bihar, Patna.
2. The Director, Higher Education, Government of Bihar, Patna.
3. The Lalit Narayan Mithila University, Kameshwar Nagar, Darbhanga
through its Registrar.
4. The Vice-Chancellor, Lalit Narayan Mithila University, Kameshwar Nagar,
Darbhanga.
5. The Finance Officer, Lalit Narayan Mithila University, Kameshwar Nagar,
Darbhanga.
6. The Principal, B.R.B. College, Samastipur.
... ... Respondent/s
======================================================
Patna High Court CWJC No.1031 of 2019(7) dt.09-01-2026
7/31
with
Civil Writ Jurisdiction Case No. 18435 of 2021
======================================================
Satish Chandra Jha Son of Late Ram Lakhan Jha Resident of Mohalla-
Professor Colony Lane No.1, Tajpur Road Samastipur, Police Station- Town,
District- Samastipur.
... ... Petitioner/s
Versus
1. The State of Bihar through Commissioner-Cum-Secretary Human Resources
Department (Higher Education) Govt. of Bihar, Patna.
2. The Director, Higher Education, Government of Bihar, Patna.
3. The Lalit Narayan Mithila University, Kameshwar Nagar Darbhanga
through its Registrar.
4. The Vice-Chancellor, Lalit Narayan Mithila University, Kameshwar Nagar,
Darbhanga.
5. The Finance Officer, Lalit Narayan Mithila University, Kameshwar Nagar,
Darbhanga.
6. The Principal, R.N.A.R. College, Samastipur.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 19256 of 2021
======================================================
Baleshwar Thakur Son of Late Bindeshwar Thakur, Resident of Mohalla -
Barah Patthar, Ward No. 15, Police Station- Samastipur (Town), District -
Samastipur.
... ... Petitioner/s
Versus
1. The State of Bihar through Commissioner-Cum- Secretary Human
Resources Department (Higher Education) Govt. of Bihar, Patna.
2. The Director, Higher Education, Government of Bihar, Patna.
3. The Lalit Narayan Mithila University, Kameshwar Nagar Darbhanga
through its Registrar.
4. The Vice-Chancellor, Lalit Narayan Mithila University Kameshwar Nagar,
Darbhanga.
5. The Finance Officer, Lalit Narayan Mihtila University, Kameshwar Nagar,
Darbhanga.
6. The Principal, Samastipur College, Samastipur.
7. The Principal, Women College, Samastipur.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 19267 of 2021
Patna High Court CWJC No.1031 of 2019(7) dt.09-01-2026
8/31
======================================================
Godavari Devi Wife of Late Suresh Jha Resident of Village and Post-
Kishunpur, Madhuban, Police Station- Kurhani, District- Muzaffarpur.
... ... Petitioner/s
Versus
1. The State of Bihar through Commissioner-cum-Secretary, Human Resources
Department (Higher Education), Govt. of Bihar, Patna.
2. Director Higher Education, Govt. of Bihar, Patna.
3. The Lalit Narayan Mithila University, Kameshwar Nagar, Darbhanga
through its Registrar.
4. The Vice Chancellor, Lalit Narayan Mithila University, Kameshwar Nagar,
Darbhanga.
5. The Finance Officer, Lalit Narayan Mithila University, Kameshwar Nagar,
Darbhanga.
6. The Principal, Samastipur College, Samastipur.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 19524 of 2021
======================================================
Shushila Devi @ Sushila Devi Wife of Late Harikant Mishra Resident of
Village- Latbasepura, Police Station- Musharigharari, District- Samastipur.
... ... Petitioner/s
Versus
1. The State of Bihar through Commissioner-Cum- Secretary Human
Resources Department (Higher Education) Govt. of Bihar, Patna.
2. Director Higher Education, Govt. of Bihar, Patna.
3. The Lalit Narayan Mithila University, Kameshwar Nagar, Darbhanga
through its Registrar.
4. The Vice- Chancellor, Lalit Narayan Mithila University, Kameshwar Nagar,
Darbhanga.
5. The Finance Officer, Lalit Narayan Mithila University, Kameshwar Nagar,
Darbhanga.
6. The Principal, Samastipur College, Samastipur.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 19783 of 2021
======================================================
Dr. Sukleshwar Pd. Singh son of Late Jannoo Singh, Resident of Plot No. 68
flat No. YB2 Sahvikash (CGHS), I.P. Extension, P.S.-Mandavali, Delhi
110092.
... ... Petitioner/s
Patna High Court CWJC No.1031 of 2019(7) dt.09-01-2026
9/31
Versus
1. The State of Bihar through the Principal Secretary, Education Old
Secretariat, Patna.
2. Lalit Narayan Mithila University, Darbhanga.
3. The Vice Chancellor, Lalit Narayan Mithila University, Darbhanga.
4. The Registrar, Lalit Narayan Mithila University, Darbhanga.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 19832 of 2021
======================================================
Indrakala Devi W/o Ram Karan Singh resident of Village - Chak, P.S.- Naw
Kothi, District - Begusarai.
... ... Petitioner/s
Versus
1. The State of Bihar through Principal Secretary, Higher Education Govt. of
Bihar, Patna.
2. The Principal Secretary, Higher Education 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, R.C.S. College, Begusarai, District - Begusarai.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 19970 of 2021
======================================================
Narendra Kumar Singh Son of Late Ram Varan Singh Resident of Village-
Bamaura, Bazitpur, Ward No. 15, Police Station- Vidyapati Nagar, District-
Samastipur, Bihar.
... ... Petitioner/s
Versus
1. The State of Bihar through the Chief Secretary, Old Secretariat, Patna.
2. The Secretary, Education (P.V.C.) Department, Government of Bihar, Patna.
3. The L.N. Mithila University through its Registrar, Kameshwar Nagar,
Darbhanga.
4. The Vice Chancellor, L.N. Mithila University, Kameshwar Nagar,
Darbhanga.
5. The Registrar, L.N. Mithila University, Kameshwar Nagar, Darbhanga.
Patna High Court CWJC No.1031 of 2019(7) dt.09-01-2026
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6. The Finance Officer, L.N. Mithila University, Kameshwar Nagar,
Darbhanga.
7. The Principal, R.B.S. College, Andaur, District- Samastipur.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 20074 of 2021
======================================================
Deo Nath Sharma Son of Late Jagdish Singh, Resident of Mohalla - Amirganj
Dharampur (Musapur), near B.Ed. College, Samastipur, Police Station -
Town, District - Samastipur.
... ... Petitioner/s
Versus
1. The State of Bihar through Commissioner - Cum - Secretary, Human
Resources Department (Higher Education), Govt. of Bihar, Patna.
2. The Director, Higher Education, Government of Bihar, Patna.
3. The Lalit Narayan Mithila University, Kameshwar Nagar, Darbhanga
through its Registrar.
4. The Vice - Chancellor, Lalit Narayan Mithila University Kameshwar Nagar,
Darbhanga.
5. The Finance Officer, Lalit Narayan Mihtila University, Kameshwar Nagar,
Darbhanga.
6. The Principal, R.N.A.R. College, Samastipur.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 20265 of 2021
======================================================
Uma Kant Mishra, Son of Late Raghubansh Mishra, Resident of Village -
Latbasepura, Police Station - Musarigharari, District - Samastipur.
... ... Petitioner/s
Versus
1. The State of Bihar, through Commissioner - Cum - Secretary, Human
Resources Department (Higher Education), Govt. of Bihar, Patna.
2. Director, Higher Education, Govt. of Bihar, Patna.
3. The Lalit Narayan Mithila University, Kameshwar Nagar, Darbhanga
through its Registrar.
4. The Vice-Chancellor, Lalit Narayan Mithila University, Kameshwar Nagar,
Darbhanga.
5. The Finance Officer, Lalit Narayan Mithila University, Kameshwar Nagar,
Darbhanga.
6. The Principal, Samastipur College, Samastipur.
Patna High Court CWJC No.1031 of 2019(7) dt.09-01-2026
11/31
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 20517 of 2021
======================================================
Prem Chandra Jha son of Late Babu Lal Jha, resident of Ward No. 1,
Benipatti, P.S.-Benipatti, District-Madhubani.
... ... Petitioner/s
Versus
1. The State of Bihar Bihar.
2. The Principal Secretary, Education Department, Government of Bihar,
Patna.
3. The Director, Higher Education, Education Department, Government of
Bihar, Patna.
4. The Vice Chancellor, Lalit Narayan Mithila University, Kameshwar Nagar,
Darbhanga.
5. The Registrar, Lalit Narayan Mithila University, Kameshwar Nagar,
Darbhanga.
6. The Finance Officer, Lalit Narayan Mithila University, Kameshwar Nagar,
Darbhanga.
7. The Principal, Kalidas Vidyapati Science College, Uchhaith, Benipatti,
District-Madhubani.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 20569 of 2021
======================================================
Ram Anugrah Choudhary Son of Late Yadu Nandan Choudhary, resident of
Village - Loknathpur, Police Station - Dalsinghsarai, District - Samastipur.
... ... Petitioner/s
Versus
1. The State of Bihar through the Secretary, Human Resource Development
Department, Higher Education, Government of Bihar, New Secretariat,
Patna.
2. The Vice - Chancellor, Lalit Narayan Mithila University, Kameshwar Nagar,
Darbhanga.
3. The Registrar, Lalit Narayan Mithila University, Kameshwar Nagar,
Darbhanga.
4. The Finance Officer, Lalit Narayan Mithila University, Kameshwar Nagar,
Darbhanga.
5. The Principal, R.B. College, Dalsinghsarai, Samastipur.
... ... Respondent/s
======================================================
Patna High Court CWJC No.1031 of 2019(7) dt.09-01-2026
12/31
with
Civil Writ Jurisdiction Case No. 20660 of 2021
======================================================
Prof. Indu Shekhar Jha S/o Late Dr. Baldeo Jha resident of Mohalla-
Professor Colony, Bighy Road, Dighi- west, Post- Lalbagh, near Railway
Station, District- Darbhanga.
... ... Petitioner/s
Versus
1. The Vice Chancellor, L.N. Mithila University Darbhanga.
2. The Registrar, L.N. Mithila University, Darbhanga.
3. The Finance Officer, L.N. Mithila University, Darbhanga.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 20988 of 2021
======================================================
Prof. Swatantreshwar Jha S/o Late Sadishwar Jha resident of Mohalla-
Professor Colony, Bighy Road, Dighi- West, Post- Lalbagh, near Railway
Station, District- Darbhanga.
... ... Petitioner/s
Versus
1. The Vice Chancellor, L.N. Mithila University Darbhanga.
2. The Registrar, L.N. Mithila University, Darbhanga.
3. The Finance Officer, L.N. Mithila University, Darbhanga.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 21187 of 2021
======================================================
Uma Sinha Wife of Rambharosa Choudhary, Resident of Mohalla-12-Patthar,
Ward No. 14, Police Station-Samastipur Town, District-Samastipur.
... ... Petitioner/s
Versus
1. The State of Bihar through Commissioner-cum-Secretary Human Resources
Department (Higher Education), Govt. of Bihar, Patna.
2. The Director, Higher Education, Government of Bihar, Patna.
3. The Lalit Narayan Mithila University, Kameshwar Nagar Darbhanga
through its Registrar.
4. The Vice-Chancellor, Lalit Narayan Mithila University, Kameshwar Nagar,
Darbhanga.
5. The Finance Officer, Lalit Narayan Mithila University, Kameshwar Nagar,
Darbhanga.
6. The Principal, Samastipur College, Samastipur.
Patna High Court CWJC No.1031 of 2019(7) dt.09-01-2026
13/31
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 268 of 2022
======================================================
Baua Kant Choudhary Son of Late Satya Dep Choudhary, Resident of
Mohalla-Mishra Tola, Police, Station-Darbhanga Town, District-Darbhanga.
... ... Petitioner/s
Versus
1. The State of Bihar through Principal Secretary,Higher Education
Government of Bihar, Patna.
2. The Vice-Chancellor of L.N.Mithila University, Darbhanga.
3. The Registrar L.N.Mithila University, Darbhanga.
4. The Finance Officer, L.N.Mithila University, Darbhanga.
5. The Finance Advisior, L.N.Mithila University,Darbhanga.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 1105 of 2022
======================================================
Renu Karn Wife of Sri Kewal Krishna Lal Das, Resident of 52 Bigha, Laxmi
Sagar Road No. 3, P.S. University, Town and District - Darbhanga.
... ... Petitioner/s
Versus
1. The State of Bihar through the Director, Higher Education, Bihar, New
Secretariat, Patna.
2. The Director, Higher Education, Bihar, New Secretariat, Patna.
3. The Lalit Narayan Mithila University, Kameshwar Nagar, Darbhanga
through its Registrar.
4. The Vice-Chancellor, Lalit Narayan Mithila University, Kameshwar Nagar,
Darbhanga.
5. The Registrar, Lalit Narayan Mithila University, Kameshwar Nagar,
Darbhanga.
6. The Finance Officer, Lalit Narayan Mithila University, Kameshwar Nagar,
Darbhanga.
7. The Principal, M.L.S.M. College, Darbhanga.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 1153 of 2022
======================================================
Patna High Court CWJC No.1031 of 2019(7) dt.09-01-2026
14/31
Prof. Smt. Neela Jha W/o Prof. Swatantreshwar Jha resident of Mohalla-
Professor Colony, Bighy Road, Dighi- West, Post- Lalbagh, near Railway
Station, District- Darbhanga.
... ... Petitioner/s
Versus
1. The Vice Chancellor, L.N. Mithila University Darbhanga.
2. The Registrar, L.N. Mithila University, Darbhanga.
3. The Finance Officer, L.N. Mithila University, Darbhanga.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 1471 of 2022
======================================================
Deepak Mehta, Son Late Kunj Mohan Prasad Mehta, Resident of Mohalla -
Shree Krishnapuri Ward No. 05, near B.Ed. College, Kasipur, Samastipur,
Police Station - Town, District - Samastipur at present resident of Mohalla -95
Saket, Saket Mochanmarg, Varanasi, Police Station - Lanka, District -
Varanasi - 221005 (U.P.).
... ... Petitioner/s
Versus
1. The State of Bihar, through Commissioner - Cum - Secretary, Human
Resources Department (Higher Education), Govt. of Bihar, Patna.
2. The Director, Higher Education, Government of Bihar, Patna.
3. The Lalit Narayan Mithila University, Kameshwar Nagar, Darbhanga
through its Registrar.
4. The Vice - Chancellor, Lalit Narayan Mithila University Kameshwar Nagar,
Darbhanga.
5. The Finance Officer, Lalit Narayan Mithila University, Kameshwar Nagar,
Darbhanga.
6. The Principal, B.R.B. College, Samastipur.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 1720 of 2022
======================================================
Prof. Yogendra Jha S/o Late Kapileshwar Jha, resident of Mohalla-Naya
Ganga Sagar, Post-Lalbagh, P.S.-Laheriasarai, District-Darbhanga.
... ... Petitioner/s
Versus
1. The Vice Chancellor L.N. Mithila University, Darbhanga.
2. The Registrar, L.N. Mithila University, Darbhanga.
3. The Finance Officer, L.N. Mithila University, Darbhanga.
Patna High Court CWJC No.1031 of 2019(7) dt.09-01-2026
15/31
4. Principal C.M. Science College, Darbhanga.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 1722 of 2022
======================================================
Masomat Kamalmukhi Devi Wife of Late Ram Naresh Choudhary, Resident
of Village-Sahora, Post Anandpur District-Darbhanga.
... ... Petitioner/s
Versus
1. The vice Chancellor, L. N. Mithila University Darbhanga.
2. The Registrar, L.N.Mithila University, Darbhanga.
3. The Finance Officer, L.N. Mithila University, Darbhanga.
4. Principal M.L.S.M. College, Darbhanga.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 1769 of 2022
======================================================
Gajendra Jha Son of Sri Chndrashekhar Jha Resident of Village- Horalpatti,
Anandpur, P.S.- A.P.M., District- Darbhanga.
... ... Petitioner/s
Versus
1. The Vice Chancellor, L.N. Mithila University Darbhanga.
2. The Registrar, L.N. Mithila University, Darbhanga.
3. The Finance Officer, L.N. Mithila University, Darbhanga.
4. Principal, M.L.S.M. College, Darbhanga.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 2592 of 2022
======================================================
1. Babu Saheb Jha Son of Liladhar Jha, Resident of village - Lagma, Police
Station- Sakatpur, District - Darbhanga.
2. Riddhi Nath Jha Son of Late Pandit Shiv Nath Jha, Resident of Village -
Sarisab Pahi West, Police Station- Pandaul, District - Madhubani.
3. Kanhaiyaji Jha Son of Late Mahabir Jha, Resident of Village - Makranda,
Post Office and Police Station- Manigachi, District - Darbhanga.
... ... Petitioner/s
Versus
1. The State of Bihar through the Additional Chief Secretary, Education
Patna High Court CWJC No.1031 of 2019(7) dt.09-01-2026
16/31
Department, Government of Bihar.
2. Special Secretary, Education Department, Government of Bihar, Patna.
3. Lalit Narayan Mithila University, Kameshwarnagar, Darbhanga, through its
Registrar.
4. The Vice Chancellor, Lalit Narayan Mithila University, Kameshwarnagar,
Darbhanga.
5. The Registrar, Lalit Narayan Mithila University, Kameshwarnagar,
Darbhanga.
6. The Finance Officer, Lalit Narayan Mithila University, Kameshwarnagar,
Darbhanga.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 3496 of 2022
======================================================
Umesh Prasad Singh Son of Late Uma Shankar Prasad Singh Resident of
Village-Jhahuri, P.O.-Birsinghpur, Police Station-Kalyanpur, Distirct-
Samastipur.
... ... Petitioner/s
Versus
1. The State of Bihar through Commissioner-Cum-Secretary Human Resources
Department (Higher Educatrion) Govt. of Bihar, Patna.
2. The Director, Higher Education, Government of Bihar, Patna.
3. The Lalit Narayan Mithila University, Kameshwar Nagar Darbhanga
through its Registrar.
4. The Vice-Chancellor, 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, Darbhanga.
7. The Principal, Uma Pandey College, Pusa, Samastipur.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 3977 of 2022
======================================================
Prof. Bibhuti Sharan Jha Son of Late Jatadhar Jha, Resident of Village-
Manpaur, P.S.-Benipatti, District-Madhubani.
... ... Petitioner/s
Versus
1. The State of Bihar through the Secretary, Education Department,
Government of Bihar, Patna.
Patna High Court CWJC No.1031 of 2019(7) dt.09-01-2026
17/31
2. The Director, Higher Education, Education Department, Government 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, Kalidas Vidyapati Science College, Uchhaith, Benipatti,
District-Madhubani.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 4023 of 2022
======================================================
Upendra Kumar Lal Das, S/o Late Brijbihari Las Das, Resident of Village and
P.O. - Darima, Ward No. 6, P.S. - Kebati, District - Darbhanga, retired as
Personal Assistant, Head Quarter, L.N. Mithila University, Darbhanga.
... ... Petitioner/s
Versus
1. The State of Bihar, through the Principal Secretary, Education Department,
Government of Bihar, Patna.
2. The Principal Secretary, Education Department, Government of Bihar,
Patna.
3. The Vice - Chancellor, Lalit Narayan Mithila University, Darbhanga.
4. The Registrar, Lalit Narayan Mithila University, Darbhanga.
5. The Finance Officer, Lalit Narayan Mithila University, Darbhanga.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 4162 of 2022
======================================================
Prof. Sushil Jha S/o M. Jha Resident of Mohalla-Professor Colony, Bighy
Road, Dighi-West Post-Lalbagh, near Railway Station, District-Darbhanga.
... ... Petitioner/s
Versus
1. The Vice Chancellor L.N. Mithila University, Darbhanga.
2. The Registrar, L.N. Mithila University, Darbhanga.
3. The Finance Officer, L.N. Mithila University, Darbhanga.
... ... Respondent/s
======================================================
with
Patna High Court CWJC No.1031 of 2019(7) dt.09-01-2026
18/31
Civil Writ Jurisdiction Case No. 7039 of 2022
======================================================
Sachchidanand Prasad Singh Son of Late Dhanukdhari Singh Resident of
Mohalla- Barah Pathal, Police Station- Town, District- Samastipur, at present
resident of Mohalla- Sarswati Niwas, Now Etwarpur, Lalu Path East, Durga
Mandir Chowk Kurthaul, Police Station- Parsa Bazar, District- Patna-
804453.
... ... Petitioner/s
Versus
1. The State of Bihar through Commissioner-cum-Secretary, Human Resources
Department (Higher Education), Government of Bihar, Patna.
2. The Director, Higher Education, Government of Bihar, Patna.
3. The Lalit Narayan Mithila University, Kameshwar Nagar, Darbhanga
through its Registrar.
4. The Vice Chancellor, Lalit Narayan Mithila University, Kameshwar Nagar,
Darbhanga.
5. The Finance Officer, Lalit Narayan Mithila University, Kameshwar Nagar,
Darbhanga.
6. The Finance Advisor, Lalit Narayan Mithila University, Kameshwar Nagar,
Darbhanga.
7. The Principle, R.N.A.R. College, Samastipur.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 7413 of 2022
======================================================
Prof. Anjani Kumar Singh S/o Late Sri Krishna Singh, Resident of Mohalla -
Bidyapati Nagar, P.O. - Lahariasarai, P.S. - Bahadurpur, District - Darbhanga.
... ... Petitioner/s
Versus
1. The Vice Chancellor, L.N. Mithila University Darbhanga.
2. The Registrar, L.N. Mithila University, Darbhanga.
3. The Finance Officer, L.N. Mithila University Darbhanga.
4. Principal C.M. Science College, Darbhanga.
5. The Accountant General, Bihar, Patna.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 8136 of 2022
======================================================
Bindeshwar Sahni Son of Late Darogi Sahni @ Daroga Sahni, Resident of
Village- Akabarpur, Police Station- Warisnagar, District - Samastipur.
... ... Petitioner/s
Patna High Court CWJC No.1031 of 2019(7) dt.09-01-2026
19/31
Versus
1. The State of Bihar through Commissioner-Cum-Secretary Human Resources
Department (Higher Education), Govt. of Bihar, Patna.
2. Director Higher Education, Govt. of Bihar, Patna.
3. The Lalit Narayan Mithila University, Kameshwar Nagar, Darbhanga
through its Registrar.
4. The Vice-Chancellor, Lalit Narayan Mithila University Kameshwar Nagar,
Darbhanga.
5. The Finance Officer, Lalit Narayan Mithila University Kameshwar Nagar,
Darbhanga.
6. The Finance Advisor L.N.M.U. Darbhanga.
7. The Principal, B.R.B. College, Samastipur.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 8337 of 2022
======================================================
1.1. Raj Kumar Son of Late Nand Kishore Singh, Mohter - Late Urmila Devi,
Resident of Mohalla Krishnapuri, Musapur Samastipur, Police Station -
Mufassil, District- Samastipur.
1.2. Mukesh Kumar Singh Son of late Nand Kishore Singh, Mother - Late
Urmila Devi, Resident of Mohalla - Krishnapuri, Musapur Samastipur,
Police Station - Mufassil, District - Samastipur.
1.3. Rajesh Kumar Singh Son of late Nand Kishore Singh, Mother- Late Urmila
Devi, Resident of Mohalla - Krishnapuri, Musapur Samastipur, Police
Station - Mufassil, District - Samastipur.
1.4. Madhu Devi D/o Late Nand Kishore Singh, Mother - Late Urmila Devi,
Wife of Ranjit Singh, Resident of Village - Sherpur, Police Station -
Maranchi, District- Patna.
1.5. Babita Devi D/o Late Nand Kishore Singh, Mother- Late Urmila Devi, Wife
of Kashi Nath Rai, Resident of Village - Muritol, Police Station -
Bachhwara, District- Begusarai.
... ... Petitioner/s
Versus
1. The State of Bihar through Commissioner-cum-Secretary Human Resources
Department (Higher Education) Govt. of Bihar, Patna.
2. Director Higher Education, Govt. of Bihar, Patna.
3. The Lalit Narayan Mithila University, Kameshwar Nagar, Darbhanga
through its Registrar.
4. The Vice-Chancellor, Lalit Narayan Mithila University Kameshwar Nagar,
Darbhanga
5. The Finance Officer, Lalit Narayan Mithila University, Kameshwar Nagar,
Darbhanga
Patna High Court CWJC No.1031 of 2019(7) dt.09-01-2026
20/31
6. The Finance Advisor L.N.M.U. Darbhanga.
7. The Principal, R.N.A.R. College, Samastipur.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 8416 of 2022
======================================================
Meena Sinha Wife of Upendra Singh, Resident of Mohalla-Kashipur, Ward
No. 14, Police Station-Samastipur (Town), District-Samastipur.
... ... Petitioner/s
Versus
1. The State of Bihar through Commissioner-cum-Secretary, Human Resources
Department (Higher Education), Govt. of Bihar, Patna.
2. Director Higher Educaiton, Govt. of Bihar, Patna.
3. The Lalit Narayan Mithila University, Kameshwar Nagar, Darbhanga
through its Registrar.
4. The Vice-Chancellor, Lalit Narayan Mithila University, Kameshwar Nagar,
Darbhanga.
5. The Finance Officer, Lalit Narayan Mithila University, Kameshwar Nagar,
Darbhanga.
6. The Finance Advisor, Lalit Narayan Mithila University, Kameshwar Nagar,
Darbhanga.
7. The Principal, Womens College, Samastipur.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 8462 of 2022
======================================================
Masomat Vidya Devi W/o Late Munshi Choudhary, resident of Village -
Basaha, Post Office - Basaha - Mirzapur P.S. - A.P.M. (Aanandpur), District-
Darbhanga.
... ... Petitioner/s
Versus
1. The Vice Chancellor, L.N. Mithila University Darbhanga.
2. The Registrar, L.N. Mithila University, Darbhanga.
3. The Finance Officer, L.N. Mithila University, Darbhanga.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 8590 of 2022
======================================================
Patna High Court CWJC No.1031 of 2019(7) dt.09-01-2026
21/31
Prabhat Kumar Son of Late Ramautar Prasad @ Late Ram Autar Narayan
Resident of Mohalla- Mohanpur, near Holy Mission School, Samastipur,
Police Station- Muffasil, District- Samastipur.
... ... Petitioner/s
Versus
1. The State of Bihar Through Commissioner-Cum- Secretary, Human
Resources Department (Higher Education) Govt. of Bihar, Patna.
2. Director Higher Education Govt. of Bihar, Patna.
3. The Lalit Narayan Mithila University Kameshwar Nagar, Darbhanga
through its Registrar.
4. The Vice-Chancellor Lalit Narayan Mithila University, Kameshwar Nagar,
Darbhanga.
5. The Finance Officer Lalit Narayan Mithila University, Kameshwar Nagar,
Darbhanga.
6. Finance Advisor Lalit Narayan Mithila University, Kameshwar Nagar,
Darbhanga.
7. The Principal Womens College, Samastipur.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 9328 of 2022
======================================================
Tripit Narayan Sinha Son of Late Gauri Singh, Resident of FMohalla
Sarvoday Nagar, P.S. and District - Begusarai at present C.402, Parasvnath
Prestige, 93A, Noida, Gautam Budh nagar, P.S. Phase-2, District- gautam
Budha Nagar, Uttar Pradesh, retired Professor, H.O.D. (English), G.D.
Collegbe, Begusarai.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Education Department,
Bihar, Patna.
2. The Principal Secretary, Education Department, Bihar, Patna.
3. The Director, Education Department, Bihar, Patna.
4. The Vice Chancellor, Lalit Narayan Mithila University, Kameshwar Nagar,
Darbhanga.
5. The Registrar, Lalit Narayan Mithila University, Kameshwar Nagar,
Darbhanga.
6. The Pension Officer, Lalit Narayan Mithila University, Kameshwar Nagar,
Darbhanga
7. The Principal, G.D. College, Begusarai.
... ... Respondent/s
======================================================
with
Patna High Court CWJC No.1031 of 2019(7) dt.09-01-2026
22/31
Civil Writ Jurisdiction Case No. 9508 of 2022
======================================================
Prof. Kameshwar Prasad Gupta S/o Late Bheni Chandra Sah, resident of
Mohalla-Maulaganj, P.O.-Lalbagh, District-Madhubani.
... ... Petitioner/s
Versus
1. The Vice Chancellor, L.N. Mithila University Darbhanga.
2. The Registrar, L.N. Mithila University, Darbhanga.
3. The Finance Officer, L.N. Mithila University, Darbhanga.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 9756 of 2022
======================================================
Sohan Choudhary S/o Late Nilamber Choudhary, Resident of Mohalla-
Bhathiyari Sarai, P.O.- Lalbagh, District- Darbhanga.
... ... Petitioner/s
Versus
1. The Vice Chancellor L. N. Mithila University, Darbhanga.
2. The Registrar, L. N. Mithila University, Darbhanga.
3. The Finance Officer, L. N. Mithila University, Darbhanga.
... ... Respondent/s
======================================================
Appearance :
(In Civil Writ Jurisdiction Case No. 1031 of 2019)
For the Petitioner/s : Mr.Shashi Bhushan Singh, Adv.
For the Respondent/s : Mr.Jitendra Kumar Roy 1,SC-13
For the LNMU : Ms. Alka Verma, Adv.
(In Civil Writ Jurisdiction Case No. 2801 of 2021)
For the Petitioner/s : Mr.Ranjan Kumar, Adv.
For the Respondent/s : Mr. Prabhakar Jha, GP-27
Mr. Shankar Kr. Thakur, AC to GP-27
Mr. Umesh Narayan Dubey, AC to GP-27
Mr. M. M. Jha, AC to GP-27
(In Civil Writ Jurisdiction Case No. 2881 of 2021)
For the Petitioner/s : Mr.Ranjan Kumar, Adv.
For the Respondent/s : Ajay Kumar Rastogi, AAG-10
For the LNMU : Mr Md. Nadim Seraj, Adv.
Mr. Shailesh Kumar, Adv.
(In Civil Writ Jurisdiction Case No. 2949 of 2021)
For the Petitioner/s : Mr.Ranjan Kumar
For the Respondent/s : Mr.Lalit Kishore ( Ag )
(In Civil Writ Jurisdiction Case No. 3323 of 2021)
For the Petitioner/s : Mr.Ranjan Kumar
For the Respondent/s : Mr. Prabhakar Jha, GP-27
Mr. Shankar Kr. Thakur, AC to GP-27
Mr. Umesh Narayan Dubey, AC to GP-27
Mr. M. M. Jha, AC to GP-27
Patna High Court CWJC No.1031 of 2019(7) dt.09-01-2026
23/31
(In Civil Writ Jurisdiction Case No. 6976 of 2021)
For the Petitioner/s : Mr.Ranjan Kumar
For the Respondent/s : Mr.Subash Chandra Mishra (Sc16)
For the LNMU : Mr Kinkar Kumar, Adv.
Mr. Shashank Shekhar Dubey, Adv.
(In Civil Writ Jurisdiction Case No. 15450 of 2021)
For the Petitioner/s : Mr.Shailendra Kumar Jha,Adv.
For the Respondent/s : Mr. Prabhakar Jha, GP-27
Mr. Shankar Kr. Thakur, AC to GP-27
Mr. Umesh Narayan Dubey, AC to GP-27
Mr. M. M. Jha, AC to GP-27
(In Civil Writ Jurisdiction Case No. 15465 of 2021)
For the Petitioner/s : Mr.Shashi Bhushan Singh, Adv.
For the Respondent/s : Mr. Prabhakar Jha, GP-27
Mr. Shankar Kr. Thakur, AC to GP-27
Mr. Umesh Narayan Dubey, AC to GP-27
Mr. M. M. Jha, AC to GP-27
(In Civil Writ Jurisdiction Case No. 16549 of 2021)
For the Petitioner/s : Mr.Virendra Prasad
For the LNMU : Ms. Alka Verma, Adv.
For the Respondent/s : Mr.Smt. Binita Singh ( Sc28 )
For the LNMU : Ms. Alka Verma, Adv.
(In Civil Writ Jurisdiction Case No. 17489 of 2021)
For the Petitioner/s : Mr.Shashi Bhushan Singh
For the Respondent/s : Mr.Smt. Binita Singh ( Sc28 )
(In Civil Writ Jurisdiction Case No. 17936 of 2021)
For the Petitioner/s : Mr.Shashi Bhushan Singh, Adv.
For the Respondent/s : Mr. Apurva Kumar, AC to GA12
For the LNMU : Ms. Binita Singh, Adv.
Mr. Iqbal Asif Niazi, Adv.
(In Civil Writ Jurisdiction Case No. 18173 of 2021)
For the Petitioner/s : Mr.Arun Kumar Bhagat
For the Respondent/s : Mr. Prabhakar Jha, GP-27
Mr. Shankar Kr. Thakur, AC to GP-27
Mr. Umesh Narayan Dubey, AC to GP-27
Mr. M. M. Jha, AC to GP-27
For the LNMU : Ms. Alka Verma, Adv.
(In Civil Writ Jurisdiction Case No. 18368 of 2021)
For the Petitioner/s : Mr.Ranjan Kumar
For the Respondent/s : Mr.Subhash Chandra Mishra (Sc16)
For the LNMU Ms. Binita Singh, Adv.
(In Civil Writ Jurisdiction Case No. 18435 of 2021)
For the Petitioner/s : Mr.Ranjan Kumar
For the Respondent/s : Mr.Smt. Binita Singh ( Sc28 )
For the LNMU : Mr Kinkar Kumar, Adv.
Mr. Shashank Shekhar Dubey, Adv.
(In Civil Writ Jurisdiction Case No. 19256 of 2021)
For the Petitioner/s : Mr.Ranjan Kumar
For the Respondent/s : Mr.Madanjeet Kumar ( Gp20 )
For the LNMU : Mr Kinkar Kumar, Adv.
Mr. Shashank Shekhar Dubey, Adv.
(In Civil Writ Jurisdiction Case No. 19267 of 2021)
For the Petitioner/s : Mr.Ranjan Kumar
For the Respondent/s : Mr.Madanjeet Kumar (Gp20)
For the LNMU : Mr Md. Nadim Seraj, Adv.
Mr. Shailesh Kumar, Adv.
(In Civil Writ Jurisdiction Case No. 19524 of 2021)
Patna High Court CWJC No.1031 of 2019(7) dt.09-01-2026
24/31
For the Petitioner/s : Mr.Ranjan Kumar
For the Respondent/s : Mr.Jitendra Kumar Roy ( Sc13 )
For the LNMU : Mr Md. Nadim Seraj, Adv.
Mr. Shailesh Kumar, Adv.
(In Civil Writ Jurisdiction Case No. 19783 of 2021)
For the Petitioner/s : Mr.Sangha Mitra Ghosh, Adv.
For the Respondent/s : Mr. Prabhakar Jha, GP-27
Mr. Shankar Kr. Thakur, AC to GP-27
Mr. Umesh Narayan Dubey, AC to GP-27
Mr. M. M. Jha, AC to GP-27
For the LNMU : Mr. Shailesh Kumar, Adv.
(In Civil Writ Jurisdiction Case No. 19832 of 2021)
For the Petitioner/s : Mr.Shashi Bhushan Singh
For the Respondent/s : Mr.Madhaw Pd. Yadaw (Gp23)
For the University : Mr. Apurva Kumar, Adv.
(In Civil Writ Jurisdiction Case No. 19970 of 2021)
For the Petitioner/s : Mr.Lakshmindra Kumar Yadav
For the Respondent/s : Mr. Prabhakar Jha, GP-27
Mr. Shankar Kr. Thakur, AC to GP-27
Mr. Umesh Narayan Dubey, AC to GP-27
Mr. M. M. Jha, AC to GP-27
For the LNMU : Ms. Binita Singh, Adv.
(In Civil Writ Jurisdiction Case No. 20074 of 2021)
For the Petitioner/s : Mr.Ranjan Kumar
For the Respondent/s : Mr.Smt. Shilpa Singh (Ga12)
For the LNMU : Ms. Binita Singh, Adv.
(In Civil Writ Jurisdiction Case No. 20265 of 2021)
For the Petitioner/s : Mr.Ranjan Kumar
For the Respondent/s : Mr.Smt. Shilpa Singh ( Ga12 )
For the LNMU : Ms. Binita Singh, Adv.
(In Civil Writ Jurisdiction Case No. 20517 of 2021)
For the Petitioner/s : Mr.Manoj Kumar Jha
For the Respondent/s : Mr.Kameshwar Kumar (GP17)
For the LNMU : Ms. Binita Singh, Adv.
(In Civil Writ Jurisdiction Case No. 20569 of 2021)
For the Petitioner/s : Mr.Manish Kumar No2
For the Respondent/s : Mr.Madhaw Pd. Yadaw (Gp23)
For the University : Mr. Apurva Kr, Adv.
(In Civil Writ Jurisdiction Case No. 20660 of 2021)
For the Petitioner/s : Mr.Ratan Kumar Ratan, Adv.
Mr. Rakesh Kumar Jha, Adv.
For the Respondent/s : Mr.Md. Nadim Seraj, Adv.
For the University : Mr. Apurva Kr, Adv.
(In Civil Writ Jurisdiction Case No. 20988 of 2021)
For the Petitioner/s : Mr.Ratan Kumar Ratan, Adv
For the Respondent/s : Mr.Md. Nadim Seraj, Adv.
(In Civil Writ Jurisdiction Case No. 21187 of 2021)
For the Petitioner/s : Mr.Ranjan Kumar, Adv.
For the Respondent/s : Mr.Jitendra Kr. Roy 1 (Sc13)
For the University : Mr. Iqbal Asif Niazi, Adv.
(In Civil Writ Jurisdiction Case No. 268 of 2022)
For the Petitioner/s : Mr.Arun Kumar Bhagat, Adv.
For the Respondent/s : Mr.Madanjeet Kumar ( Gp20 )
For the LNMU : Mr Bindhyachal Rai, Adv.
(In Civil Writ Jurisdiction Case No. 1105 of 2022)
For the Petitioner/s : Mr.Alok Kumar
Patna High Court CWJC No.1031 of 2019(7) dt.09-01-2026
25/31
For the Respondent/s : Mr.Smt. Shilpa Singh (Ga12)
(In Civil Writ Jurisdiction Case No. 1153 of 2022)
For the Petitioner/s : Mr.Ratan Kumar Kumar
For the Respondent/s : Mr.Md. Nadim Seraj
For the LNMU : Ms. Alka Verma, Adv.
(In Civil Writ Jurisdiction Case No. 1471 of 2022)
For the Petitioner/s : Mr.Ranjan Kumar
For the Respondent/s : Mr.Subhash Chandra Mishra (Sc 16)
For LNMU Mr. Santosh Kumar, Adv.
(In Civil Writ Jurisdiction Case No. 1720 of 2022)
For the Petitioner/s : Mr.Ratan Kumar Kumar
For the Respondent/s : Mr.Md. Nadim Seraj
(In Civil Writ Jurisdiction Case No. 1722 of 2022)
For the Petitioner/s : Mr.Ratan Kumar Kumar
For the Respondent/s : Mr.Md. Nadim Seraj,Adv.
For the LNMU : Mr. Shailesh Kumar, Adv.
(In Civil Writ Jurisdiction Case No. 1769 of 2022)
For the Petitioner/s : Mr.Ratan Kumar Kumar
For the Respondent/s : Mr.Md. Nadim Seraj.
For the LNMU : Ms. Alka Verma, Adv.
(In Civil Writ Jurisdiction Case No. 2592 of 2022)
For the Petitioner/s : Mr.Gyanand Roy, Adv.
For the Respondent/s : Mr.Kameshwar Kumar (Gp 17),
For the LNMU : Mr Bindhyachal Rai, Adv.
(In Civil Writ Jurisdiction Case No. 3496 of 2022)
For the Petitioner/s : Mr.Ranjan Kumar
For the Respondent/s : Mr.Madanjeet Kumar (Gp20)
For the University : Mr. Iqbal Asif Niazi, Adv.
(In Civil Writ Jurisdiction Case No. 3977 of 2022)
For the Petitioner/s : Mr.Manoj Kumar Jha
For the Respondent/s : Mr.Smt. Binita Singh (Sc28)
For the LNMU : Mr Bindhyachal Rai, Adv.
(In Civil Writ Jurisdiction Case No. 4023 of 2022)
For the Petitioner/s : Mr.Shashi Bhushan Singh,Adv.
For the Respondent/s : Mr.Kameshwar Kumar ( Gp 17 )
For the LNMU : Mr Bindhyachal Rai, Adv.
(In Civil Writ Jurisdiction Case No. 4162 of 2022)
For the Petitioner/s : Mr.Rakesh Kumar Jha
For the Respondent/s : Mr.Md. Nadim Seraj
For the LNMU : Mr. Shailesh Kumar, Adv.
(In Civil Writ Jurisdiction Case No. 7039 of 2022)
For the Petitioner/s : Mr.Ranjan Kumar
For the Respondent/s : Mr.Madhaw Pd. Yadaw (Gp23)
For the University : Mr. Iqbal Asif Niazi, Adv.
(In Civil Writ Jurisdiction Case No. 7413 of 2022)
For the Petitioner/s : Mr.Arbind Kumar Singh, Adv.
For the Respondent/s : Mr.Md. Nadim Seraj, Adv.
(In Civil Writ Jurisdiction Case No. 8136 of 2022)
For the Petitioner/s : Mr.Ranjan Kumar
For the Respondent/s : Mr.Subhash Chandra Mishra (Sc16)
For the LNMU : Mr Kinkar Kumar, Adv.
Mr. Shashank Shekhar Dubey, Adv.
(In Civil Writ Jurisdiction Case No. 8337 of 2022)
For the Petitioner/s : Mr.Ranjan Kumar
For the Respondent/s : Mr.Binita Singh ( Sc 28 )
For the LNMU : Mr Md. Nadim Seraj, Adv.
Mr. Shailesh Kumar, Adv.
Patna High Court CWJC No.1031 of 2019(7) dt.09-01-2026
26/31
(In Civil Writ Jurisdiction Case No. 8416 of 2022)
For the Petitioner/s : Mr.Ranjan Kumar
For the University : Mr. Iqbal Asif Niazi, Adv.
For the Respondent/s : Mr.Madhaw Prasad Yadaw ( Gp 23 )
(In Civil Writ Jurisdiction Case No. 8462 of 2022)
For the Petitioner/s : Mr.Ratan Kumar Kumar
For the University : Mr. Iqbal Asif Niazi, Adv.
(In Civil Writ Jurisdiction Case No. 8590 of 2022)
For the Petitioner/s : Mr.Ranjan Kumar
For the Respondent/s : Mr.Madhaw Pd. Yadaw (Gp23)
For the LNMU : Mr Md. Nadim Seraj, Adv.
Mr. Shailesh Kumar, Adv.
(In Civil Writ Jurisdiction Case No. 9328 of 2022)
For the Petitioner/s : Mr.Devendra Prasad Singh
For the Respondent/s : Mr.Jitendra Kr. Roy 1 (Sc13)
(In Civil Writ Jurisdiction Case No. 9508 of 2022)
For the Petitioner/s : Mr.Ratan Kumar Kumar
For the Respondent/s : Mr.Alka Verma, Adv.
(In Civil Writ Jurisdiction Case No. 9756 of 2022)
For the Petitioner/s : Mr.Ratan Kumar Kumar
For the Respondent/s : Mr.Alka Verma, Adv.
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CORAM: HONOURABLE MR. JUSTICE AJIT KUMAR
ORAL ORDER
7 09-01-2026Heard learned counsels for the petitioners, learned counsels representing different universities and learned counsels for the State.
2. On the joint prayer made by the parties for speedy adjudication of the individual claim of the petitioners, it has been submitted that the petitioners may be directed to represent before the Registrars of different Universities with all supportive materials including the judgment, which is being relied upon by them for adjudication of their grievances, this Court finds it appropriate to issue direction to all these petitioners to file appropriate representation appending all necessary documents, which finds support to get their grievances ventilated before the authorities of the Universities Patna High Court CWJC No.1031 of 2019(7) dt.09-01-2026 27/31 insofar as it primarily relates to slashing down of the pay-scale based on which the recovery, which is said to have been made, which has brought change in the pay-scale and as for retiral benefits including pension and other pensionary benefits.
3. It is made clear that all these petitioners will file their respective representations indicating their grievances within a period of four weeks from today and on filing of the representations, the respective Registrars of the Universities, shall consider their claims and adjudicate the same within a period of six weeks from the date of receipt of respective representation by passing a reasoned and speaking order. It would be necessary that all the petitioners would be given personal hearing and their submissions, which would be made, shall be adjudicated by showing consideration in the reasoned and speaking order, which are supposed to be passed by the Registrars of the respective Universities.
4. During course of hearing, it has been pointed out by some of the learned counsels for the petitioners that during pendency of the writ petitions, some of the writ petitioners have died and they propose to file Interlocutory Application for substitution. This Court, instead asking the concerned counsels to file appropriate applications, finds it proper to direct the Patna High Court CWJC No.1031 of 2019(7) dt.09-01-2026 28/31 Universities to allow the legal heirs to ventilate the grievances of the deceased employees, by placing on record sufficient documents to show their bona fide and on finding their bona fide to be in accordance with law, to have the grievances of the deceased employee adjudicated in accordance with law, the Registrars would proceed to adjudicate the claim of the respective deceased-employee, on the basis of the materials put forth by the legal heirs and as also by referring to the records, which are available with the Universities in respect of such employees.
5. In cases, where the legal heirs are coming forward for getting the grievances of the deceased-employee adjudicated at the level of Universities, it is expected that no coercion should be made by the Registrars to such legal heirs by forcing them to provide such documents for which they show their inability in producing the same, rather it would be in the fitness of the things to refer to the records, which are available to the Universities for the purpose of adjudication.
6. The Registrars of the Universities would also be obliged to take into consideration all judicial pronouncements, which would be placed on record by the counsels for getting their grievances ventilated and if the issues are found to be Patna High Court CWJC No.1031 of 2019(7) dt.09-01-2026 29/31 settled and have attained finality before the judicial authorities/forums, then the Registrars of the Universities would be obliged to carry out the directions issued by this Court, which finds similarity to the facts for which adjudication is being sought in respect of those similarly situated employees, who had preferred such litigation in whose favour nature of orders are said to have been passed based on which the petitioners in question would be seeking similarity.
7. Registrars of the Universities are directed to depute one computer knowing person, who would be ensuring compliance of uploading of the documents through end to end solution software for pay verification and other necessary formalities and the petitioners would cooperate in getting such verification done by facilitating the uploading of the documents in their respect which is sought to be done by the persons authorized by the Universities for ensuring needful action.
8. Registrars of the Universities would personally take efforts in such cases, where the employee is unable to show his/her appearance or file representation, despite valid communication made for adjudication of the respective claims. In case, the concerned petitioner/employee, who do not volunteer for filing of the representation on their own due to Patna High Court CWJC No.1031 of 2019(7) dt.09-01-2026 30/31 their personal/physical inabilities or death having been caused in their cases, pursuant to the order passed by this Court, and if such situation arises before the Registrars of the Universities, the Registrars by referring the records of the case and as also the representation, which is said to have been appended in the petition filed before this Court, would proceed to pass appropriate orders in the case of such petitioner/employee by indicating in the order that efforts were taken but neither the employee concerned or his assignee or the legal heirs have appeared and as such, based on the materials available on record, the adjudication have been made.
9. The writ petitioners of CWJC Nos. 20514 of 2021, 20722 of 2021, 20727 of 2021 and 20892 of 2021 are also permitted to file their respective representation with supportive materials before the Registrars of the concerned Universities in terms of the order passed, as due to inadvertence of the Registry which is apparent from the office notes, these cases could not be tagged.
10. Upon adjudication of the claims of all the writ petitioners, the orders passed in the respective cases shall be brought on record by the Universities through appropriate affidavits.
Patna High Court CWJC No.1031 of 2019(7) dt.09-01-2026 31/31
11. Mr. Md. Nadim Seraj, learned Senior Panel Counsel representing L.N. Mithila University is directed to take into his notice with regard to the recoveries, which are said to be still being done in the case of some of the writ petitioners, which is in violation of order of this Court passed on 10.10.2025. Mr. Seraj, learned counsel assures this Court that due to inadvertence, the same might have been done, for which corrective measures shall be immediately taken, once these facts are individually brought to his notice by the respective counsels of the writ petitioners of these batch cases, in their representation, which are supposed to be filed for adjudication of their grievances.
12. Post this case on 20th of March, 2026.
(Ajit Kumar, J) perwez U