Patna High Court
Smriti Yadav vs The Vice Chancellor Magadh University ... on 21 January, 2015
Author: Birendra Prasad Verma
Bench: Birendra Prasad Verma
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.19219 of 2014
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Smriti Yadav D/O Sri Krishna Nand Prasad Yadav, resident of Near St. Joseph's
High School, Jai Prakash Nagar, Bahadurpur Housing Colony, Bhootnath Road,
Patna- 26, P.S.- Agamkuan, District- Patna
.... .... Petitioner/s
Versus
1. The Vice Chancellor, Magadh University, Bodh-Gaya, District- Gaya
2. The Registrar, Magadh University, Bodh-Gaya, District- Gaya
3. Examination Controller, Magadh University, Bodh-Gaya, District- Gaya
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Rajesh Kumar Singh, Advocate
Mr.Anil Kumar, Advocate
For the Respondent/s : Mr.
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CORAM: HONOURABLE MR. JUSTICE BIRENDRA PRASAD VERMA
ORAL JUDGMENT
Date: 21-01-2015
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Heard learned counsel for the petitioner. However, despite repeated calls, none appears on behalf of the respondents though the names of learned counsel appearing on their behalf are printed in the daily cause list.
2. In view of the nature of grievances raised on behalf of the petitioner in the present writ petition, this Court is of the opinion that the interest of justice shall be subserved if the petitioner is granted liberty to file a comprehensive representation before the Registrar, Magadh University, Bodh Gaya, District Gaya (respondent no.2) with all supporting documents, raising all the pleas which have been raised in the present writ petition. It is ordered accordingly.
3. If such a comprehensive representation is filed on behalf of the petitioner within a period of one month from today with a certified copy of the present order, then the Registrar, Magadh University, Bodh Gaya either himself or any other competent authority of the Magadh University shall be obliged to consider and Patna High Court CWJC No.19219 of 2014 dt.21-01-2015 2/2 decide the claim of the petitioner by a reasoned and speaking order at an early date preferably within a period of two months from the date of filing of such representation.
4. If on consideration of the materials, the competent authority of the Magadh University comes to a conclusion that the grievances raised in behalf petitioner are admissible to her, then consequential orders shall also be issued without any unnecessary further delay.
5. It is clarified that this Court has not gone into the merits of the claims raised on behalf of the petitioner and this is left to be decided by the competent authority strictly in accordance with law.
6. The writ petition stands finally disposed of with the observations and directions made above.
(Birendra Prasad Verma, J) Tahir/-
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