Patna High Court - Orders
Dr.Binod Prasad Singh vs The State Of Bihar & Ors on 1 December, 2008
IN THE HIGH COURT OF JUDICATURE AT PATNA
CWJC No.14543 of 2007
DR.BINOD PRASAD SINGH
Versus
THE STATE OF BIHAR & ORS
-----------
2. 01.12.2008I.A. No. 6292 of 2007 The interlocutory application has been filed seeking an amendment in the prayer made in the writ petition by making the additional prayer for quashing the letters dated 10.7.2007 and 27.9.2007 by which the Chancellor of Universities has directed for holding fresh elections of the members of the Senate under Section 22(h) of the Bihar State Universities Act, 1976 from the members of the Syndicate.
In the facts and circumstances of the case, the prayer for amendment is allowed.
I.A. No. 6292/2007 is accordingly disposed of. I.A. No. 6736 of 2008 This interlocutory application has also been filed for amending the prayer made in the writ petition by making additional prayer for quashing memo dated 21.10.2008 by which the Registrar- cum- Returning Officer of the University has issued election communiqué for holding fresh election of the Syndicate from the Professors/Readers category of teachers under Section 22(1)(h) of the Act.
It is submitted by learned counsel for the petitioner that the said order has been passed by the Registrar of the University as a consequence of the earlier order passed by the Chancellor of -2- Universities; hence, it is necessary to challenge the same.
In the facts and circumstances of the case, the prayer for amendment is allowed.
I.A. No. 6736/2008 is accordingly disposed of, so far as the prayer for amendment is concerned.
The prayer for stay will be considered on the next date.
Put up among top ten cases on 5th December, 2008.
S.Pandey (Ramesh Kumar Datta, J.)