Patna High Court
Md. Idris Ansari vs The State Of Bihar & Ors on 13 December, 2016
Author: Ajay Kumar Tripathi
Bench: Ajay Kumar Tripathi
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.12866 of 2016
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1. Birendra Nath Mishra @ Prof. B. N. Mishra Son of Late Dharmnath Mishra,
resident of Mahpur, Post Office- Faridpur, Police Station- Hussainganj, District-
Siwan.
.... .... Petitioner/s
Versus
1. The State of Bihar, through the Principal Secretary, Department of Education,
Vikash Bhawan, Patna.
2. Jai Prakash University Chapra, through its Registrar, District- Chapra.
3. The Vice- Chancellor, Jai Prakash University Chapra.
4. The Registrar, Jai Prakash University Chapra.
5. Baba Saheb Bheem Rao Ambedkar Bihar University Muzaffarpur, through its
Registar, District- Muzaffarpur.
6. The Vice- Chancellor, Baba Saheb Bheem Rao Ambedkar Bihar University
Muzaffarpur, District- Muzaffarpur.
7. The Registrar, Baba Saheb Bheem Rao Ambedkar Bihar University Muzaffarpur,
District- Muzaffarpur.
8. The Finance Officer, Baba Saheb Bheem Rao Ambedkar Bihar University
Muzaffarpur, District- Muzaffarpur.
.... .... Respondent/s
with
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Civil Writ Jurisdiction Case No. 12955 of 2016
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1. Shambhu Nath Prasad son of Sri Jagdish Prasad Gupta resident of Village-
Makhlum Sarai, Post Office- Siwan, Police Station- Siwan, District- Siwan.
.... .... Petitioner/s
Versus
1. The State of Bihar, through the Principal Secretary, Department of Education,
Vikash Bhawan, Patna.
2. Jai Prakash University, Chapra through its Registrar, District- Chapra
3. The Vice Chancellor, Jai Prakash University, Chapra.
4. The Registrar, Jai Prakash University, Chapra.
5. Baba Saheb Bheem Rao Ambedkar Bihar University Muzaffarpur through its
Registrar, District- Muzaffarpur. null null
6. The Vice Chancellor, Baba Saheb Bheem Rao Ambedkar Bihar University
Muzaffarpur, District- Muzaffarpur.
7. The Registrar, Baba Saheb Bheem Rao Ambedkar Bihar University Muzaffarpur,
District- Muzaffarpur.
8. The Finance Officer, Baba Saheb Bheem Rao Ambedkar Bihar University
Muzaffarpur, District- Muzaffarpur.
.... .... Respondent/s
with
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Civil Writ Jurisdiction Case No. 13016 of 2016
Patna High Court CWJC No.12866 of 2016 dt.13-12-2016
2/4
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1. Md. Raza Son of Late Mohamad Jan resident of Village - Jalalpur Khurd, Post
Office - Bishunpura, Police Station and Via - Sidhwalia, District - Gopalganj.
.... .... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Department of Education,
Vikash Bhawan, Patna.
2. Jai Prakash University, Chapra through its Registrar, District - Chapra.
3. The Vice-Chancellor, Jai Prakash University, Chapra.
4. The Registrar, Jai Prakash University, Chapra.
5. Baba Saheb Bheem Rao Ambedkar Bihar University Muzaffarpur, through its
Registrar, District - Muzaffarpur.
6. The Vice-Chancellor, Baba Saheb Bheem Rao Ambedkar Bihar University
Muzaffarpur, District - Muzaffarpur.
7. The Registrar, Baba Saheb Bheem Rao Ambedkar Bihar University Muzaffarpur,
District - Muzaffarpur.
8. The Finance Officer, Baba Saheb Bheem Rao Ambedkar Bihar University
Muzaffarpur, District - Muzaffarpur.
.... .... Respondent/s
with
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Civil Writ Jurisdiction Case No. 14920 of 2016
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Azfar Hussain Firoz ( A. H. Firoz ) & Anr
.... .... Petitioner/s
Versus
The State of Bihar & Ors
.... .... Respondent/s
with
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Civil Writ Jurisdiction Case No. 16537 of 2016
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1. Md. Idris Ansari son of Abdur Rahman, resident of Mohalla- New Millat Colony,
Sector-2 Near Bansbari, P.S.+P.O.- Phulwarisharif, District- Patna.
.... .... Petitioner/s
Versus
1. The State of Bihar, through the Principal Secretary, Department of Education,
Vikash Bhawan, Patna.
2. Jai Prakash University, Chapra, through its Registrar, District- Chapra.
3. The Vice- Chancellor, Jai Prakash University, Chapra.
4. The Registrar, Jai Praksh University, Chapra.
.... .... Respondent/s
with
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Civil Writ Jurisdiction Case No. 16773 of 2016
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1. Md. Taiyab Hussain Son of Md. Ashaque, resident of Mohalla- New Azimabad
Colony, P.O.- Mahendru, District- Patna.
Patna High Court CWJC No.12866 of 2016 dt.13-12-2016
3/4
.... .... Petitioner/s
Versus
1. The State of Bihar, through the Principal Secretary, Department of Education,
Vikash Bhawan, Patna.
2. Jai Prakash University, Chapra, through its Registrar, District- Chapra.
3. The Vice- Chancellor, Jai Prakash University, Chapra.
4. The Registrar, Jai Prakash University, Chapra.
.... .... Respondent/s
with
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Civil Writ Jurisdiction Case No. 17100 of 2016
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1. Md. Saleem Son of late S. Abdul Aziz Resident of Mohalla- M.M. Colony, P.S.
+P.O. +District- Siwan.
.... .... Petitioner/s
Versus
1. The State of Bihar , through the Principal Secretary, Department of Education,
Vikash Bhawan, Patna.
2. Jai Prakash University, Chapra, through its Registrar, District Chapra.
3. The Vice-Chancellor, Jai Prakash University , Chapra.
4. The Registrar, Jai Prakash University, Chapra.
.... .... Respondent/s
with
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Civil Writ Jurisdiction Case No. 17662 of 2016
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1. Nesar Ahmed Son of Md. Haneef resident of Village- Sirisia Bazar, P.O.-
Sasamusa, P.S.- Kuchai Kot, District- Gopalganj.
.... .... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Department of Education,
Vikash Bhawan, Patna.
2. Jai Prakash University, Chapra, through its Registrar, District- Chapra.
3. The Vice Chancellor, Jai Prakash University, Chapra.
4. The Registrar, Jai Prakash University, Chapra.
.... .... Respondent/s
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Appearance :
(In CWJC No.12866 of 2016)
For the Petitioners : Mr. Shubh Narain Singh, Advocate
For the Respondent University : Mr. Rakesh Kr. Singh, Advocate (In CWJC
No.12955 of 2016)
For the Petitioners : Mr. Shubh Narain Singh, Advocate
For the Respondent State: Mr. Krishna Kant Tiwari, AC to SC27
Mr. Vishwa Ranjan Choudhary, Adv.
For the Respondent University : Mr. Rakesh Kr. Singh, Advocate
(In CWJC No.13016 of 2016)
Patna High Court CWJC No.12866 of 2016 dt.13-12-2016
4/4
For the Petitioners : Mr. Shubh Narain Singh, Advocate
For the Respondent University : Mr. Santosh Kr. Jha, Advocate
(In CWJC No.14920 of 2016)
For the Petitioner/s : Mr. Shubh Narain Singh
For the Respondent/s : Mr. RAM BALAK MAHTO-AG
(In CWJC No.16537 of 2016)
For the Petitioner/s : Mr. Shubh Narain Singh
For the Respondent/s : Mr. SMT. SHILPA SINGH- GA12
(In CWJC No.16773 of 2016)
For the Petitioner/s : Mr. Shubh Narain Singh
For the Respondent/s : Mr. ASHUTOSH RANJAN PANDEY- AAG15
(In CWJC No.17100 of 2016)
For the Petitioner/s : Mr. Shubh Narain Singh
For the Respondent/s : Mr. SMT. SHILPA SINGH- GA12
(In CWJC No.17662 of 2016)
For the Petitioner/s : Mr. Shubh Narain Singh
For the Respondent/s : Mr. MADANJEET SINGH- GP20
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CORAM: HONOURABLE MR. JUSTICE AJAY KUMAR TRIPATHI
ORAL JUDGMENT
Date: 13-12-2016 All these writ applications are disposed of with liberty to the petitioners to file their respective applications before the Vice Chancellor of the University for the grievances, which will be examined and a decision taken and communicated to the petitioners within a period of three months.
It is made clear if the entitlement of the petitioners are found to be in order, steps will be taken for settlement of dues and claims thereafter.
(Ajay Kumar Tripathi, J) Pawan/-
AFR/NAFR NAFR CAV DATE N/A Uploading Date 14.12.2016 Transmission N/A Date