Dr. Ram Nandan Singh vs The State Of Bihar on 20 April, 2024

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Patna High Court - Orders

Dr. Ram Nandan Singh vs The State Of Bihar on 20 April, 2024

Bench: Anjani Kumar Sharan

                        IN THE HIGH COURT OF JUDICATURE AT PATNA
                                Civil Writ Jurisdiction Case No.15912 of 2022
                 ======================================================
                 Dr. Ram Nandan Singh Son of Late Dharkhan Singh Resident of Indira
                 Niketan, Ring Bandh Lakshmana Nagar, Bhabdepur Sitamarhi Bazar District
                 at Sitamarhi retire from post of Associate Professor, Department of Botony,
                 S.R.K.G. College Sitamarhi, a constituent college of B.R. Ambedkar, Bihar
                 University, Muzaffarpur.

                                                                    ... ... Petitioner/s
                                              Versus
           1.    The State of Bihar through the Principle Secretary, Department of
                 Education, Bihar, Patna.
           2.    The Chancellor of Universities of Bihar, Raj Bhawan, Patna.
           3.    The B.R. Ambedkar Bihar University, Muzaffarpur through its Registrar.
           4.    The Vice Chancellor, B.R. Ambedkar Bihar University, Muzaffarpur.
           5.    The Registrar, B.R. Ambedkar Bihar University, Muzaffarpur.

                                                           ... ... Respondent/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s   :        Mr.Rajesh Dayal
                 For the Respondent/s   :        Mr.Kameshwar Kumar (Gp17)
                 For the Resp. No.4 & 5 :        Mr.Rajiv Ranjan Kumar Pandey, Adv.
                                                 Mr.Janardan Prasad Singh, Sr. Adv.
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE ANJANI KUMAR SHARAN
                                       ORAL ORDER

3   20-04-2024

Heard learned counsel for the petitioner and learned counsel for the respondents.

2. The petitioner has filed this writ application for the following relief/s:-

"(i) For issuance of writ in the nature of mandamus or any other appropriate writ for holding that allow the Ph.d increment to the petitioner. Although the petitioner has passed the Ph.d examination vide Annexure-2 to the present writ petition, the result of the petitioner published on 16.09.2006.

Patna High Court CWJC No.15912 of 2022(3) dt.20-04-2024 2/2

(ii) For issuance of writ that respondent authority shall dispose the representation letter dated 29.04.2019, which kept pending before the respondent no.5, in terms of Annexure under which similarly situated Associate Professor/Professor allowed Ph.d increments."

3. Having heard the pleadings of the parties, this writ application is disposed of with a direction to the petitioner to file a detailed representation before the respondent no.5 (The Registrar, B.R Ambedkar Bihar University, Muzaffarpur) within a period of two weeks from today and the respondent no.5 is well advised to pass a reasoned and speaking order in view of Annexure-1 and Annexure-4 of the writ application, after affording the opportunity of hearing to the petitioner or his counsel, within a period of eight weeks from the date of filing of such representation.

(Anjani Kumar Sharan, J) pallavi/-

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Patna High Court - Orders