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Patna High Court - Orders

Dr.Kameshwar Prasad Singh vs Magadh University & Ors on 24 February, 2012

Author: Ajay Kumar Tripathi

Bench: Ajay Kumar Tripathi

         Patna High Court CWJC No.11302 of 2011 (2) dt.24-02-2012




                         IN THE HIGH COURT OF JUDICATURE AT PATNA
                                  Civil Writ Jurisdiction Case No.11302 of 2011
                     ======================================================
                     Dr. Kameshwar Prasad Singh S/O Late Tilakdhari Singh R/O A/31,
                     Ashokpuri, Khajpura, P.O.- B.V. College, P.S.- Shashtri Nagar, Distt.-
                     Patna, Pin Code- 800014

                                                                          .... ....   Petitioner/s
                                                     Versus
                     1. Magadh University , Bodh Gaya, P.O.- Bodh Gaya,Distt.- Gaya through
                     the Vice- Chancellor
                     2. The Vice-Chancellor, Magadh University, Bodh-Gaya, P.O.- Bodh Gaya
                     Distt.- Gaya
                     3. The Registrar, Magadh University, Bodh Gaya, P.O.- Bodh Gaya Distt.-
                     Gaya
                     4. The Finance Officer, Magadh University, Bodh-Gaya, P.O.- Bodh Gaya
                     Distt. -Gaya
                     5. The Principal Kisan College, Sohsarai, Distt.- Nalanda, a Constituent
                     Unit Of Magadh University, Bodh Gaya, Gaya

                                                                    .... .... Respondent/s
                     ======================================================
                     Appearance :
                     For the Petitioner/s : Mr. Raj Kishore Prasad Singh
                     For the Respondent/s  : Mr. Hansraj
                     ======================================================
                     CORAM: HONOURABLE MR. JUSTICE AJAY KUMAR
                     TRIPATHI
                     ORAL ORDER

2     24-02-2012

There is neither any demand nor it is a case of failure on the part of the public authority to perform his duty. In view of the same there is no occasion for this Court to give any direction or issue mandamus upon the respondents.

Let petitioner first do what is required to be done under law.

Writ is disposed of.

R.K.Pathak/- (Ajay Kumar Tripathi, J)