Patna High Court - Orders
Prof.(Dr.)Jagdish Pd.Sharma &A vs The State Of Bihar & Ors on 31 March, 2009
IN THE HIGH COURT OF JUDICATURE AT PATNA
CWJC No.2330 of 2009
PROF.(DR.)JAGDISH PD.SHARMA &ANR
Versus
THE STATE OF BIHAR & ORS
WITH
CWJC No.2580 of 2009
PROF.(DR.)TARKESHWAR SINGH
Versus
THE STATE OF BIHAR & ORS
WITH
CWJC No.7916 of 2008
DR.RANDHIR SINGH & ORS
Versus
THE STATE OF BIHAR & ORS
WITH
CWJC No.3604 of 2009
KISHORI SHARAN
Versus
THE STATE OF BIHAR & ORS
WITH
CWJC No.3690 of 2009
PROF.(DR.)NIHAR NANDAN PRASAD SINGH
Versus
THE STATE OF BIHAR & ORS
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05 31.3.2009This Court after hearing counsel for the petitioners and the counsel for the University is satisfied that it is necessary to implead the Union of India and University Grant Commission as respondent nos. 6 and 7. Let the same be done during the course of the day.
Let the petitioners serve a complete set of the writ application inclusive of counter affidavit 2 and replies to the same on the Assistant Solicitor General with regard to the Union of India and on Mr. P.N. Shahi who normally represents the University Grant Commission before this Court.
Let such copies be served within a maximum period of one week and proof of service filed within the said period failing which this application shall stand dismissed with regard to the newly added respondents.
To enable the newly added respondents to take instruction and file counter affidavit so that the matter be disposed off at the stage of admission, if possible. List this matter on 1st of May, 2009 at the same position.
P.K. (Navin Sinha, J.)