Patna High Court - Orders
Bhavana Panthi & Anr vs The Union Of India & Ors on 14 May, 2018
Author: Ajay Kumar Tripathi
Bench: Ajay Kumar Tripathi, Nilu Agrawal
IN THE HIGH COURT OF JUDICATURE AT PATNA
Letters Patent Appeal No.575 of 2018
In
Civil Writ Jurisdiction Case No.17689 of 2017
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1. Bhavana Panthi Daughter of Gauri Shankar Panthi, Resident of
B/46, Godavari Green Vidisha, Police Station-Dehat Thana
Vidisha, District-Vidisha (Madhya Pradesh), Pin 464001, At
Present C/o NIPER, Hajipur, Department of
Pharmacoinformatics, District-Vaishali (Bihar).
2. Venkateshwaran, Son of Thamarai Selvan S, Resident of Plot
No. 47, Ashok Nagar Extn. Pudukkottai, Tamilnadu, District-
Pudukkottai, PIN 622001. At Present C/o Niper, Hazipur,
Department of Pharma Co Infoematices, District-Vaishali (Bihar)
... ... Appellant/s
Versus
1. The Union of India through Managing Director, National Institute of
Pharmaceurical Education and Reseach, Department of Pharmaceuticals,
Ministry of Chemicals & Fertilizers, Department of Pharmaceuticals, New
Delhi.
2. The Managing Director, National Institute of Pharmaceutical Education and
Research, Department of Pharmaceuticals, Ministry of Pharmaceuticals, New
Delhi.
3. The Project Director, National Institute of Pharmaceutical Education and
Research, Hajipur, At & Post Officer-EPIP Campus, Industrial Area, Hajipur,
Police Station-Hajipur Town District-Vaishali (Bihar).
4. The Deputy Registrar, National Institute of Pharmaceutical Education and
Research, Hajipur, At & Post Office-Epip Campus, Industrial Area, Hajipur,
Police Station-Hajipur Town, District-Vaishali (Bihar).
... ... Respondent/s
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Appearance :
For the Appellant/s : Mr. Anand Kumar Ojha
For the Respondent/s : Mr. Rajesh Kumar Verma, CGC
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CORAM: HONOURABLE MR. JUSTICE AJAY KUMAR TRIPATHI
and
HONOURABLE JUSTICE SMT. NILU AGRAWAL
ORAL ORDER
(Per: HONOURABLE MR. JUSTICE AJAY KUMAR TRIPATHI)
3 14-05-2018The appeal is disposed off with liberty to the appellants to file a representation before the screening committee of the institute, which will look into the issues and grievances, including apprehensions which the appellants have, Patna High Court LPA No.575 of 2018(3) dt.14-05-2018 2/2 so that they can complete their research and be honoured with the Ph.D. Degree within a reasonable time, if they deserve.
(Ajay Kumar Tripathi, J) ( Nilu Agrawal, J) sk-Ragini U