Patna High Court - Orders
The State Of Bihar Throughthe Principle ... vs Dr. Sushil Kumar Jha on 15 December, 2016
Author: Ramesh Kumar Datta
Bench: Ramesh Kumar Datta, Arun Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Letters Patent Appeal No.739 of 2015
In
Miscellaneous Jurisdiction Case No. 2488 of 2011
======================================================
The State Of Bihar & Anr
.... .... Appellant/s
Versus
Chandra Kishore Sharma
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.1099 of 2014
IN
Miscellaneous Jurisdiction Case No. 2615 of 2011
======================================================
The State Of Bihar & Anr
.... .... Appellant/s
Versus
Dr. Damyanti Kumari & Ors
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.22 of 2013
IN
Miscellaneous Jurisdiction Case No. 659 of 2011
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The State of Bihar & Anr
.... .... Appellant/s
Versus
Chandra Bhushan Prasad Singh & Ors
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.1340 of 2013
IN
Miscellaneous Jurisdiction Case No. 2562 of 2011
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The State of Bihar Throughthe Principle Secretary Human Resource
Deployment Department Govt. of Bihar & Anr
.... .... Appellant/s
Versus
Dr. Sushil Kumar Jha
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.1299 of 2013
IN
Miscellaneous Jurisdiction Case No. 3126 of 2011
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The State of Bihar & Anr
.... .... Appellant/s
Patna High Court LPA No.739 of 2015 (10) dt.15-12-2016
2/7
Versus
Pulis Singh & Ors
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.43 of 2013
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The State of Bihar & Anr
.... .... Appellant/s
Versus
Dr. Pramanand Singh & Ors
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.1018 of 2015
IN
Miscellaneous Jurisdiction Case No. 3710 of 2011
======================================================
The State Of Bihar & Anr
.... .... Appellant/s
Versus
Dr. Smt. Kanti Prasad & Ors
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.1410 of 2013
IN
Miscellaneous Jurisdiction Case No. 2244 of 2011
======================================================
Mr. A.K. Singh I.A.S. The Principal Secretary Human Resources
Development Department Govt. of Bihar & Anr
.... .... Appellant/s
Versus
Bhagalpur University Teacher Association & Ors
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.1947 of 2012
======================================================
The State of Bihar & Anr
.... .... Appellant/s
Versus
Prabhakar Mahto & Ors
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.1957 of 2012
IN
Miscellaneous Jurisdiction Case No. 3655 of 2011
======================================================
The State of Bihar & Anr
.... .... Appellant/s
Patna High Court LPA No.739 of 2015 (10) dt.15-12-2016
3/7
Versus
Dr. Parasu Ram Yadav & Ors
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.672 of 2012
IN
Miscellaneous Jurisdiction Case No. 5203 of 2010
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State of Bihar & Anr
.... .... Appellant/s
Versus
Dr.Kanhaiya Jee Jha & Ors
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.1938 of 2012
======================================================
The State of Bihar & Anr
.... .... Appellant/s
Versus
Dr. Vijoy Kumar & Ors
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.1353 of 2013
IN
Miscellaneous Jurisdiction Case No. 616 of 2011
======================================================
The State of Bihar & Anr
.... .... Appellant/s
Versus
Dr. Ram Naresh Chandra Singh & Ors
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.24 of 2015
IN
Miscellaneous Jurisdiction Case No. 2595 of 2011
======================================================
The State Of Bihar
.... .... Appellant/s
Versus
Dr. Mithilesh Kumar Singh & Ors
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.1730 of 2014
IN
Miscellaneous Jurisdiction Case No. 2656 of 2011
======================================================
The State Of Bihar & Ors
Patna High Court LPA No.739 of 2015 (10) dt.15-12-2016
4/7
.... .... Appellant/s
Versus
Dr. Mithilesh Kr. Sinha & Ors
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.564 of 2015
IN
Miscellaneous Jurisdiction Case No. 2294 of 2011
======================================================
The State Of Bihar & Anr
.... .... Appellant/s
Versus
Duraga Sharan Singh & Ors
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.1223 of 2014
IN
Miscellaneous Jurisdiction Case No. 2522 of 2011
======================================================
The State Of Bihar & Anr
.... .... Appellant/s
Versus
Dr. Anil Sharma & Ors
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.1119 of 2014
IN
Miscellaneous Jurisdiction Case No. 1734 of 2011
======================================================
The State Of Bihar & Anr
.... .... Appellant/s
Versus
Anant Mohan Jha & Ors
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.1101 of 2014
IN
Miscellaneous Jurisdiction Case No. 2265 of 2011
======================================================
The State Of Bihar & Anr
.... .... Appellant/s
Versus
Krishana Deo Prasad Singh
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.1177 of 2014
IN
Patna High Court LPA No.739 of 2015 (10) dt.15-12-2016
5/7
Miscellaneous Jurisdiction Case No. 3747 of 2011
======================================================
The State Of Bihar & Anr
.... .... Appellant/s
Versus
Muchkund Thakur & Ors
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.53 of 2013
IN
Miscellaneous Jurisdiction Case No. 5089 of 2011
======================================================
The State of Bihar & Anr
.... .... Appellant/s
Versus
Siya Devi & Ors
.... .... Respondent/s
======================================================
CORAM: HONOURABLE MR. JUSTICE RAMESH KUMAR DATTA
and
HONOURABLE MR. JUSTICE ARUN KUMAR
ORAL ORDER
(Per: HONOURABLE MR. JUSTICE RAMESH KUMAR DATTA)
10 15-12-2016I.A. No. 4700/2014 in LPA No. 1099/2014, I.A. No. 7399/2013 in LPA No. 1299/2013, I.A. No. 40/2015 in LPA No. 24/2015, I.A. No. 6522/2014 in LPA No. 1223/2014, I.A. No. 5733/2014 in LPA No. 1101/2014, & I.A. No. 6206/2014 in LPA No. 1177/2014:
All the above interlocutory applications have been filed for condonation of delay of various periods.
In all the above appeals the contempt petitioners- respondents have already entered appearance.
It is pointed out that in a large number of cases of this batch, the delay ranging from 12 days to 566 days have Patna High Court LPA No.739 of 2015 (10) dt.15-12-2016 6/7 already been condoned and they are all identical matters.
In the aforesaid circumstances, the delay in filing the LPA Nos. 1099/2014, 1299/2013, 24/2015, 1223/2014, 1101/2014 and 1177/2014 is condoned.
I.A. Nos. 4700/2014, 7399/2013, 40/2015, 6522/2014, 5733/2014 and 6206/2014, are, accordingly, disposed of.
The aforesaid LPA Nos. 1099/2014, 1299/2013, 24/2015, 1223/2014, 1101/2014 and 1177/2014 are admitted for hearing.
No notice need be issued as the contempt petitioners-respondents have already entered appearance.
Learned counsel for the appellants shall serve copies of the LPAs. upon learned counsel for the University in such of the matters where such copies had not been served within a period of a week from today.
LPA No. 1938/2012:
This appeal is also admitted for hearing with the similar order as above as the delay in filing the appeal has already been condoned earlier.
LPA Nos. 739/2015, 1018/2015, 1410/2013 & 1353/2013:Patna High Court LPA No.739 of 2015 (10) dt.15-12-2016
7/7
Issue notice on the private respondents both in the limitation and the admission matters. Requisites both under ordinary process and registered cover with A.D. must be filed within one week failing which the limitation petitions and the concerned LPAs shall stand rejected as against the concerned respondents without further reference to a Bench.
LPA No. 1119 of 2014:
The delay has already been condoned by order dated 28.8.2014.
This appeal is also admitted for hearing. Issue notice of hearing to the respondent No. 1. Requisites both under ordinary process and registered cover with A.D. must be filed within one week failing which the appeal shall stand dismissed as against the Respondent No. 1 without further reference to a Bench.
(Ramesh Kumar Datta, J) S.Pandey/-
(Arun Kumar, J) U