Dr. Pradip Sharan vs The State Of Bihar on 4 December, 2025

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Patna High Court - Orders

Dr. Pradip Sharan vs The State Of Bihar on 4 December, 2025

Bench: Alok Kumar Sinha

                     IN THE HIGH COURT OF JUDICATURE AT PATNA
                               Civil Writ Jurisdiction Case No.19645 of 2025
                 ======================================================
                 Dr. Pradip Sharan Son of Late Prof. P.B. Sharan, C/o Sri Harshwardhan
                 Prasad (Advocate), Resident of Mohalla-Jamal Road, near Post Office, P.S.-
                 Kotwali, District-Patna-800001, presently residing in Vaishali, Sector-5FF2,
                 Plot no.415 Brahmaputra Lane, Vaishali, Ghaziabad (U.P.-201010.

                                                                              ... ... Petitioner/s
                                                  Versus
           1.    The State of Bihar through The Principal Secretary, Department of
                 Education, Government of Bihar, Patna.
           2.    The Secretary, Department of Education, Government of Bihar, Patna.
           3.    The Veer Kunwar Singh University, Ara through its Registrar.
           4.    The Vice Chancellor, Veer Kunwar Singh University, Ara.
           5.    The Registrar, Veer Kunwar Singh University, Ara.
           6.    The Principal, Mahila College, Dalmia Nagar, Dehri-on-Sone, Rohtas.

                                                           ... ... Respondent/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s   :        Mr.Virendra Prasad, Adv
                 For the Respondent/s   :        Mr.Standing Counsel (16)
                 For the University     :        Mr. Bimal Kishore Singh, Adv
                                                 Mr. Rajesh Prasad Chaudhary, Adv
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE ALOK KUMAR SINHA
                                       ORAL ORDER

2   04-12-2025

Heard learned counsel for the petitioner and learned counsel for the respondent-State.

2. With the consent of both the parties, this writ application is being disposed of at this stage itself.

3. In the present writ application, the petitioner has prayed for the grant of following reliefs:

(i) For issuance of a writ of mandamus, directing/ commanding the respondents to pay two advance increments of Ph. D because, the petitioner is fulfilling Patna High Court CWJC No.19645 of 2025(2) dt.04-12-2025 2/4 required criteria/ conditions prescribed in U.G.C. Regulation/ directive for giving two Advance Increments acquiring Ph. D. Degree while working as a teacher in a college/University and because judgement of Division Bench of this Hon'ble court and also direct to issue a revised last pay certificate (L.P.C.) for enabling Delhi University to revise the pay of the petitioner, by which that the respondents State Govt.

vide letter no. 1300 dated 10.07.2001 totally accepted the U.G.C. package w.e.f.

01.01.1996.

(ii) For that directing the Respondents to grant the benefits of two advance increments of Ph. D. while acquiring in service, in the light of law laid down by the Hon'ble Division Bench of this Hon'ble court i.e. L.P.A. No. 269/2016 (Dr. Brahmdeo Sah Versus The State of Bihar), in CWJC No. 13345/2019 (Mohan Prasad Shrivastava versus the State of Bihar and others and in CWJC No. 11318/2021 (Dr. Srikant Sharma Versus The State of Bihar and others and several judicial order passed by this Hon'ble court.

(iii) For directing the Respondents authority for awarding two advance increments of Ph. D. degree in terms of judgement/orders of this Hon'ble court and Patna High Court CWJC No.19645 of 2025(2) dt.04-12-2025 3/4 also direct to the Authority to issued Revised Last Pay Certificate (L.P.C.) for enabling of the Delhi University Revised the pay and pay the same to the petitioner for counting two Advance increments of Ph. D. degree.

(iv) For any other relief or reliefs for which that the petitioner is entitled may be granted by this Hon'ble court.

4. After advancing some argument, learned counsel for the petitioner submits that for the reliefs claimed for in the present writ application, the petitioner has already filed several representations, the latest one is dated 08.04.2025 (at page no. 43 of this writ application) before the Vice-Chancellor, Veer Kunwar Singh University, Ara and as per the petitioner, the same continues to be pending till date. Learned counsel for the petitioner, therefore, submits that he would be satisfied if an appropriate direction be issued by this Court to the Vice- Chancellor, Veer Kunwar Singh University, Ara to dispose of the representation of the petitioner dated 08.04.2025 on merit after giving an opportunity of hearing to the petitioner, within a fixed time frame.

5. To the aforesaid prayer being made by learned counsel for the petitioner, learned counsel appearing for the respondent-State does not have any objection. Patna High Court CWJC No.19645 of 2025(2) dt.04-12-2025 4/4

6. Considering the limited nature of prayer being made by learned counsel for the petitioner, this writ application is disposed of directing the Vice-Chancellor, Veer Kunwar Singh University, Ara to dispose of the representation filed by the petitioner dated 08.04.2025 on merit after giving an opportunity of hearing to the petitioner, within six months from the date of production of a copy of this order by the petitioner. Needless to emphasize that the final order which shall be passed by the Vice-Chancellor, Veer Kunwar Singh University, Ara should be a reasoned and speaking order.

7. With the aforesaid observation/direction, this writ application is disposed of. All pending interlocutory application(s), if any, shall also be deemed to have been disposed of.

(Alok Kumar Sinha, J) kiran/-

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Patna High Court - Orders