Patna High Court - Orders
Lalganj College Lalganj, Vaishali vs The State Of Bihar Through The Principal ... on 12 September, 2018
Author: Rajeev Ranjan Prasad
Bench: Rajeev Ranjan Prasad
IN THE HIGH COURT OF JUDICATURE AT PATNA
Miscellaneous Jurisdiction Case No.1865 of 2015
In
Civil Writ Jurisdiction Case No.8932 of 2012
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Raja Ram Sah Degree ( Evening ) College
... ... Petitioner/s
Versus
The State Of Bihar & Ors
... ... Respondent/s
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with
Miscellaneous Jurisdiction Case No. 1867 of 2015
In
Civil Writ Jurisdiction Case No.10024 of 2012
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Pandit Deen Dayal Upadhyay Evening Degree College
... ... Petitioner/s
Versus
The State Of Bihar & Ors
... ... Respondent/s
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with
Miscellaneous Jurisdiction Case No. 1894 of 2015
In
Civil Writ Jurisdiction Case No.15098 of 2012
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Lakshmi Devi Sachhidanand Singh Evening Degree College
... ... Petitioner/s
Versus
The State Of Bihar Through The Principal Secretary, Human Resources
Development Department, Govt. Of Bihar & Ors
... ... Respondent/s
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with
Miscellaneous Jurisdiction Case No. 1888 of 2015
In
Civil Writ Jurisdiction Case No.9052 of 2012
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Dr. Ram Balak Roy Degree College
... ... Petitioner/s
Versus
The State Of Bihar Through The Principal Secretary, Human Resources
Development Department, Govt. Of Bihar & Ors
Patna High Court MJC No.1865 of 2015(7) dt.12-09-2018
2/5
... ... Respondent/s
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with
Miscellaneous Jurisdiction Case No. 1889 of 2015
In
Civil Writ Jurisdiction Case No.14642 of 2012
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Shri Ram Janki Swamy Sahjanand Saraswati Snatak Mahavidyalay
... ... Petitioner/s
Versus
The State Of Bihar The Principal Secretary, Human Resources Development
Department, Govt. Of Bihar & Ors
... ... Respondent/s
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with
Miscellaneous Jurisdiction Case No. 1891 of 2015
In
Civil Writ Jurisdiction Case No.10023 of 2012
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Mahavir Upadhyay Memorial Degree College
... ... Petitioner/s
Versus
The State Of Bihar Through The Principal Secretary, Human Resources
Development Department, Govt. Of Bihar & Ors
... ... Respondent/s
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with
Miscellaneous Jurisdiction Case No. 1890 of 2015
In
Civil Writ Jurisdiction Case No.8686 of 2012
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Lalganj College Lalganj, Vaishali
... ... Petitioner/s
Versus
The State Of Bihar Through The Principal Secretary, Human Resources
Development Department, Govt. Of Bihar & Ors
... ... Respondent/s
======================================================
with
Miscellaneous Jurisdiction Case No. 2047 of 2015
In
Civil Writ Jurisdiction Case No.9252 of 2012
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Nitishwar Singh Degree College
Patna High Court MJC No.1865 of 2015(7) dt.12-09-2018
3/5
... ... Petitioner/s
Versus
The State Of Bihar Through Principal Secretary , H. R. D. Deptt& Ors
... ... Respondent/s
======================================================
with
Miscellaneous Jurisdiction Case No. 38 of 2016
In
Civil Writ Jurisdiction Case No.8899 of 2012
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Chaurasiya Raj Kishore College
... ... Petitioner/s
Versus
The State Of Bihar Through The Principal Secretary Human Resources
Deelopment Department Govt. Of Bihar Patna Namely Shri R.k.mahajan &
Ors
... ... Respondent/s
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with
Miscellaneous Jurisdiction Case No. 3434 of 2015
In
Civil Writ Jurisdiction Case No.8730 of 2012
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Roy Birendra Singh College Kutubpur Kothi Vaishali Through Its Secretary
Shri Pawan Kumar
... ... Petitioner/s
Versus
The State Of Bihar Through The Principal Secretary Human Resources
Development Department Govt. Of Bihar Patna Namely Shri R.k.mahajan &
Ors
... ... Respondent/s
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Appearance :
(In Miscellaneous Jurisdiction Case No. 1865 of 2015)
For the Petitioner/s : Mr. Arun Kumar
For the Respondent/s : Mr. Ashok Kumar Keshri
(In Miscellaneous Jurisdiction Case No. 1867 of 2015)
For the Petitioner/s : Mr. Arun Kumar
For the Respondent/s : Mr. Kinkar Kumar
(In Miscellaneous Jurisdiction Case No. 1894 of 2015)
For the Petitioner/s : Mr. Arun Kumar
For the Respondent/s : Mr. Kundan Bhadur Singh
(In Miscellaneous Jurisdiction Case No. 1888 of 2015)
For the Petitioner/s : Mr. Arun Kumar
For the Respondent/s : Mr. Aag6 Anjani Kumar
(In Miscellaneous Jurisdiction Case No. 1889 of 2015)
For the Petitioner/s : Mr. Arun Kumar
Patna High Court MJC No.1865 of 2015(7) dt.12-09-2018
4/5
For the Respondent/s : Mr. Sc21 Kumar Manish
(In Miscellaneous Jurisdiction Case No. 1891 of 2015)
For the Petitioner/s : Mr. Arun Kumar
For the Respondent/s : Mr. Gp3 S.K. Jha
(In Miscellaneous Jurisdiction Case No. 1890 of 2015)
For the Petitioner/s : Mr. Arun Kumar
For the Respondent/s : Mr. S.Raza Ahmad
(In Miscellaneous Jurisdiction Case No. 2047 of 2015)
For the Petitioner/s : Mr. Arun Kumar
For the Respondent/s : Mr. Aag13 A K Chaudhary
(In Miscellaneous Jurisdiction Case No. 38 of 2016)
For the Petitioner/s : Mr. Arun Kumar
For the Respondent/s : Mr. Gp22 G.P. Ojha
For the University ; Mr. Nikhil Kumar Agrawal, Advocate
(In Miscellaneous Jurisdiction Case No. 3434 of 2015)
For the Petitioner/s : Mr. Arun Kumar
For the Respondent/s : Mr. Yogendra Pd. Sinha
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CORAM: HONOURABLE MR. JUSTICE RAJEEV RANJAN PRASAD
ORAL ORDER
7 12-09-2018It is unfortunate that despite there being a consent order of the learned Writ Court passed as back as on 24.08.2012 wherein the University had shown its willingness to refer the matter of permanent affiliation to the State Government and this Court had directed the University to send the approval of Senate for grant of permanent affiliation to the State Government within a period of two weeks, till date it has not been sent to the State Government. The delay on the part of the University in not complying with the order of the learned Writ Court is abnormal and inordinate delay. No reason whatsoever has been shown in the show cause filed on behalf of the University.
In the aforementioned view of the matter, the submission of the Mr. Agrawal representing the University that the Senate is going to send the approval in the next meeting Patna High Court MJC No.1865 of 2015(7) dt.12-09-2018 5/5 which is going to be held in the month of September-October, 2018 losses its worthiness.
The Vice Chancellor of the University is called upon to show cause as to why a proceeding for contempt be not initiated against him for willfuly sitting over the matter for last about 6 years by now. The show cause must be filed within a period of two weeks from today, failing which this Court shall proceed on the next date on the basis of the materials available on the record.
Learned counsel for the State undertakes to file the show cause by tomorrow.
List this matter on 27th of September, maintaining its position.
(Rajeev Ranjan Prasad, J) avin/-
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