Bimla Devi Vs Rajendra Agricultural University

Patna High Court 9 Dec 2021 Civil Writ Jurisdiction Case No. 8084 Of 2011
Bench: Single Bench
Result Published

Judgement Snapshot

Case Number

Civil Writ Jurisdiction Case No. 8084 Of 2011

Hon'ble Bench

Sanjay Karol, CJ

Final Decision

Disposed Of

Judgement Text

Translate:

Petitioner has prayed for the following relief(s):-

“1. For issuance of writ in the nature of certiorari quashing the impugned Memo No. 95 dated 17.2.2009 issued by the Director Administration,

Rajendra Agriculture University, Bihar, Pusa, Samastipur by which the case of the petitioner has not been considered for regularization as per the

guideline fixed by the Hon’ble the Apex Court in S.L.P. No. 18594 of 1994 although the petitioner is meeting out all the requisite required

qualification and experienced as per the guideline fixed by the Hon’ble Apex Court in aforesaid S.L.P. to the impugned order as contained in

Annexure-1 is contemptuous in nature.â€​

Learned counsel for the petitioner seeks permission to withdraw the present petition reserving liberty to file a fresh representation before the

competent authority.

Permission granted.

Needless to add, if such a representation is filed before the competent authority within a period of four weeks from today, the same shall be

considered and disposed of by passing a reasoned and speaking order within a period of three months from the date of its filing along with a copy of

this order, of course after complying with the principles of natural justice. Also, liberty reserved to the petitioner to take recourse to such other

remedies as are otherwise available in accordance with law, before the appropriate forum.

It is made clear that this Court has not expressed any opinion on the merits of the case and all issues are left open.

The instant petition stands disposed of as withdrawn with the aforesaid liberty/observation.

Interlocutory Application(s), if any, stands disposed of.

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