MAHESHYADAV Vs. SARDAR PATEL MEMORIAL COLLEGE

JUDGEMENT

(1.) THIS Letters Patent Appeal has been filed against the order dated 29 October, 2002 on C.W.J.C. No. 3999 of 2002: Sardar Patel Memorial College V/s. The State of Bihar & Ors.

(2.) THE person filing the appeal was not a party to the cause but an intervenor. The name of the intervenor 1 is Mahesh Yadav son of Dhaneshwar Yadav. This aspect is relevant. He was represented by counsel one Anil Chandra and Mr. Ranjeet Kumar Mishra. Both had signed the Vakaiatnama on the interveners application.

(3.) THIS intervenor now comes into the picture. Apparently in the writ petition sufficient interest has been shown by the intervenor to meddle with the affairs of the college on the lease which was granted by the State of Bihar itself. Finding that he would not be successful in the writ petition, a Public Interest Litigation was filed at the High Court (C.W.J.C. No. 2229 of 2003). Looking at the array of parties the complete picture is not discernible. The array of parties is Sri Baba Mani Ram Das Ji Akhara Nyas Samiti vs. The State of Bihar & Ors. The affidavit to the Public Interest Litigation has been affirmed by one Mahesh Yadav son of Dhaneswar Yadav. Now the picture becomes clear. This Mahesh Yadav is no other than the intervenor in the writ petition.