KRISHNA NANDAN SAHAY Vs. RAVANESHWAR MISRA

JUDGEMENT

(1.) In response to a letter of the Registrar, Bihar University, asking the Bihar Legislative Council to elect a representative from amongst the members of the Bihar Legislative Council to the Senate of the Bihar university in accordance with Section 17 of the Bihar University Act, 1960 (Bihar Act 14 of 1960), the Chairman of the Bihar Legislative Council issued direction for holding the election on the 30th March, 1963. The Secretary of the Bihar Legislative Council accordingly wrote the following letter to all members of the Legislative Council on the 21st March, 1963.

(2.) in Miscellaneous Judicial Case No. 467 of 1963 shri Krishna Nandan Sahay has obtained a rule from the High court (sic) upon the respondents to show cause why the order or the Returning Officer dated the 25th April, 1963, and of the Chairman of the Legislative Council of the same date should not be quashed by grant of a writ in the nature of certitiorari under Article 226 of the Constitution and why a writ in the nature of mandamus should not be granted commanding them to declare Shri Krishna Nandan Sahay to have been elected as a representative of the Bihar Legislature. Council to the Bihar University Senate.

(3.) In Miscellaneous Judicial Case 593 of 1963 Shri Laksahmi Kant Jha has obtained a rule from the High Court calling upon the respondents to show cause why a writ in the nature of certiorari under Article 226 of the Constitution should not be issued for quashing the order of the Returning Officer and of the Chairman, Legislative Council, mentioned above and also why a writ in the nature of mandamus should not be granted commanding them to declare that Shri Lakshmi Kant Jha has been duly elected to be a member of the Bihar University Senate as a represents live of the Bihar Legislative Council.