MITHILESH KUMAR SINHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD the counsel for the Petitioner, State University and the Bihar State University Service Commission.

(2.) AS the case can be disposed of on short point, it is not necessary to discuss all the facts, except the relevant one. Further, in view of order this Court intends to pass, it is not necessary to hear the private Respondents at this stage.

(3.) GRIEVANCE has been made that while others have been promoted, the Petitioner has not been granted such promotion to the higher post of Professor from due date.