ASHWINI KUMAR CHOUDHARY Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the respondent-University through video conference.

(2.) The following reliefs as formulated by the petitioner have been claimed in the writ petition-

(3.) Learned counsel for the petitioner at the outset itself admits that group insurance amount has been calculated at Rs. 23,726/- which has since been paid to the petitioner and hence the grievance in this regard stands redressed.