SANJAY KUMAR SAH Vs. BHUPENDRA NARAYAN MANDAL UNIVERSITY

JUDGEMENT

(1.) Heard learned Counsel for the Petitioner and the learned Counsel for the University.

(2.) Counsel for the Petitioner prays for leave to delete opposite party No. 6 from the cause title on the submission that no question of non-compliance of orders of the Court arises against him. Permission is accorded.

(3.) The issue in the writ petition was the claim of the Petitioner for absorption as an employee in the fourth phase colleges on the post of Accounts Clerk.