LAWS(PAT)-2011-4-473

KRISHNA MURARI Vs. RAJENDRA AGRICULTURE UNIVERSITY

Decided On April 27, 2011
KRISHNA MURARI Appellant
V/S
RAJENDRA AGRICULTURE UNIVERSITY Respondents

JUDGEMENT

(1.) Mr. Anand Kumar Ojha, learned counsel for the petitioners seeks leave of this Court to add Bihar Agricultural University having its headquarters at Sabbr, District- Bhagalpur as party-respondent.

(2.) Dr. Anil Kumar Upadhyay, who is already appearing for Rajendra Agricultural University, accepts notice on behalf of Bihar Agriculture University as well.

(3.) Let it be noted that it is only towards the end of 2010 that Rajendra Agricultural University was bifurcated into Rajendra Agriculture University and Bihar Agricultural University.