GITA SHARAN PRASAD YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the petitioner, the State, the Magadh University and respondent no. 6.

(2.) THROUGH this writ application, the petitioner seeks direction for release of salary from month of March, 2009 onwards, which has been stopped without any rhyme or reason.

(3.) COUNTER affidavit has not been filed on behalf of the Magadh University despite the direction given.