BIGHNESH JHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Learned counsel appearing on behalf of the petitioners informs this Court that the petitioners have already represented before the Registrar of the University and the only delay in making payment is being caused by the Registrar of the University.

(2.) Learned counsel further informs this Court that in the case of Dr. Jitendra Narayan Singh Vs. The Hon'ble Chancellor of Universities of Bihar (bearing CWJC No.9726 of 2017), the Hon'ble Division Bench of this Court has passed inter alia following orders/directions : -

(3.) Learned counsel appearing on behalf of the University informs this Court that immediate steps will be taken by the Registrar of the University to disburse all the dues as claimed by the petitioners within a period of six weeks.