BINOD KUMAR Vs. MAGADH UNIVERSITY

JUDGEMENT

(1.) Heard learned counsel for the petitioners, learned counsel for the State and learned counsel for the University in these batch of writ applications.

(2.) On the request of learned counsel for the parties, these matters have been taken up together for consideration as they involved same and similar issue.

(3.) Mr. Purushottam Kumar Jha, learned counsel for the petitioners submits that the petitioners are aggrieved and dissatisfied with the letters issued by the Pay Verification Cell as contained in Annexure '4' to '9' of the writ application being C.W.J.C. No. 10017 of 2021 which has been taken as the lead case for purpose of reference of the pleadings.