STATE OF BIHAR Vs. MAGADH UNIVERSITY

JUDGEMENT

(1.) The present civil review petition has been filed to recall the order dtd. 26/9/2022 passed in L.P.A No. 1556 of 2018 and connected matters.

(2.) Learned counsel for the State submitted that ultimately State's right would be affected in the guise of the implementation of the order of the learned Single Judge.

(3.) In this regard, he has pointed out paragraph 43 passed in CWJC No. 17670 of 2017 decided on 17/7/2018, it is necessary to reproduce paragraph 43, it reads as under: